BASANTI KACHHAP Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD , petitioners in these five writ applications claim to have been empanelled in 1987, panel prepared for Ranchi District for appointment of Assistant Teachers in Primary Schools. Their claim is that in -spite of possessing requisite qualification and training, they were not appointed. A direction, therefore, was sought to be given to the respondents to appoint them.

(2.) IN this regard, reference may be made to the decision in Anil Kumar v. Chief Secretary, 1987 PLJR 846, wherein such panels prepared districtwise for appointment of Assistant Teachers in Primary Schools in the year 1985 were declared unconstitutional. However, appointment already made from those panels earlier were not disturbed.

(3.) THE State Government, thereafter, issued circular dated 2.7.1989 to prepare a combined panel for appointment to the post of teachers and a liberty was given to those, who were already in the panels prepared districtwise that they were also covered by the said circular.