KIRAN KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court Heard learned counsel for the petitioners and the State. The private respondents have not appeared in the matter on the earlier date and today also, no one has appeared on behalf of the private respondents.

(2.) The issue involved in the present writ petition raised on behalf of the petitioners, who are Assistant Teachers in Government Basic School is that qualification of Sahityalankar/ Visharad should not be treated equivalent to Bachelor in Arts Degree i.e. Graduation for the purposes of promotion of Teachers on the post of Headmaster of Basic School, Lecturer in Primary Teacher's Training College, Block Education Extension Officer, which belongs to Subordinate Education Service.

(3.) The petitioners are aggrieved by letter bearing 6063 dated 03.11.2003 issued by the Department of Personnel, Administrative Reforms & Rajbhasa, Government of Jharkhand whereby the order bearing no. 541 dated 11.01.1991 issued by the Department of Personnel & Administrative Reforms, Government of Bihar was made applicable to the State of Jharkhand as well whereunder the qualification of Sahityalankar from the Hindi Vidyapeeth, Deoghar, has been treated equivalent to Bachelor in Arts Degree.