MUNNI KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS Letters Patent Appeal is filed against the order dated 12.11.2013 passed in W.P.(S) No. 3697 of 2013, in and by which the writ Court dismissed the writ petition on the ground that the appellant was appointed as Computer operator on contract basis and that her contract was not renewed by the Block Development Officer and the order of termination does not suffer from any illegality. The appellant was appointed as a Computer Operator in the Gomia Sub -Division, District Bokaro on 9.11.2006 on payment of honorarium of Rs. 100/ - per day and subsequently honorarium was enhanced to Rs. 5,000/ - per month. Subsequently by letter No. 1932 dated 10.9.2012 the honorarium of the Computer Operator was enhanced to Rs. 9,500/ - per month. For the Computer Operators working in the various districts, vide different orders the Government of Jharkhand enhanced the honorarium to Rs. 10,500/ - but the appellant was not paid the same. The appellant has given a representation to the concerned respondents, seeking for enhancement of honorarium but the same was not considered.

(2.) THE 7th respondent -Block Development Officer, Gomia terminated the appellant from services vide order No. 715 A dated 2.5.2013 (vide Annexure -7). The appellant had given representation on 4.6.2013 to reconsider the order of termination but the respondents had not taken any action on the same. Challenging the order of termination dated 2.5.2013, the appellant filed writ petition being W.P.(S) No. 3697 of 2013 and the same was dismissed by holding that since the contract of the appellant was not renewed and she had also misconducted herself by misbehaving with other employees and disobeyed the order of the superiors, her service was dispensed with and the order of termination does not suffer from any illegality in the impugned order.

(3.) CHALLENGING the order dismissing the writ petition, the appellant has preferred this Letters Patent Appeal.