SUNIL KUMAR MAHTO, SON OF SRI DHANESHWAR MAHTO, RESIDENT OF NUNBATTA, P.O. Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2016-11-83
HIGH COURT OF JHARKHAND
Decided on November 21,2016

Sunil Kumar Mahto, Son Of Sri Dhaneshwar Mahto, Resident Of Nunbatta, P.O. Appellant
VERSUS
THE STATE OF JHARKHAND Respondents

JUDGEMENT

Mr. Shree Chandrashekhar, J. - (1.) Prayer in the writ-petition is for regularization of Shikshadoots, working for more than 10 years, as regular teachers.
(2.) Heard.
(3.) Mrs. Abha Verma, the learned counsel for the petitioners submits that the petitioners possess educational qualifications including Teachers Eligibility Test, which are necessary qualifications for appointment to the post of teachers, however, the petitioners who have been discharging similar functions for last more than 10 years, have not been regularized as regular teachers.;


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