SUSHILA TOPPO, W/O KHORAS BARA, RESIDENT OF G.E.L. MISSION COMPOUND, MADHUBAN TOLI, LOHARDAGGA, PO & PS LOHARDAGGA, DISTRICT LOHARDAGA, AT PRESENT POSTED AS INCHARGE HEADMISTRESS PROJECT GIRLS HIGH SCHOOL, KURU, LOHARDAGGA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) For the reasons carved out in the application and there being no serious objection from the opposite side, delay of 46 days in filing the accompanied appeal, is hereby, condoned. I.A. No. 6363 of 2015 stands allowed. L.P.A. No. 683 of 2015 Aggrieved of order dated 18.08.2015 passed in W.P.(S) No. 674 of 2014, the instant Letters patent Appeal has been filed.

(2.) Heard the learned counsel for the parties and perused the documents on record.

(3.) The learned counsel for the appellant-writ petitioner (hereinafter referred as petitioner) contends that the petitioner after she completed seven years as In-charge Headmistress is entitled for benefit of regularisation as held in A.K. Pradhan Vs. State of Bihar and Others reported in 1998 (2) PLJR 211 SC. It is submitted that two other persons namely, Ayesha Kumar and Julyani Barla whose services were also confirmed by Vidyalaya Seva Board along with the petitioner were regularised however, the petitioner's case has been distinguished on the ground that there is no endorsement in her service book that she had continued to work as In-charge Headmistress of the school from the date of taking over.