CHINTA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Nityanand Mishra along with Mr. Alok Abhinav and Mr. Abhishek Mishra, learned counsels appearing on behalf of the petitioner; Mr. Sanjay Pandey along with Mr. Nishant Kumar Jha, learned counsel for the Bihar Public Service Commission and Mr. Sanjiv Kumar, learned AC to Advocate General.

(2.) The petitioner in paragraph no. 1 of the present writ petition has sought inter alia following relief(s), which is reproduced hereinafter:-

(3.) During the pendency of the present writ petition, the District Education Officer, East Champaran, Motihari, vide Memo No.661 dtd. 7/2/2025 terminated the services of altogether eight school teachers including the petitioner, allegedly in accordance with the provision of "Bihar Government Servants (Classification, Control and Appeal) Rules, 2005" (hereinafter to be referred as the 'CCA Rules, 2005') with immediate effect. The name of the petitioner figures at sl. no.8 of memo dtd. 7/2/2025. All the above eight teachers were appointed on different dates, after having qualified the STET examination but they do not have the certificate to teach Class I to V.