BINOD KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) PETITIONERS are stated to be holders of baby teachers certificate from the Gandhi Hindi Vidyapith, Prayag, Allahabad in the sessions 1989 -92 to 1993 -95. In pursuance of an advertisement by the State Government they came to be appointed as Panchayat Teachers in different Schools of the Patepur Block, District -Vaishali in November, 2006. They are aggrieved by the threatened termination of their service in pursuance of a general instruction dated 4.7.2008 issued by the District Education Officer, Vaishali with reference to a letter dated 19.6.2008 of the Human Resources Department, Government of Bihar that according to the website of the University Grants Commission dated 1.11.2004, the Gandhi Hindi Vidyapith, Prayag, Allahabad was a fictitious institution.

(3.) LEARNED Counsel for the State submits that he has instructions that the Government has taken a decision not to make appointment of candidates holding qualification from the Gandhi Hindi Vidyapith, Prayag, Allahabad. This finds reflection in the order dated 4.7.2008.