NARENDRA PRASAD SINGH SON OF LATE BHOLA SINGH, RESIDENT OF VILLAGE Vs. THE STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, EDUCATION DEPARTMENT, BIHAR, PATNA

JUDGEMENT

(1.) The two petitioners before the Court are aggrieved by the decision of the respondent State authorities by virtue of which their appointment as an Assistant Teacher has been cancelled on the ground that on due verification, it has been found that petitioners are the products of a teachers training institution namely, Lord Budha Mission Teachers Training College, Kartaha at Vaishali, which was a non-recognised institution by the State of Bihar for the sessions in question.

(2.) The two petitioners were appointed as Assistant Teachers along with large number of other teachers, numbering 34,540. The Court would not like to take note of the details of the litigations and the manner in which all these persons came to be appointed. But the Court can safely observe that despite the exercise done at the instance of the Honourable Apex Court and scrutiny with regard to the eligibility etc. of such selected candidates, controversies persisted.

(3.) No doubt, the Honourable Apex Court initially had observed that such teachers, who had been appointed, are not required to be disturbed and they will continue to work but later on, claims of other persons and such grievances were allowed to be considered by the authorities or the High Court.