ANJU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has filed the writ petition for direction on the Respondents to approve her service as an Assistant Teacher in Dwarika Prasad Gauri Charan Project Girls High School, Kalyanpur chowk, samastipur.

(2.) ACCORDING to the petitioner, she was initially asked to perform the duties of Assistant Teacher of 5th April, 1983 by the then private Managing Committee of the School. Subsequently, she passed B.A. examination on 16th August, 1984. After passing such B.A. examination the then Managing Committee appointed the petitioner on regular basis as an Assistant Teacher by one order, contained in letter dated 5th October 1984 (Annexure -4). Subsequently, the Managing Committee also confirmed the appointment order on joining of the petitioner, on regular appointment, on 12th October, 1984. The school was taken over as Project school on 12th February, 1985. It is alleged that in terms with the State Government's letter No. 142 dated 4th February, 1989, though the Respondents should have recognised the services of the petitioner as an Assistant Teacher of the school, the case of the petitioner has not yet been considered for such recognition, whereas the case of Respondent No.4, Jyotsna Chatterjee was so considered.

(3.) A supplementary affidavit has been filed by the petitioner. It is stated that during the pendency of the writ petition, the Respondent -Director, Secondary Education has come out with one Memo No. 3226. dated 6th November, 1996. By the said order, while the services of two teachers have been recognised, with respect to three teachers, including the petitioner, it has been mentioned that the matter was still to be considered. So far as Respondent No. 4 Jyotsna Chatterjee is concerned, her case has been rejected by the said order.