RAJ KUMAR YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE order dated 15.12.2012 passed by the District Teachers Employment Appellate Authority, Siwan is matter of challenge before this Court. All these petitioners secured employment as Panchayat Teachers on the basis of having obtained a degree of Uttar Madhyama from Sampoornanand Sanskrit University, Varanasi. The said degree is supposed to be equivalent to Intermediate.

(2.) NOTHING has been produced by the petitioner to show that the State of Bihar, Department of Education has given any recognition to such a degree for appointment in the State of Bihar. The equivalence if it has been given to by any other State Government cannot bind the State of Bihar. Further looking at the nature of the degree, these petitioners cannot be appointed on any other post of a Panchayat Teacher except where may be vacancy for Sanskrit Teacher, which is not the case in the present writ application. Even for Sanskrit Teachers the degrees must have valid recognition by the State of Bihar because it is the State of Bihar which is giving employment.

(3.) COUNSEL for the petitioners submits that there are large numbers of candidates in the districts of Siwan, Chapra, Gopalganj and other districts of the State, who are working as a Panchayat Teacher on the basis of such a degree obtained from Sampoornanand Sanskrit University.