THAKUR DAS MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties and with their consent, this application is disposed of at the stage of Admission.

(2.) The grievance of the petitioners in this writ application is that despite the recommendation of the Jharkhand Public Service Commission, the Respondent- State Government has not appointed the petitioners on the post of Primary Teachers.

(3.) As it appears from the rival submissions and the documents brought on record, the petitioners had obtained their B.Ed Degree in the year 1996-97 from Prabhat Kumar College, Contai, which was affiliated to Vidyasagar University, West Bengal. The objection taken by the respondent is that the Institution from where the petitioners have obtained their B.Ed. Degree, was not recognized by the N.C.T.E. and since, after promulgation of N.C.T.E. Act, the Institution, which offer the B.Ed. degree courses, have necessarily to be recognized by the N.C.T.E. and since the college from where the petitioners have obtained their B.Ed. Degree, was not recognized by the N.C.T.E., the certificates submitted by the petitioners are not acceptable and hence, the petitioners cannot be appointed on the basis of the B.Ed degree certificates submitted by them.