STATE OF BIHAR Vs. POONAM SHARMA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE writ petitioners were appointed on the posts of Nagar Shikshak. But, later the services of the petitioners were terminated on the ground that Prathama degree obtained from the Hindi Sahitya Sammelan (Hindi University), Allahabad, is not a recognised degree for the purpose of qualification. The learned Single Judge of this Court held that the aforesaid degree was recognised up to 31.12.1987 on the basis of Annexure -2 attached to the writ petition. There is no challenge yet to this. Admittedly, the writ petitioners got degrees in 1987 much before expiry of the recognition of the period, as referred to above, therefore, the order of termination of the services of the writ petitioners is illegal.

(3.) WE agree with the reasoning of the learned Single Judge.