KRISHNANDAN KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) By Notification, dated, 01.07.2006, issued by the Human Resources Development Department, Government of Bihar, the Bihar Panchayat Primary Teacher (Employment and Service Conditions) Rules, 2006 (hereinafter referred to as ,,the 2006 Rules), came into force and pursuant thereto, an advertisement was published calling for applications for appointment as teachers of primary and middle schools in the State of Bihar. In response to the advertisement, the petitioners herein applied.

(2.) Under the 2006 Rules, the modalities and the conditions of service were that Trained Block Teachers and Panchayat Teachers would be employed on the fixed pay of Rs. 5,000/ - per month; whereas Untrained Block Teachers and Panchayat Teachers would be employed on the fixed pay of Rs. 4,000/ - per month. The conditions of service, embodied in 2006 Rules, envisaged that after every three years, there would be an evaluation test and based on the result of the said evaluation, a trained teacher would receive, if he succeeded, an increment of Rs.500/ - and an untrained teacher would receive, on such evaluation, if he succeeded, an increment of Rs.300/ - per month. The conditions of service, embodied in 2006 Rules, also envisaged that the teachers, appointed under the said notification, would remain in employment till the age of 60 years.

(3.) Following the selection process aforementioned, the petitioners were employed as Primary Teachers.