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The Education Department of Patna had passed an order which stated the recovery of salary of teachers on the ground of not imparting teaching job but engaged in election duty. The Patna High Court has reprimanded the department by calling it an “absurd” order.
The court has directed the state to issue guideline to all officials concerned of the Education Department that in future, no such orders are passed by the officers of the Education Department and if any such order has been passed, the officers are required to recall such order.
the Principal Secretary of the Education Department has been directed by the court to take immediate corrective measures and direct recall of the order against all the 109 teachers, who have been made liable on the above-mentioned grounds. Also, the petitioner is supposed to receive Rs. 25,000 by the education department for being forced into litigation, as per the order of the court.
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