BIRENDRA KUMAR YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2005-8-62
HIGH COURT OF JHARKHAND
Decided on August 05,2005

Birendra Kumar Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) THIS case relates to appointment to the posts of Primary Teacher. The grievance of the petitioners is that though they are eligible for appointment but letters of appointment have not been issued in their favour.
(2.) AS the writ petition can be disposed of on short point, it is not necessary to discuss all the facts, except the relevant one. The 1st petitioner is M.A. and also obtained B.Ed. degree from B.N. Mandal University, Madhepura (hereinafter referred to as the 'University ') and the 2nd petitioner is graduate in science and also obtained B.Ed. degree from the same University. Both the petitioners have completed B.Ed. study in Ahmadia B.Ed. College" Katihar (1st Petitioner) and Rahmate Alam B.Ed. College, Madhepura (2nd Petitioner) respectively, which are affiliated colleges of the University. They appeared in B.Ed, examination held by the University in February, 1997 of which result was "declared on 9th January, 1998.
(3.) COUNSEL for the petitioners submitted that though they have been declared successful in the written test but they have not been appointed and similarly situated persons have already been appointed by the State.;


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