BANDANA RUI DAS Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by the order dated 20.01.2014 passed in W.P.(S) No. 20 of 2013, the appellant has approached this Court by filing the present Letters Patent Appeal. The brief facts of the case are that, initially in the proceedings of the Aam Sabha held on 19.11.2006, one Nilkanth Haldar was selected for being appointed on the post of Para Teacher. Some complaints were made and, therefore, a direction was issued and again meeting of Aam Sabha was convened on 05.01.2007 in which also the said Nilkanth Haldar was selected and his selection was approved by the Village Education Committee. In the meeting of Block Education Committee held on 15.02.2007 the name of the appellant was recommended and her name finds place at Sl. No. 5 of minutes of meeting dated 15.02.2007 (Annexure-9). Thereafter the appellant continued to work on the post of Para Teacher. However, since she was not paid salary between the period 01.04.2007 and 31.03.2008, the appellant approached this Court by filing writ petition.

(2.) In the writ proceeding a counter affidavit was filed raising a plea that since the appellant was not validly appointed, she could not have been paid honorarium between the period 01.04.2007 and 31.03.2008. It was further stated that show cause notices were issued to other officials for making payment to the appellant who was illegally appointed on the post of Para Teacher.

(3.) We have heard the learned counsel appearing for the parties and perused the documents on record.