BIMLA KUMARI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) The petitioner has approached this Court seeking a direction upon the respondent no. 2 to approve the proposition statement and for payment of current salary and arrears of salary. During the pendency of this writ petition order dated 27.12.2011, has been passed which was impugned by the petitioner by filing an application being I.A. No. 6929 of 2011 which has been allowed by order dated 18.10.2013.

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

(3.) The learned counsel appearing for the petitioner submits that though the petitioner was appointed as Assistant Teacher in a Government recognised minority school way back in the year, 1993 itself and the petitioner was paid salary upto the year, 2010, the proposition statement of the petitioner was not approved and finally it has been rejected by order dated 27.12.2011 which cannot be justified in law. The learned counsel appearing for the petitioner has further submitted that the impugned order dated 27.12.2011 does not disclose any reason whatsoever, except that, in the meeting of the Managing Committee, the officer of the department was not present. The learned counsel thus, submitted that the impugned order is cryptic and it discloses non-application of mind on the part of the respondent-authority.