RAJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the order dated 22.9.2010, passed by the Regional Deputy Director of Education, North Chhotanagpur Division, Hazaribagh, whereby the petitioner has been terminated from service as para teacher.

(2.) The brief facts of the case, as has been argued on behalf of the petitioner, is that the petitioner had been selected as a para teacher in a meeting held on 8.11.2008 in presence of the members of the Gram Shiksha Samiti, Baghra, Bengabad in the district of Giridh against the vacant post at Utkramit Madhya Vidyalaya, Baghra, Bengabad.

(3.) The petitioner's selection was also recommended by the Block Extension Education Officer, Bengabad. Thereafter, the petitioner had started discharging his duty and marking his attendance in the attendance register, which was kept in the office of the Head Master of the said school. However, honorarium was not paid to the petitioner in spite of repeated representations before the competent authority. The petitioner had preferred a writ petition before this Court being W.P.(S) No. 2921/2010 for payment of honorarium. The said writ petition was disposed of vide order dated 2.8.2010.