ASMA AZFAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In I.A. no. 3059 of 2013, the petitioner has prayed for disposal of W.P. (S) no. 2567 of 2012 in the light of the decision of the Full Bench of the Patna High Court in Project Uchcha Vidyalaya Shikshak Sangh Vrs. State of Bihar & Ors., 2000 1 PLJR 287 as also in the light of the order of this Court in Sukhdeo Gope Vrs. State of Jharkhand & Ors. passed in W.P. (S) no. 5161 of 2009. Learned counsel for the petitioner submitted that the petitioner's case is squarely covered by the aforesaid decisions and the writ petition be disposed of in view of the same.

(2.) Learned J.C. to Sr. S.C.I., appearing on behalf of the respondents, has not disputed the said contention and submitted that the writ petition can be disposed of in the light of the aforesaid decisions.

(3.) In the writ petition, the petitioner has prayed for a direction on the respondents to recognize/regularize the services of the petitioner on the post of Assistant Teacher in Urdu subject of Project Girls' High School, Gopi Kandar, Dumka from the date of appointment or w.e.f. 25.01.2000 and to pay salary with effect from the said date with all consequential benefits.