NAND KISHORE SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioners claim to have passed Senior Teachers Training Course from "David Hare College of Correspondence, Calcutta". They have preferred the writ petition for direction on the respondents to recognise the training given by the college for their appointment as Assistant Teachers in various Middle/Primary Schools in the State for which they have applied in pursuance of advertisement published in August, 1989.

(2.) ACCORDING to the counsel for the State, no appointment can be made if the Training College/School is not recognised. He placed reliance on Patna High Courts decision in the case of M.P. Mehta v. District Superintendent of Education, 1985 PLJR 709.

(3.) AS it appears that the petitioners Md. Halim and others (supra) also undergone training in "David Hari College of Correspondence, Calcutta" within the State of West Bengal and their cases were remitted to the State for consideration of their cases tor appointment to the post of Assistant Teachers, the case of the petitioners herein are also remitted to the authorities of the State of Jharkhand.