NAMITA DEVI @ NAMITA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties. Petitioners had approached this court for directing the respondent No. 4-District Superintendent of Education, Giridih to grant approval to the appointment of the petitioners on the post of Assistant Teacher on matric trained scale pursuant to an advertisement after following the appointment procedure and norms by the Managing Committee of the Mission Primary School, Jhalakdiha, Bengabad, Giridih, a Government Aided School, on the sanctioned vacant post.

(2.) Secretary of the said school has been made as party Respondent No. 5.

(3.) Respondent State have appeared and filed their counter affidavit. It is stated on their behalf that an inquiry was made by the District Superintendent of Education, Giridih (Respondent No. 4) through the Block Education Extension Officer, Bengabad which revealed that there is no such school in existence and therefore the claim of the petitioners is misconceived (Annexure-A).