INDU PRAKASH Vs. STATE OF BIHAR

JUDGEMENT

(1.) BOTH the cases relate to Project School and as common impugned order dated 10th August, 1996 is under challenge, they were heard together and are being disposed of by this common judgment.

(2.) THE petitioners Indu Prakash (of C.W.J.C. No. 8110/96) and Pratibha Singh (of C.W.J.C. No. 8903/96) were teachers in Shanti Raman Project Girls High School, Sadhwara, Saran. Their services were taken over/recognised and then, subsequently cancelled, vide impugned order dated 10th August, 1996. In the aforesaid circumstances, common impugned order dated 10th August, 1996 is under challenge in these cases.

(3.) THE petitioner Indu Prakash (of C.W.J.C. No. 8110/96) was appointed as an Assistant Teacher on 25th November, 1983 by the then Managing Committee of Shanti Raman Girls High School, Sadhwara, Saran. Such appointment was stated to have been made after due interview and selection as History Teacher. On the other hand, petitioner Pratibha Singh (of C.W.J.C. No. 8903/96), in pursuance of advertisement issued in 1983 and selection, was appointed as Assistant Teacher in the school, where she joined on 2nd December, 1983 and continued to function.