KIRAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN relation to claim for bringing the teachers of private schools taken over by the government from time to time within the ambit of government employment, many litigations, as were filed, were ultimately concluded by a judgment of the Hon'ble Supreme Court rendered in the case of State of Bihar and Ors. v. Project Uchcha Vidya Shikshak Sangh and Ors. reported in 2006 (1) PLJR 483. By that judgment, the Hon'ble Supreme Court directed the State Government to constitute a committee to ascertain the case of individual such teachers who claimed to be entitled to be treated as taken over employees of the State and accordingly the Government has constituted a committee.

(2.) THE learned Senior Counsel appearing on behalf of the State has submitted that the committee constituted by the State Government has already started considering the cases of various such claimants and they are progressing on the basis of yearwise acquisitions.