ANITA MUCHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the petitioners for the following reliefs: -

(3.) Mr. Rajendra Krishna, Ld. Counsel for the Petitioners submitted that the District Superintendent of Education, Ranchi has directed the Warden, Kasturba Gandhi Balika Vidyalaya, Namkum, Ranchi vide his letter no. WDP/8/49/09/18 dtd. 10/2/2016 for the appointment of teachers in different subjects and, pursuant to the said direction, the Petitioner no.1 was appointed with the condition that the said appointment will be cancelled if the performance of the petitioner/teacher is not found satisfactory, and the Managing Committee of the School is fully empowered to take such decision. Another condition that has been added is that if any teachers are deputed in the future, the service of the petitioner/teacher stands terminated automatically.