RAMJHARI KUNWAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner nos. 1 and 2 (now substituted by their heirs) and petitioner no.3 have challenged the order contained in Annexure-12 vide Memo No. 1870 dated 18.9.1995 wherein their applications for regularization as Assistant Teachers in Jaitpur Middle School Jaitpur, Saran, and Sanjharo Middle School, Deoria, Saran have been rejected.

(2.) The admitted facts are that the aforesaid two Schools were taken over by the State Government under the Bihar Non-Government Elementary Schools (Taking Over of Management and Control) Ordinance which was enacted in Bihar Act 30 of 1976.

(3.) It is also admitted that the original petitioner Nos. 1 and 2 and petitioner no.3 were appointed in the aforesaid two Schools after 1.1.1971. The original petitioner nos. 1, 2 and petitioner no. 3 were untrained and were getting Rs. 205/- in the Matric untrained category.