HEMANT KUMAR HANSDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) There are 6 petitioners herein, all of whom are said to have been recommended for appointment as Para Teacher in Up-Graded Middle School, Bankudih, P.S. Narayanpur, Dist. Jamtara by a decision of the Village Education Committee dated 20.12.2007 (Annexure-2). The Village Education Committee authorized the District Education Committee to take a decision in accordance with the Rules in respect of the selection of the interested candidates as there were more number of candidates than the vacancies existed against the said school for the post of Para Teacher. By Annexure-4, letter No. 142 dated 28.2.2008, Block Education Extension Officer, Narayanpur recommended the names of the these petitioners for appointment as Para Teacher pursuant to a meeting of the Block Education Committee held on 16.1.2008. Petitioners are said to have worked in the said school from 28.2.2008 till they were finally disengaged on 29.10.2012 pursuant to the impugned order dated 28.7.2012 and 13.9.2012 issued by the District Co-ordination Committee, Jharkhand Education Project, Jamtara.

(3.) Earlier petitioners had approached this Court in W.P.S. No. 3663 of 2011 as they were not being paid the Honorarium. The writ petition was disposed of by directing the respondents to take a decision on their representations.