ANMOL KUMAR Vs. STATE OF BIHAR WITH

JUDGEMENT

(1.) HEARD leaned Counsel for the petitioners and the learned Counsel for the State.

(2.) THE petitioners claim to have obtained the qualification of Baby Teachers Certificate Training Course, a two years course, conducted by the Gandhi Hindi Vidyapith, Prayag (U.P). The petitioners completed the course and appeared at the final examination in 1994 and their results have also been published in 1994 itself. They are aggrieved by non -consideration of their cases for appointment on the post of Block Teacher. Learned Counsel for the State relies upon Rule 8(3) of the Appointment Rules framed in 2006 as amended in 2008. It is submitted that the petitioners do not hold the qualifications for appointment during the second phase as the qualifications possessed by them is not from an institution recognised by the NCTE or recognised by the State Government.

(3.) LEARNED Counsel for the petitioners submits that this Court in CWJC No. 1387 of 2007 and analogous cases disposed on 21.5.2007 set aside the orders of termination of those appointed in the first phase and who had their qualifications from the Gandhi Hindi Vidyapith, as the petitioners, during a period prior to coming into force of the NCTE Act.