MD SHAHNAWAZ HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and Zila Parishad Rohtas.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner having qualification of Alim in Urdu from the Bihar State Madarsa Education Board, equivalent to B.A. Honours in Urdu, appeared for the Secondary/Senior Secondary Teachers Eligibility Test (BSITET), 2011 and qualified the same. Based on the same, pursuant to an advertisement for appointment of Secondary Teachers by the Zila Parishad, Rohtas, the petitioner applied for the post but was not considered on the ground that he had cleared the BSITET examination in Arabic and there was no post of Secondary Teacher in the subject of Arabic.