PRADUMNA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner has prayed to quash the Memo No.262 dtd. 30/9/2021 (Annexure-6), whereby and where under, respondent No.4 had directed respondent No.6, not to take any teaching class from the petitioner and ban him from any departmental work.

(2.) The petitioner was appointed as an Assistant Teacher in the Upgraded High School, Gorangkocha vide Memo No.927 dtd. 12/7/2019.

(3.) It is the allegation against the petitioner that on the basis of fake document, he has entered in service. It is the specific case of the respondents that the petitioner has failed in matriculation, thus, he is not eligible to be appointed.