Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of the order of his termination from service on the ground that within stipulated time he has not acquired the minimum qualification for appointment as a teacher, as prescribed by the National Council for Teacher Education.
(2.) Briefly stated, the petitioner was appointed on 22.09.2002 on the post of Para-Teacher. At the time of his appointment his qualification was Matriculation which according to him was prescribed by the State Government and with this educational qualification Para-Teachers were appointed at that time. In the year 2010 he has passed Sahityabhushan degree from Hindi Vidyapeeth, Deoghar which is equivalent to Intermediate.
(3.) Under Notification dated 04.09.2001 of NCTE minimum educational qualification for appointment of teacher has been fixed as Intermediate (Trained).;