RANDHIR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner, and Mr. Harshwardhan Prasad, learned junior counsel to Standing Counsel No. III for the respondents. The petitioner seeks a direction to the respondent authorities to extend his engagement as Shiksha Mitra. The respondents have placed on record their counter affidavit and have opposed the writ petition.

(2.) I have perused to the materials on record and considered the submissions of learned counsel for the parties. It appears to me that the relevant policy decision governing this issue lays down that the minimum educational qualification for appointment as Shiksha Mitra is Intermediate with minimum of 45% marks. On the own showing of the petitioner, he has scored less than 45% marks at the Intermediate examination. It thus appears to me that the writ petition is without any merit. It is accordingly dismissed.