MD. RASHID Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R. R. Mishra, learned counsel for the petitioner and Mr. Krishna Murari, learned counsel for the Jharkhand Education Project Council.

(2.) In this writ application, the petitioner has prayed for quashing of the office order dtd. 27/12/2022 as contained in Memo No. 1550 (Annexure 11) passed by the respondent no. 5 whereby and whereunder the services of the petitioner has been terminated. The petitioner has further prayed for a direction upon the concerned respondents that the post of Accountant cum Computer Operator in Kasturba Gandhi Girls School may be kept vacant or no new fresh appointment be made during the pendency of the instant writ application.

(3.) It has been submitted by Mr. R. R. Mishra, learned counsel for the petitioner that the petitioner was appointed on a contractual basis as an Accountant cum Computer Operator and by terminating the services of the petitioner on flimsy grounds, the respondents have initiated the process for filling up the said post by intending to select another contractual appointee. Learned counsel for the petitioner submits that the petitioner has already filed an appeal before the respondent no. 3 which is at present pending. It has also been submitted that no fresh appointment be made to the post of the petitioner prior to the consideration of the appeal preferred by him.