D.N.PATEL,J - (1.) This Public Interest Litigation has been preferred with the following prayers:
(2.) Counsel for the petitioner has vehemently submitted that teachers, like this petitioner, have also preferred writ petitions for their regularization because they are working with the Respondents' State Government Schools since last 5 to 15 years. It is submitted by counsel for the petitioner that in all the 24 districts of the State of Jharkhand, in government schools, government should provide toilets, taped drinking water, electricity, play grounds, boundary walls, libraries and computers. It is also submitted by the counsel for the petitioner that there are approximately 41,000 schools.
(3.) Having heard counsel for both the sides and looking to the facts and circumstances of the case, it appears that mainly this petition has been preferred for regularization of services of para-teachers. Petitioner is a Para Teacher, working since last approximately 12 years and he is seeking regularization. It ought to be kept in mind that no public interest litigation can be filed for any individual interest, especially, for regularization of the services. Regularization of the services are being guided by the several numbers of the decisions of the Hon'ble Supreme Court and the policies enunciated by the Respondent-State of Jharkhand from time to time. Regularization is a matter of course. Policy decision is to be taken by the Respondent-State. Sometimes employment is being given by way of "back door entries" i.e. without any public advertisement and without there being any interview,written test etc. Public at large were given opportunity to compete for the post in question. Sometimes such type of "back door entrants" are capable to compete with others and by hook and crook, they are getting employment. They are more influential than intelligent. Such type of persons are in search of regularization. We cannot do regularization and no writ of mandamus can be issued to the Government, in this so-called Public Interest Litigation.;