D.N. Patel, J. - (1.) This Letters Patent Appeal has been preferred by the origina l petitioners who had preferred W.P.(S) No. 2580 of 2015 for regularisation of their services. These appellants have claimed that they are Shikshadoots and they want regularization of their services as regular teachers. This prayer was not accepted by the learned single Judge and, hence, the Letters Patent Appeal has been preferred by the original petitioners.
(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that these appellants (original petitioners) were appointed as Shikshadoots. Some of them are Standard XII passed and some of them are even Graduates. It is also submitted by the counsel for the appellants that few of them had also cleared Diploma in Education and Basic Teachers Training, etc. and they are qualified to be appointed as Teachers and as they are working since 2003, their services may be regularized as teachers in the Primary Schools. Moreover, the Schools at which they are working, have already been upgraded as Primary Schools. None of these contentions is helpful to these appellants for regularization of their services mainly for the reason that qualification for the post of teachers and the qualification for Shikshadoots are absolutely different. Shikshadoots are nothing, but, the volunteers for enhancing the educational programmes, etc. It is not a regular cadre at all. Their appointments were never done through a public advertisement, nor they have competed with others. The post of teacher is a regular cadre post. For filling up these posts of Teachers by the State of Jharkhand, public advertisement is a must. Public at large have to be given a chance to apply for the posts. If these appellants (original petitioners) think that they are fully qualified and eligible to be appointed as Teachers, then, they shall apply as and when advertisement for the post of Teachers is given by the State of Jharkhand and they shall compete with others. The best candidates will be selected after competitive examination and the interview, etc., as per rules of recruitment. If this type of back-door entrants are appointed as regular teachers, it will tantamount to encouragement of back-door entrants in the field of education. These aspects of the matter have been properly appreciated by the learned single Judge while deciding the writ petition preferred by these appellants being W.P.(S) No.2580 of 2015 by judgment and order dated 21st November, 2016. It is highly dangerous for the educational field if such type of regularization is permitted. On the contrary, if they are fully eligible and highly qualified, then, they must have courage to compete with others in the selection process. There cannot be back-door entry in the field of education. We see no reason to take any other view than what is taken by the learned single Judge. Hence, there is no substance in this Letters Patent Appeal and the same is, hereby, dismissed.;