Patna High Court - Orders
The State Of Bihar And Ors vs Sanjay Kumar Chaudhary And Ors on 21 April, 2023
Author: Arun Kumar Jha
Bench: P. B. Bajanthri, Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1254 of 2016
In
Civil Writ Jurisdiction Case No.16580 of 2014
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Sanjay Kumar Chaudhary and Ors
... ... Respondent/s
======================================================
with
Letters Patent Appeal No. 707 of 2016
In
Civil Writ Jurisdiction Case No.6753 of 2013
======================================================
The State Of Bihar and Ors
... ... Appellant/s
Versus
Shanti Kumari and Ors
... ... Respondent/s
======================================================
Appearance :
(In Letters Patent Appeal No. 1254 of 2016)
For the Appellant/s : Mr. Ashok Kumar Pathak, Advocate
For the Respondent/s : Mr. Gopal Bohra, Advocate
Mr. Sanjeev Kr. Mishra, Advocate
Mr. Sudhir Kr. Singh, Advocate
(In Letters Patent Appeal No. 707 of 2016)
For the Appellant/s : Mr. Ashok Kumar Pathak, Advocate
For the Respondent/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE ARUN KUMAR JHA)
12 21-04-2023On 06.04.2023 following order was passed:-
"Short question for consideration in the present petition is that whether the candidates who participated in the process of selection and appointment to the post of Teacher were required to posses certain education qualification recognized by NCTE or not? In support of this Patna High Court L.P.A No.1254 of 2016(12) dt.21-04-2023 2/4 issue neither of the parties have produced relevant Rules of Recruitment governing the post of Teachers. Therefore, appellant's counsel-State is hereby directed to produce relevant Rules of Recruitment governing the post of Teachers on the next date of hearing, failing which L.P.A. would be dismissed. Equating of any qualification to that of any prescribed qualification is not the domain of Court of law and it is of the Executive. This principle is reiterated by the Apex Court in the case of Unnikrishnan CV & Others Vs. Union of India & Others, 2023 Live Law (SC) 256. This decision may be taken note of by the respective counsels in support of their case.
Re-list this matter on 20.04.2023."
2. State has filed supplementary affidavit bringing on record बबिहहार बविशशेष पहाररबभिक बशक्षक बनिययुबकक्ति बनियमहाविलल, 2010 Rule 3 of which shows eligibility criteria for selection to the post of Teacher. Rule 3 of बबिहहार बविशशेष पहाररबभिक बशक्षक बनिययुबकक्ति बनियमहाविलल, 2010 reads as under:-
"3. बनिययुबकक्ति हशेक्तियु ययोग्यक्तिहा- (i) भिहारक्ति कहा निहागबरक हयो क्तिथहा बबिहहार रहाज्य कहा बनिविहासल हयो।
(ii) कशेन्द्र यहा बकसल रहाज्य सरकहार दहारहा महान्यक्तिहा पहाप्क्ति बविदहालय/महहाबविदहालय सशे इन्टरमलबडिएट परलक्षहा (उप-बनियम V कयो छयोड़ ) उतलरर्ण हयो। इसकशे अधलनि बकसल सरस्थहानि दहारहा पदत क्तिकनिलकल बडिगल यहा भिहाषहा बविशशेष कल बडिगल /उपहाबध बजिसकल समक्तियुल्यक्तिहा कल महान्यक्तिहा बबिहहार सरकहार कशे कहाबमर्णक एविर पशहासबनिक सयुधहार बविभिहाग अथविहा महानिवि सरसहाधनि बविकहास बविभिहाग दहारहा बशक्षक पद पर बनिययुबकक्ति हशेक्तियु निहहीं दल गई हह , सबममबलक्ति निहहीं हह।
(iii) विषर्ण 1995 कशे पपूविर्ण कशेन्द्र अथविहा बकसल रहाज्य कशे दहारहा महान्यक्तिहा पहाप्क्ति सरस्थहानि सशे दयो विषर्षीय पबशक्षर परलक्षहा अथविहा Patna High Court L.P.A No.1254 of 2016(12) dt.21-04-2023 3/4 बिल. एडि. कल परलक्षहा उतलरर्ण हयो। विषर्ण 1995 कशे बिहाद एनि. सल. टल. दहारहा महान्यक्तिहा पहाप्क्ति सरस्थहानि सशे दयो विषर्षीय बशक्षक पबशक्षर बडिप्लयोमहा यहा बिल . एडि. अथविहा बिल. एल. एडि. कयो परलक्षहा उतलरर्ण हयो।
(iv) उदपूर्ण बशक्षक कशे पददों कशे बलए बबिहहार मदरसहा बशक्षहा बियोडिर्ण सशे ममौलविल (इन्टरमलबडिएट स्क्तिर) क्तिथहा समक्तियुल्य परलक्षहा पहास अथविहा इन्टरमलबडिएट परलक्षहा ममें 200 अरकदों कशे उदपूर्ण बविषय कल परलक्षहा कशे सहाथ दयो विषर्षीय पबशक्षर परलक्षहा उतलरर्ण हयो।
(v) शहारलबरक बशक्षक कशे पददों कशे बलए इन्टरमलबडिएट उतलरर्ण क्तिथहा सल.पल. एडि./डिल. पल. एडि. कल बडिगल हयो।
(vi) ऐसशे अभ्यथर्षी जियो बबिहहार रहाज्य कशे बनिविहासल हह क्तिथहा विषर्ण 1995 कशे पपूविर्ण बबिहहार रहाज्य (अबविभिहाबजिक्ति) कशे बकसल पबशक्षर महहाबविदहालय सशे दयो विषर्षीय पबशक्षर उतलरर्ण हह अथविहा सल. पल. एडि. उतलरर्ण हह बकन्क्तियु इन्टरमलबडिएट निहहीं हह सशे भिल बनिययुबकक्ति कशे बलए आविशेदनि दशे सकमेंगशे। बकन्क्तियु बनिययुबकक्ति कशे 4 विषरर कशे अन्दर उन्हमें इन्टरमलबडिएट कल ययोग्यक्तिहा रबसल कर लशेनिहा अबनिविहायर्ण हयोगहा।"
3. It is clear from the eligibility Clause that the persons seeking appointment to the post of Teacher must have passed Intermediate Examination from a school/college recognized by Central or State Government. Another eligibility Clause is B.Ed., or two years training from an institute recognized by the Central or State Government prior to 1995.
For persons who have completed two years diploma or B.Ed., or B.L.Ed. after 1995 from an institute is to be recognized by NCTE.
4. The respondents are hereby directed to apprise this Patna High Court L.P.A No.1254 of 2016(12) dt.21-04-2023 4/4 Court on the next date of hearing how the respondents fulfill the eligibility criteria with the help of material information.
5. Registry is hereby directed to tag the supplementary affidavit filed by the State.
6. State counsel is hereby directed to furnish the supplementary affidavit to such of those contesting respondents.
7. Re-list these matters on 05.05.2023.
(P. B. Bajanthri, J) ( Arun Kumar Jha, J) Balmukund/-
DKS/-
U