MADAN PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel tor the petitioners and learned counsel tor the State in this batch ot writ applications.

(2.) THE petitioners were appointed as Panchayat Teachers in the Primary Schools to teach students from Class -1 to 5 for which the academic qualification stipulated under an advertisement was Higher Secondary/Intermediate. There are no allegations of any irregularities or illegalities in the selection process neither are there any allegations against the petitioners in their discharge of duties.

(3.) THERE was a decision of the respondents themselves dated 30.4.2007 and of the Bihar Intermediate Council dated Kailash Bihari Thakur Versus Bihar State Food and Civil Supplies Corporation 4.9.2007 that Intermediate qualification in a vocational course was equivalent to that in a regular Intermediate Course. The orders of termination were then set aside by this Court of similarly situated persons in C.W.J.C. No. 1631/07 on 18.4.2007. The State thought it prudent to question the same in Civil Review No. 146/07 which also came to be rejected on 30.4.2008. L.P.A. No. 600/08 against the same was also dismissed on 19.8.2008. In the meantime, against the decision in C.W.J.C. No. 1631/2000 another L.P.A. was preferred by the State numbered as 538/08 which was also dismissed on 19.8.2008. Following the decision in C.W.J.C. No. 1631/07 similar orders were passed in C.W.J.C. No. 4878/07 and analogous cases on 19.2.2008 against which L.P.A. No. 469/ 08 was dismissed on 18.7.2008.