KANHAIYA RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) Learned counsel appearing for the petitioner submits that the names of respondent nos. 7 to 10 were recommended by Gram Shiksha Samity to be appointed as Para Teachers in Government Upgraded Middle Schools. Subsequently, said recommendation got approved by the Block Education Committee but the District Superintendent of Education, Garhwa never approved the recommendation made by Gram Shiksha Samity and also by the Block Education Samity, still they are being allowed to function as Para Teachers which is against the rule as unless their names are approved by the District Superintendent of Education, the person cannot be allowed to function as Para Teacher and they cannot be paid honorarium but they are being allowed to continue as Para Teachers which is in gross violation of the rules.

(3.) Learned counsel in this respect further submits that when information was sought by the petitioner as to under what circumstances they are being allowed to function on the posts, information was given by the District Superintendent of Education that recommendation made by the Gram Shiksha Samity and Block Education Samity have never been approved by him and therefore, they are working illegally but inspite of that, they have not been removed from the school and still they are working.