MADHAB CHANDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) By Annexure-16 dated 26.9.2000 the B.Sc. Trained Scale granted to the petitioners earlier w.e.f. the date of their joining has been cancelled pursuant to the decision taken by the District Education Establishment Committee dated 21.8.2000(Annexure-14) and the amount paid earlier has been ordered to be recovered. The impugned order has been issued under the signature of District Superintendent of Education, Dumka.

(3.) According to the petitioner vide Annexure-4 dated 24.1.1987, the second advertisement was issued for filling up of the post of different categories of teachers in the Government schools in the district of Dumka. The posts which were available for such recruitment included Matric Trained, Intermediate Trained, B.Sc. Trained / Untrained and also in respect of other subjects like Sanskrit, urdu etc. These petitioners applied and were interviewed by the selection committee and were consequently appointed as B.Sc. Trained Teachers' on the basis of the decision of the District Education Establishment Committee meeting held on 18.4.1988(Annexure-7).