INDU KUMARI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) By virtue of Annexure - 7, dated 3.8.2012, the Director, Secondary Education, Government of Bihar has fixed the date of recognition of service of the petitioner as an Assistant Teacher under the untrained category from 25.1.2000. This order or decision is being challenged on the ground that the said decision seems to be erroneous now in view of what a Bench of this Court had to say in a recent decision rendered in the case of Ashok Kumar Vs. the State of Bihar and other analogous cases, which is CWJC No.10872 of 2010, decided on 22.5.2015. The adjudication and observation made by the learned Single Judge in paragraphs 66 to 70 of the said detailed decision covers the issue raised by the petitioner in the present case.

(2.) The relevant paragraphs are quoted herein below for ready reference.

(3.) In view of the same, Annexure - 7 is quashed. Writ is allowed. The Director, Secondary Education, Government of Bihar is directed to reconsider the matter in the light of what has been decided by the learned Single judge in the case of Ashok Kumar, preferably within a period of three months from the date of production of a copy of this order.