KESHAB PAHARIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties. The petitioner has sought quashing of the order vide memo No. 425 dated 12.8.1997(Annexure-6) by which the services of the petitioner have been terminated without any show cause or reasons. Petitioner has also made further prayer to pay the arrears of salary since February to August, 1997.

(2.) According to the petitioner he was appointed vide Annexure-3 dated 24.11.1990 as Assistant Teacher (Matric) on a pay scale of Rs. 945-1540 in Primary School at Mahuagarhi on daily wages by the order of the Deputy Director, Welfare, Santhal Pargana Division, Dumka. A recommendation was made by the Commissioner, Santhal Pargana Division, Dumka vide letter No. 256 dated 16.7.1993 to the Secretary, Welfare Department, Government of Bihar for considering the case of the petitioner and others for regularization as they have been working since long, i.e. in the case of this petitioner since the year 1990. However, vide annexure-6, petitioner and 7 other persons have been terminated from service by order of the Special Officer, Paharia Welfare, Dumka on the directions of the Deputy Director, Welfare, Santhal Pargana Division through his letter dated 12.8.1997(Annexure-6).

(3.) Counsel for the petitioner has also relied upon the case of one Mary Malti, who was also terminated from service earlier but was taken back in service pursuant to the direction passed by the Patna High Court in C.W.J.C. No. 6706 of 1997 dated 14.9.1998. The petitioner claims parity with the said person.