PRAMOD KUMAR PANDEY Vs. STATE OF JHARKHAND THROUGH THE SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has approached this Court for directing the respondents to recognize/regularize his services on the post of Assistant Teacher in Project Langta Baba Girls High School, Mirzaganj, district Giridih in the subject of commerce, in view of the judgment rendered by the Honourable Supreme Court in Civil Appeal Nos. 6626-6675 of 2001 reported in (2006) 2 SCC 545 and consequentially, for release of arrears of his salary with effect from 1stst Jan. 1989 in view of letter no. 142 dated 04th February 1989.

(3.) As per the case of the petitioner, the school in question was selected by the State Government in view of the letter no. 108 dated 12th February 1985. According to the petitioner, he was appointed by the Managing Committee of the school on the post of Assistant Teacher on 04th February 1985 in commerce subject and was having a qualification of B.Com and B.Ed on the date of his appointment.