MOULLSHREE Vs. THE STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) The petitioner has challenged the order dated 25.10.2010 issued by the District Superintendent of Education-cum-District Programme Officer, Sarva Shiksha Abhiyan, Simdega by which the contractual appointment of the petitioner has been terminated w.e.f. 1.11.2010. Heard the parties and perused the documents on record.

(2.) It has been argued by learned counsel appearing on behalf of the petitioner that the petitioner was appointed on 5.1.2008. Her selection has been made by the Selection Committee presided over by the Deputy Commissioner, Sarva Shiksha Abhiyan, Simdega on consolidated amount of Rs. 8,000/-. The petitioner was discharging her duty without any complaint, but all of a sudden her contract has been decided to be rescinded vide office order dated 25.10.2010 contained in memo No. 759 issued by the District Superintendent of Education-cum-District Programme Officer, Sarva Shiksha Abhiyan, Simdega.

(3.) The petitioner, while assailing the order dated 25.10.2010, has submitted that the District Superintendent of Education-cum-District Programme Officer, Sarva Shiksha Abhiyan, Simdega has got no jurisdiction to rescind the contract of the petitioner, since the petitioner has been appointed by the decision of the Selection Committee presided over by the Deputy Commissioner, Simdega. Hence, the order dated 25.10.2010 is without any jurisdiction.