SATYA NARAYAN YADAV Vs. STATE

JUDGEMENT

(1.) THESE writ applications are being taken up together as all the petitioners in the writ applications have challenged the decision of the State Government issued vide letter no. 362 dated 24.7.1992 to pay the petitioners Rs. 50/ - as stipend for the period the petitioners were undergoing teachers training. Before dealing with the various letters and orders of the State Government from the Education Department brief facts with respect to the writ applications are being stated.

(2.) PETITIONER No. 7 is/was working as a Headmaster of Middle School, Hanuman Nagar, Choura, in the district of Madhepura. Petitioners 10, 17, 29, 37, 46 and 48 were appointed by the Managing Committee of the School prior to 1.1.1971 and were subsequently confirmed as Assistant Teachers and have been working in different schools in which they are/were posted without any break. All the petitioners have completed 20 years of service. A number of teachers remained untrained in the State of Bihar and as such the circulars and letters which will be discussed later were issued, for allowing the petitioners to undergo training.

(3.) THERE are 36 petitioners in this writ application. Petitioner No. 1 who was appointed in the year 1986, petitioner no. 3 in the year 1983, petitioner nos. 1, 2 and 4 were appointed in the year 1986. Petitioner Nos. 3 and 5 were appointed in the year 1983. Petitioner No. 6 was appointed in 1979 and petitioner no. 7 was also appointed in the year 1983. The other petitioners were appointed between the years 1976 to 1986 and thus all of these petitioners had more than five years of teaching experience and were eligible according to the Government Circular to be sent for training. These petitioners are also aggrieved by the Government's decision mentioned aforesaid.