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Jharkhand High Court
Prem Singh Korah vs The State Of Jharkhand Through The ... on 2 February, 2026
Author: Ananda Sen
Bench: Ananda Sen
2026:JHHC:2642
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 190 of 2021
Prem Singh Korah, son of late Mora Korah, resident of 314, Dewanbir,
Sonua, P.O and P.S. Sonua, District- West Singhbhum, Jharkhand-
833105. .. Petitioner(s)
Versus
1. The State of Jharkhand through the Secretary, Department of School
Education and Literacy, Govt. of Jharkhand, Office at Project Bhawan,
Dhurwa, Ranchi.
2. The Commissioner-cum-Secretary, Human Rrsource Development
Department, Govt. of Jharkhand, Office at Project Bhawan, Dhurwa,
Ranchi.
3. The Regional Deputy Director of Education, Kolhan Division at Chaibasa,
P.O and P.S. Chaibasa, District- West Singhbhum.
4. The District Superintendent of Education, West Singhbhum, East
Singhbhum, P.O and P.S. Jamshedpur, District- West Singhbhum.
5. The Block Education Development Officer, P.O and P.S. Goelkera,
District- West Singhbhum. ...Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the petitioner(s): Mr. Vikash Pandey & Deepak Kr. Sinha, Advocate.
For the State Mr. Indranil Bhaduri, SC-IV.
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03/02.02.2026: Heard the parties.
2. By filing this petition, the petitioner has prayed for quashing the
order as contained in Letter No. 824 dated 22.6.2020 (Annexure-2), whereby
the respondents have rejected the claim of the petitioner treating him to be
untrained teacher.
3. Counsel for the petitioner submits that the petitioner is a trained
teacher and he has been conferred with Shiksha Visharad (BTC) by the
Hindi Sahitya Sammellan, Allahabad (Prayag). The degree of Shiksha
Visharad is equivalent to B.Ed. thus, the petitioner should have been treated
to be a trained teacher and he is entitled to get the corresponding pay scale.
He prays that the impugned order be set aside and the petitioner be granted
the corresponding trained teacher pay scale along with arrears.
4. Learned counsel appearing on behalf of the State submits that
Hindi Sahitya Sammellan, Allahabad (Prayag) is not a recognized institution
and any degree conferred by the said institution cannot be said to be a
recognized one. He further submits that the degree of Shiksha Visharad is
not equivalent to B.Ed degree, thus the petitioner was treated to be an
untrained teacher and he was paid the salary treating him as untrained
teacher.
5. After hearing the parties, I find that admittedly the petitioner was
appointed on 10.3.1986 as untrained matric teacher. The petitioner claimed
that he has been conferred with the Degree of Shiksha Visharad (BTC) from
Hindi Sahitya Sammellan, Allahabad (Prayag) on 20.11.1991, thus the
petitioner claimed that he be treated as trained teacher and be granted all
consequential benefits.
6. The issue as to whether the degree conferred by Hindi Sahitya
Sammellan, Allahabad (Prayag) is recognized degree or not fell for
consideration before the Hon'ble Supreme Court in the case of Rajasthan
Pradesh Vaidya Samiti Sardarshahar and Another Vs. Union of India
and Others and its analogous cases, reported in (2010) 12 SCC 609.
Though the aforesaid case relates to issuance of Degree in Medicine, but it
is from the same institute i.e. the Hindi Sahitya Sammellan, Allahabad
(Prayag). In paragraph 51 of the said judgment, the Hon'ble Supreme Court
has held that the Hindi Sahitya Sammellan, Allahabad (Prayag) is neither a
university/deemed university nor an educational board. It is a society
registered under the Societies Registration Act, 1860. It is further held that it
is not an education institution imparting education in any subject inasmuch
as ayurveda or any other branch of medical field.
(Emphasis supplied by me)
7. The Hon'ble Supreme Court further held that Hindi Sahitya
Sammellan, Allahabad (Prayag) is not affiliated to any university /board nor
has got any recognition from the statutory authority after 1967 nor any
attempt had ever been made by the Society to get recognition as required
under the law.
8. Further, a Co-ordinate Bench of this Court in WPS No. 2827 of
2004 ( Arun Kumar Mishra Vs. State of Jharkhand and Ors.) and its
analogous cases considered the degree of Shiksha Visharad obtained from
Hindi Sahitya Sammellan, Allahabad and ultimately did not accept the
submission of the petitioners that the same is equivalent to B.Ed. degree and
the writ petition was dismissed.
9. From Annexure-1, I find that the said Hindi Sahitya Sammellan,
Allahabad (Prayag) who had conferred the aforesaid certificate to the
petitioner themselves admit that the B.Ed degree was not the subject for
which the certificate was issued. The degree of Shiksha Visharad of the
petitioner is not equivalent to B.Ed. It is the term BTC in the said certificate
which has been highlighted and with the word "Shiksha Visharad" the word
B.Ed. has been struck off. This also fortifies the claim of the respondents that
the petitioner does not possess any B.Ed. degree.
10. Considering what has been held above, it is clear that any
degree conferred by the Hindi Sahitya Sammellan, Allahabad (Prayag) is not
a valid degree.
11. Since the petitioner does not possess the requisite qualification
i.e. B.Ed. which is necessary to grant the the petitioner a trained pay scale, I
find no illegality committed by the respondents in the impugned order.
12. In view of the aforesaid facts, no relief can be granted to the
petitioner. Accordingly, this writ petition is dismissed.
13. Pending interlocutory application, if any, also stands disposed of.
02nd February 2026 (ANANDA SEN, J.)
Anu-Cp2.
Uploaded on: 05 February, 2026.
