VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the counsel for the petitioners and the State.

(2.) Petitioners were appointed as Panchayat Teachers, but, subsequently they were removed from service on the ground that they possessed intermediate vocational degree and it was not considered as recommended qualification for appointment of Panchayat Teacher. The prayer of the petitioners was for quashing letter No. 48-12, dated 11.7.2007, issued by the Block Education Extension Officer, Basantpur Block, Supaul, withholding the salary of the petitioners and also for quashing letter No. 2666, dated 1.11.2007, whereby the District Superintendent of Education, Supaul, issued the order of termination of petitioners.

(3.) I.A No. 631 of 2009 has been filed by the petitioners in order to bring certain developments, which took place during the pendency of the writ application. The District Superintendent of Education in the light of the orders passed in L.P.A. No. 469 of 2008, issued an order in favour of the petitioners on the direction of the Joint Secretary, Human Resources Development Department, Patna, contained in Memo No. 3335, dated 9.9.2008. The District Superintendent of Education, by his order, contained in Memo No. 3682, dated 24.12.2008, Memo No. 3612, dated 24.12.2008 and Memo No. 3525, dated 15.12.2008, cancelled the earlier order whereby service of the petitioners was terminated.