STATE OF BIHAR Vs. ARUN PASWAN

JUDGEMENT

(1.) The Appellant, State of Bihar, has preferred the present Appeal against the judgment an order dated 08.02.2016 passed by the Single Judge of this Court passed in CWJC No. 17365 of 2014. The said writ application was preferred by the writ applicant Arun Paswan aggrieved by Memo No. 3904 dated 19.11.2013 by which his appointment as an Assistant Teacher of State Upgraded Middle School, Basopatti had been terminated on the ground that the Basic Teachers Education Programme (BTC) certificate issued by the Nav-Bharat Shiksha Parishad, Rourkela (Odisha) is not a recognized institution either under the NCTE or by the State Government. The writ petitioner claimed to have obtained such certificate in the year 2005.

(2.) The background of the case from which this Appeal emanates is as follows:-

(3.) Being aggrieved against this order, the Appellants have preferred the present Appeal.