SUBRATA MALLICK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved by the order dated 5.5.2008 passed by the Jharkhand Education Tribunal, Ranchi, in case No.26/2008 (J.E.T.), whereby the learned Tribunal refused to interfere with the order of termination of the service of the petitioner, passed by the Secretary of St. Xavier's School, Bokaro Steel City, Bokaro.

(2.) After going through the letter of appointment of the petitioner, which has been annexed with the supplementary affidavit and after perusing the impugned order passed by the Tribunal, I find that the learned Tribunal has rightly refused to interfere in the matter, and rightly held that the order of termination of the service of the petitioner was wholly innocuous order and did not contain any stigma against him nor it has any civil consequences. The said order of termination was passed by the management in terms of clause-4 of the letter of appointment of the petitioner.

(3.) No case is made out for any interference by this Court. Accordingly, having found no merit, the appeal is dismissed.