KAMESHWAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The grievance of the petitioner is that his services on the sanctioned vacant post of Assistant Teacher in Project Girls High School, Chauparan have not been regularized/recognized by the respondent-State acting upon the erroneous report of the 3 men Alam Committee constituted by it in terms of the judgment rendered by the Hon'ble Apex Court in Civil Appeal No. 6626-6675 of 2001 decided in 2006.

(3.) According to the petitioner, he was appointed by the duly constituted managing committee in the said school on 17.3.1985 and he submitted his joining on 18.3.1985 as per the appointment letter contained at Annexure-1. The school was selected by the Government of Bihar as per the 3 men Committee report in terms of letter No. 142 dated 23.5.1985. He had qualification of B.Sc. from Ranchi University at the time of appointment and obtained B.Ed. degree in May 1986 from Utkal University, Bhuvaneshwar, photo copies of the academic certificate and B.Ed degree are annexed as Annexure-2 series. It is submitted that the matter relating to recognization of services of teachers working in such Project Girls High Schools went through long series of litigation and finally in view of the judgment rendered in the aforesaid Civil] Appeals, both the successor State of Bihar and Jharkhand constituted a 3 men Committee to look into such matters. The matter relating to the petitioner's case was placed before the 3 men Alam Committee constituted by the State Government but the said Committee has not recommended the petitioner's case apparently on the ground that his relevant certificates of teacher's training qualification from the Utkal University were not before the committee when it took the decision. Apart from that the committee also observed that at the time of his appointment, he did not have the teachers training qualification.