KALPANA BHARTI Vs. RAJENDRA PRASAD

JUDGEMENT

(1.) A common question of law arose in these appeals, therefore, both the appeals are heard together and disposed of by this judgment.

(2.) The appellants have challenged the order dated 30.8.2006 in Case No. 33 of 2006 (JET) and Case No. 32 of 2006(JET) whereby and where under the Jharkhand Education Tribunal has dismissed the aforesaid cases as the said cases have been filed beyond the period of limitation.

(3.) It appears that the appellant of A.C. (S.B.) No. 19 of 2006 was employed in Adarsh Vidya Mandir, Bokaro on the post of teacher. However her services has been terminated on some charges. Thereafter she filed a suit in the court of Munsif, Bokaro vide Title Suit No. 31 of 2001 on 04.06.2001 challenging the order of termination. It further appears that during pendency of aforesaid suit, Jharkhand Education Tribunal Act, 2005( hereinafter referred to as the 'Act') has been enacted and Jharkhand Education Tribunal established. Accordingly, an application was filed before the Tribunal, which was instituted as Case No. 33 of 2006 (JET).