Dhirubhai Naranbhai Patel, J. - (1.) Learned Counsel for the Petitioners submitted that the Petitioners were appointed as Para Teachers at Deoghar district and they are selected by following the due procedure. Agreements have also been entered into between the Village Education Committee and the Para Teachers since 30th March, 2010 onwards. Meanwhile, a letter has been issued by the Respondents dated 1st July, 2010, whereby, it is insisted upon that those, who are not trained as per the guidelines of National Council for Teachers Education (NCTE), shall not be appointed as Para Teachers and, therefore, the present petition has been preferred. Now, a letter has been issued by the Respondents dated 18th March, 2011 to the effect that those, who have already joined as Para Teachers prior to 1st April, 2010, shall continue in the service as Para Teachers.
(2.) In view of the letter issued by the Secretary, Human Resource Development Department, Government of Jharkhandcum State Project Director, Jharkhand Education Project Council, the Petitioners may be allowed to continue in the services of the Respondents as Para Teachers.
(3.) Learned Counsel for the Respondents submitted that they are scrutinizing the cases of each the Petitioners, including their date of joining etc. and certain details have been sought for, from the Petitioners and the Village Education Committee. Upon getting all the details, final decision will be taken by the State authority within a period of two weeks.;