LAWS(PAT)-2009-8-17

PREETI SINHA Vs. STATE OF BIHAR

Decided On August 18, 2009
PREETI SINHA W/O VIJAY KUMAR SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD the counsel for the parties.

(2.) ALL three writ applications are being taken together for analogous hearing and disposal as similar relief has been prayed by the petitioners in these writ applications.

(3.) DR. Preeti Sinha (C.W.J.C. No. 2703 of 2009) is M.A. in History (first division from Patna University), M.Ed, (first division from Patna University) and Ph.D in education. Presently she is working on the post of Reader at St. Xavier's College of Education, Digha Ghat, Patna. She was initially appointed as Lecturer in the year 1988 in the subject of education in St. Xavier's College of Education, unaided minority institution. Her appointment on the post of Lecturer was confirmed with effect from 1st July, 1989. Subsequently, on the basis of her academic qualification, good academic work and on the basis of interview, the post of Lecturer held by her was upgraded to the post of Reader with effect from 1st April, 2008. Petitioner's case is that St. Xavier's College of Education is a recognized unaided minority institution. The Government of Bihar vide Letter No. 119, dated 24.3.1994, had accorded permanent recognition to the institution. The institution is affiliated to Magadh University since 1997. The permanent recognition has also been accorded by National Council for Teachers Education Act, 1995, in the year 1997 as well as it has been accredited with grade B++ by National Assessment and Accreditation Council. This institution as established by the Jesuits in the year 1988 and being managed by them.