AJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) PETITIONERS had applied for their appointment as school teacher in primary school in pursuance to the advertisement published inviting applications against the vacancy to the post. The grievance is that their applications for being appointed as trained teacher was considered and their names appeared in the provisional panel prepared for appointment of teachers. They were waiting for counselling, an order, contained in letter no. 11/NI1-09/08-2053, dated 13.12.2008, was issued by the Director, Secondary Education, Government of Bihar, Patna, whereby the list of such training institutions were published which are unrecognized institutions. In this list the college, namely, National Urdu Prathmik Shikchak Shichha Mahavidyalaya, Madhubani, has also been included and this is the institution from which the petitioners have obtained their teachers' training degree in the sessions 1987-1989, 1988-1990, 1989-1991 and 1990-1992. On account of putting the institutions, from which petitioners have obtained their teachers' training, in the category of unrecognized institution the petitioners were not called for counselling and their hopes for being appointed as panchayat teachers have been shattered.

(3.) CONSIDERING the pleadings and the Annexures annexed with the writ application as well as counter affidavit, it is apparent that the sessions during which the petitioners had completed their teachers' training course, there was recognition of the State Government, which is also admitted in the letter annexed as Annexure "D". So far recognition to this institution for the session 1993 onwards is concerned, it was cancelled under the orders of the High Court. For the present there is no recognition to this institution.