VEDMALA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Petitioners were initially appointed as Panchayat Shiksha Mitras and subsequently absorbed on the post of Panchayat Teachers under the provisions of Rule 20(11) of the Bihar Panchayat Primary Teacher's (Appointment of Service Conditions) Rules, 2006.

(3.) A circular was issued by the Principal Secretary, Human Resources Development Department, Govt. of Bihar, Patna that all those Panchayat Teachers, earlier working on the post of Panchayat Shiksha Mitra and subsequently absorbed as Panchayat Teachers, if had less than 45% marks in the Intermediate examination, should be terminated from the service, as 45% marks in the intermediate is the minimum requisite qualification for appointment on the post of Panchayat/Prakhand Teacher.