DEO NARAYAN RANA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this application, the petitioner has prayed for a direction upon the respondents to make payment of arrears of for the month of April 2011 and May 2011 and continuously from August 2011. A further prayer has been made for confirmation of the services of the petitioner in terms of the order as contained in letter dated 18.03.2011. It is the case of the petitioner that pursuant to a meeting of the Village Education Committee, the petitioner was appointed as a Para, Teacher Category 2 in Upgraded Middle School, Gangti, Sarath. The petitioner joined in the said school on 30.03.2010 and he is still continuing to work there. It is the further case of the petitioner that in spite of taking work from the petitioner, salary has not been paid from the months of April 2011 and May 2011 and from August 2011 onwards. Representations were submitted by the petitioner, but since the grievance of the petitioner was not redressed, the petitioner has preferred the present writ application.

(2.) Heard Mr. V. P. Singh, learned senior counsel for the petitioner and Mr. Deepak Kumar Dubey, learned J.C. to S.C. I for the respondent nos. 1 to 4 and Mr. Saurav Arun, learned counsel for the respondent no. 5.

(3.) Mr. V. P. Singh, learned senior counsel for the petitioner has submitted that the petitioner was selected by the Village Education Committee and approval was also made by the Block Level Education Committee on his selection and pursuant to the same, the petitioner is continuing to discharge his duties as a para teacher. It has also been submitted that in view of the long period of service rendered by the petitioner, the respondents should have confirmed the petitioner in the said post.