AINKUMARI SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this writ petition filed under Article 226 of the Constitution of India, the petitioner assailing the impugned order dtd. 18/11/2015 passed by the respondent No. 2 (Annexure P/1) whereby the service of the petitioner has been terminated on the ground that the petitioner is not entitled for teaching experience of 12 marks for teaching in Government Middle School Kurud.

(2.) Learned counsel appearing for the petitioner would submit that the petitioner was working in the Government Midele School, Kurud as voluntary teacher and she has three years experience, therefore, on the basis of this experience, she was appointed on the post of Shiksha Karmi Grade III and subsequently her appointment was cancelled vide order dtd. 10/12/2008 (Annexure P/5), thereafter along with petitioner the services of the other candidates have also been cancelled.

(3.) Learned State counsel has filed their return in which they have annexed the entire proceeding (Annexure R4/1) dtd. 6/12/2008 wherein the reason for cancellation of the candidatures of the petitioner and others has been mentioned in the order, the name of the petitioner is at Serial No. 56 wherein it has been stated that the petitioner has done teaching job in the Government School, therefore, her experience cannot be considered, as such she is not entitled to get any marks.