Aparesh Kumar Singh, J. - (1.) HEARD counsel for the parties Petitioners herein have sought direction upon the respondents to confirm their services as Para Teacher of Upgraded Primary School, Bagduba, Sarath and Upgraded Middle School, Karehiya, Sarath in the district of Deoghar.
(2.) 1 Petitioner in WPS 7002/11) claims to have been selected by the Village Education Committee on 15th July 2008 as per direction of the respondent authorities, while petitioners in WPS 7353/11 claim to have been recommended for appointment as Para Teacher by the Village Education Committee on 18th September 2009. Petitioners herein have sought direction upon the respondents to pay honorarium amount from 15th July 2008 and 18th September 2009 respectively, till date they have discharged their duties as Para Teacher in respective centres, which according to them, they are fully entitled in law.
(3.) RESPONDENTS in WPS 7002/11 have taken a stand that the selection of this petitioner was never approved by Block Education Committee. Therefore, his contention that he has been working with effect from 15th July 2008, is apparently incorrect. It has been further stated on their behalf that after coming into force of The Right of Children to Free and Compulsory Education Act, 2009 with effect from 01st April 2010, the minimum qualification of a Para Teacher has been laid down as Intermediate Trained. Therefore, this petitioner without having the requisite qualification of Intermediate Trained, is not working as a Para Teacher, neither his name has been approved by the Block Education Committee, Sarath.;