MANAGING COMMITTEE Vs. JYOTI SINGH

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) The instant appeal has been preferred against the judgment dtd. 16/6/2017 passed in Case No.14 of 2016 (JET) whereby the termination order dtd. 28/2/2014 passed by Principal of School as well as the appellant order passed by the President Managing Committee dtd. 16/1/2016 have been set aside by the learned Jharkhand Education Tribunal.

(3.) Learned counsel for the appellant/respondent-School Management, Mr. Rahul Kuamr has assailed the impugned judgment on various counts but primarily on the locus of the respondent/petitioner, Smt. Jyoti Singh and has submitted that respondent, Smt. Jyoti Singh was a probationary appointee whose appointment was made on 13/8/2009 vide appointment letter DAV/2009-149 dtd. 13/8/2009 by the then District Education Officer, Ranchi-cum-receiver. The said appointment was not legal as receiver has to discharge day to day work and has no authority to appoint.