SUSHIL KUMAR TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the counter-affidavit filed by the State in response to the order of this Court dated 16th April, 2012.

(2.) We are of the considered opinion that education system in the State of Jharkhand, if yet has not collapsed', then it is at the verge of collapse. For this, the following facts being relevant, as have been stated by the learned counsel for the State, are given:-

(3.) Therefore, the vacancies, which were in the year 2000 i.e., at the time of creation of the State of Jharkhand. remain as it is for 12 years maintaining the figures 2773. The State Government may say that it has increased strength of the teachers but in fact, it has increased the vacancy only because neither earlier vacancies were filled up, nor subsequent created posts have been filled up, resulting into vacancy of 9340 against the sanctioned strength of 12474 posts. Against 12474 posts, only 3134 teachers were appointed.