SAVITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal preferred under Clause-10 of Letters Patent is directed against the order/judgment dtd. 19/6/2024 passed by the learned Single Judge of this Court in W.P.(S) No.2251 of 2022, whereby and whereunder, the writ petition has been dismissed on the ground that the appointment of writ petitioner was temporary in nature and she can be removed without any notice or without assigning any reason. Facts

(2.) The brief facts of the case, as per the pleading made in the writ petition, required to be enumerated which read as under:-

(3.) It is the case of the writ petitioner that she was appointed on 7/3/2011 and gave her joining as Physical Teacher in Kasturba Gandhi Girls School, Palkot. On 12/3/2011, an agreement was entered into between the petitioner and the respondent no. 4 regarding terms and conditions of the appointment. It is specific case of the petitioner that she made a representation for her leave without pay from 10/1/2017 to 10/2/2017 on the ground of ill health. However, in course of time, on 21/1/2017, a student has committed suicide in the hostel, which led to enquiry and thereafter, the petitioner's appointment was cancelled.