NAND KISHORE OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) ALL these petitions are by trained teachers and raise the issue about validity of rules 4, 8, and 9 of the Bihar Panchayat Elementary Teachers (Employment & Conditions of Service) Rules, 2006, published by notification no. 974, dated 1.7.2006.

(3.) THE State Government being aggrieved by the aforesaid judgment had moved a special leave petition before the Supreme Court but the same was later on withdrawn vide order dated 24.1.2006 passed in S.L.P.(Civil) No. 22882 -22888/ 2004 and SLP ((THELAW)) Nos. 23075 -23078/2004 & 24373. -24375/2004.