MUNNI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court challenging order dated 2.5.2013 passed by the Block Development Officer. The brief facts of the case are that, the petitioner was appointed as Computer Operator on 9.11.2006 on the payment of honorarium of Rs. 100/- per working day. Subsequently, honorarium was enhanced to Rs. 5,000/- per month. The petitioner and others similarly situated persons preferred W.P. (S) No. 7965 of 2012 seeking enhancement of honorarium. The honorarium has been enhanced to Rs. 9,500/- and was further enhanced to Rs. 10,500/-, however, these were again not paid to the petitioner and when the petitioner moved this Court seeking a direction for enhancement of the honorarium, on a false plea the service of the petitioner has been terminated.

(2.) Heard learned counsel appearing for the parties and perused the documents on record.

(3.) The learned counsel appearing for the petitioner has submitted that after seven years of appointment, on a false pretext the service of the petitioner has been terminated. He has further submitted that, since the petitioner moved before this Court by filing W.P. (S) No. 7985 of 2012 for this reason the service of the petitioner has been terminated.