PRAKASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mrityunjay Kumar, learned counsel along with Mr. Mukesh Kumar Singh and Mr. Arinjay Kumar, learned counsel appearing on behalf of the petitioners and learned SC-18 for the State.

(2.) The petitioners in paragraph no. 1 of the present writ petition have sought, interalia, following relief(s), which is reproduced hereinafter-

(3.) Altogether twelve writ petitioners have come before this Court claiming that they were appointed between the year 2003 to 2007. The petitioners no.3, 8 and 11 were engaged as Panchayat Shiksha Mitra in the year 2003, while petitioners no. 4, 6, 9 and 12 were also engaged as Panchayat Shiksha Mitra in the year 2005 by the Sukh-Suvidha CommitteePanchayat Employment Committee. The petitioners no. 1, 2, 5, 7 and 10 were appointed as Panchayat Teachers in the year 2007 after coming into force of Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2006 (hereinafter referred to as the "Rules 2006"). The particulars relating to each petitioners contained in Chart is Annexure P1 to the writ petition. Petitioners have claimed that the petitioners had obtained the requisite qualification between the year 2011 to 2012 and have sought to be promoted or entitled for financial up-gradation after having completed kalavadhi of 12 years of their continuous service as Primary teachers (Class I - V) from their effective dates of appointment.