MASUD ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the counsel for the petitioner and the State.

(2.) PETITIONER has filed this application for quashing the order, contained in Letter No. 879, dated 17.4.2009, issued by the District Superintendent of Education, Begusarai, whereby the petitioner has been terminated from service of Panchayat Teacher/Prakhand Teacher in the light of the general direction of the Principal Secretary, Human Resources Department, Government of Bihar, Patna, contained in Letter No. 4240, dated 15.11.2007. By this letter the Principal Secretary, Human Resources Department, Government of Bihar, had issued a general direction to all concerned authorities that Up-Shastri passed teachers are not eligible for appointment on the post of Panchayat Teacher/Prakhand Teacher even though the degree is considered equivalent to the intermediate.