DHANESHWAR MAHTO Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) All these petitioners belongs to the same school i.e. Project High School, Mungo, Lohardaga. Except petitioner no.1, Dhaneshwar Mahto, who has retired in November 2013 from the post of Assistant Teacher, other two petitioners are still in service. The common grievance of these petitioners are that promotional benefits as per the departmental circulars have not been granted to them, neither time bound promotion has been given.

(3.) Individual petitioners are relying upon the order of their appointment to advance their argument. Dhaneshwar Mahto, petitioner in W.P.S. No. 463 of 2014 is relying upon Annexure-1 series, appointment letter dated 26.10.1982 issued by the Secretary of the Government High School, Senha, Ranchi and recognition given to such appointment by the Director, Secondary Education cum Joint Secretary, Department of H.R.D., Bihar, Patna through memo no. 1124 dated 25.11.1988. A condition was however incorporated in the order of recognition that such adhoc recognition is however dependent upon recommendation of the Vidyalaya Seva Board for the purpose of regularization of service of the petitioner.