ASHA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) THE petitioners, who claim to possess the qualification of Madhya Visharad equivalent to Intermediate from the Hindi Sahitya Sammelan, Allahabad came to be appointed as Shiksha Mitra in the year 2005. In pursuance of renewal of their contract for appointment, they claim to have acquired the status of Panchayat Shikshak on 1.7.2006 under Rule 20 of the Rules framed in 2006. regulating the appointment and service conditions of Panchayat Teacher. They are aggrieved by certain orders passed on 27.9.2008 that the aforesaid qualification was not acceptable for appointment as Panchayat Teacher.

(3.) RELIANCE is placed on an order of this Court in CWJC No. 10748 of 2008 disposed on 7.4.2009 that such a policy decision by the State Government not to accept as valid the aforesaid qualification has been taken only on 20.11.2008 holding that the decision can be only prospective.