KISHWAR SULTANA W/O LATE NASIM AHMAD R/O MOHALLA Vs. THE STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) Petitioners are all working as Assistant Teachers. They were all untrained when they came to be appointed and, therefore, the necessity of not only completing the training but of passing the training examination was made a must for grant of matric trained scale. There is history behind such matters but they are not of relevance so far as the issue raised in the present writ application is concerned.

(2.) These petitioners want a direction upon the respondents to grant them benefit of matric trained scale from a date prior to what has been conferred upon them by virtue of Annexure-8, dated 18.1.2014.

(3.) It is rather unfortunate that at times policy decisions are taken by the State of Bihar with very limited objective and purposes without understanding the implication of such decision or whether such decisions are inconformity with the law of the land and the statute governing such issues.