Patna High Court - Orders
Subhash Chandra Verma & Ors vs The State Of Bihar & Ors on 24 June, 2011
Author: Mridula Mishra
Bench: Mridula Mishra
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.1168 of 2009
Subhash Chandra Verma & Ors .
Versus
The State Of Bihar & Ors .
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4 24.6.2011Heard counsel for the petitioners and the counsel appearing for the State.
This application has been filed for a direction to the respondents to allow the petitioners to participate in counseling for appointment of Panchayat Teacher but subsequently they were not considered on the ground that Teachers Training Certificate from Hindi Vidyapith, Allahabad is not a recognized Institute.
Counter affidavit has been filed on behalf of Respondent nos. 3 and 5, wherein it has been stated that Gandhi Hindi Vidyapeeth Prayag is not a recognized Institute.
Considering the fact that Gandhi Hindi Vidyapith, Allahabad is not a recognized institute and any degree obtained from this institution is not given recognition by the State Government, I do not find any merit in this application.
The writ application is dismissed.
( Mridula Mishra, J.) A. Kumar