PUSHPA DEVI, WIFE OF SHASHI KANT UPADHYAY, RESIDEN Vs. STATE OF BIHAR THROUGH ITS CHIEF SECRETARY; PRINCI

JUDGEMENT

(1.) Petitioner has filed this writ petition in public interest and it is the grievance of the petitioner that teachers are being engaged for all works like taking census, election duty and various other non-teaching works. That apart, specific prayer is made with regard to involvement of the teachers in the execution of the Mid Day Meal Scheme.

(2.) As far as utilizing the services of teachers for various works like collection of data census, election are concerned, there are already directions issued not only by this Court but also by the Supreme Court with regard to the same and the State Government in various cases has indicated to this Court that circulars and orders have been issued in this regard. Keeping in view the fact that already directions have been issued by this Court, no further directions with regard to the same is called for. In case of specific instances where action is taken in a particular school against the teachers, the aggrieved teachers are granted liberty to bring to the notice of this Court and at the instance of the aggrieved teachers we will look into the matter but in this public interest litigation, no further directions are required to be given.

(3.) The writ petition stands disposed of.