PREMA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This is an application seeking quashing of the order dated 28.7.2010 passed by the District Teachers Appointment Appellate Authority, Bhojpur at Ara in Case No. 26/2009 whereby the Authority has dismissed the appeal preferred by the petitioner on the ground that training certificate obtained by her on pursuing studies in Teacher Training College of India, C/o Buddha Public School, Ashok Nagar, Gaya does not figure in the list of recognized institutions maintained by the State Government. Learned counsel for the petitioner has drawn my attention to marksheet issued by the Bihar School Examination Board in support of the plea that petitioner has undergone Nursery Training Examination. He has also referred to an order dated 13.5.2014 issued by National Council for Teacher Education to make out a case that the college in case does have recognition of the National Council for Teacher Education also.

(2.) Learned counsel for the petitioner has submitted that the order of the Tribunal is cryptic and does not discuss at all the case of the petitioner and it does not discuss application of judicial mind. He has submitted that the Authority came to a wrong conclusion that Teacher Training College of India, C/o Buddha Public School, Ashok Nagar, Gaya was not a recognized institution.

(3.) Be that as it may, I find the order of the Appellate Authority to be too cryptic. There is one line order that name of the institution does not figure in the list managed by the State Government. It has also mentioned that the petitioner has very less merit points and, therefore, her claim cannot be entertained for her appointment as Panchayat Teacher.