SOM NATH ROY & OTHERS Vs. THE STATE OF JHARKHAND THROUGH THE PRINCIPAL SECRETARY / SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT & OTHERS

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioners who are 41 in numbers, are aggrieved by rejection of their claim by the District Superintendent of Education-cum-District Programme Officer, Jharkhand Education Project, Jamtara (Respondent No. 4) through office order bearing memo no. 717 dated 18.07.2013 (Annexure-13). Petitioners' claim for honorarium as Para Teachers on the strength of their assertion that they were appointed as such by the Village Education Committee which was approved by the Block Education Committee as well between the period 14.09.2007 to 11.01.2008, stands rejected by the impugned order.

(3.) Petitioners have therefore made a prayer that they be paid honorarium admissible to them as they were appointed prior to 05.02.2008 i.e. the date when the decision not to appoint Para Teachers in the ratio of 1:40 was communicated by the Jharkhand Education Project Council to the District authorities. Petitioners however have not enclosed any appointment letter or agreement showing their contractual engagement as Para Teachers, though they have relied upon the information said to have been obtained under the R.T.I. vide annexure-3 as also the observations made in the impugned order itself, as per which, their selection were made between Sept. 2007 to Jan. 2008.