LAXMAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pankaj Kumar Choudhary, the learned counsel for the petitioner, Mr. Ankur Sinha, the learned counsel for the respondent State and Mr. Krishna Murari, the learned counsel appearing for the JEPC.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitoner has preferred this writ petitin for quashing the letter dated 18.06.2016 contained in Annexure-6 issued by the respondent no.6 whereby it has been directed to cancel the contract of the services of the petitioner to work as para teacher in Upgraded Primary School in Bishanpur, Aloobera, Amrapara, Pakur. The petitioner was selected on the post of para teacher following due process of law and his selection was duly recommended by the respondent no.6 vide letter dated 09.03.2016 contained in Annexure-1. The petitoner had joined the service. The petitioner started working as para teacher in Bisunpur, Aloodaha. The petitioner is the only teacher present in the school and since then he is single handedly managing the school without any complaint. On 08.06.2016, the petitioner applied for leave since his family was not keeping up good health which was allowed by the Chairman, Gram Siksha Samiti, contained in Annexure-3. On 09.06.2016 while the petitioner was on leave, and the petitioner's school was inspected, which was found to be closed and the petitioner was not found in the school. Thereafter, the impugned order has been passed.