LAWS(PAT)-2018-12-69

GYAN SHANKAR YADAV Vs. STATE OF BIHAR

Decided On December 03, 2018
Gyan Shankar Yadav Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead the District Education Officer, Munger as party respondent no.8 during the course of the day.

(2.) The petitioner is aggrieved by the order as contained in Annexure-11 i.e. Office Order as contained in Memo No. 2131 dtd. 14/7/2012 whereby the services of the petitioner has been dispensed with on the ground that the certificate of the petitioner from Mandar Vidyapeeth, Bhagalpur is not recognized.

(3.) Learned counsel appearing on behalf of the petitioner has drawn the attention of this Court to the letter issued by the Under Secretary to the Government, Personal and Administrative Reforms Department, which recognized the degree obtained from Mandar Vidyapeeth, Mandar as valid if obtained up to 31/2/1987.