JOHN MURMU Vs. DISTRICT EDUCATION OFFICER, SAHIBGANJ

JUDGEMENT

(1.) Since the present two appeals arise out of a common order in both the appeals, they are disposed of by this common order. Heard the Learned Counsel for the appellants.

(2.) Perused the papers.

(3.) The present appeals arise out of the judgment and order dated 17.09.2010 passed in Case No. 70 of 2009 (JET) and Case No. 71 of 2009 (JET) by which the Jharkhand Education Tribunal has not allowed the prayer made by the appellants for quashing the order issued by the District Education Officer, Sahibganj as communicated by the Secretary of St. John Berchmans High School (respondent No. 2) as contained in letter No. 47 of 2009 dated 4.11.2009 by which the appellants were directed to be retired with effect from the date on which the appellants have attained 58 years of age. It is further prayed for quashing of the letter No. 1501 dated 03.11.2009 by which the District Education Officer, Sahibganj had directed the Headmaster and Secretary of St. John Berchmans High School to retire the staff of the School, who have attained 58 years of age, because of the above-mentioned impugned letters issued by the Secretary of the School (respondent No. 2) and the District Education Officer (respondent No. 1) are against the Resolution No. 2863 dated 01.12.2008 issued by the Joint Secretary. Human Resource Development Department (Secondary Education Directorate). Government of Jharkhand.