VIVEKANAND SINGH Vs. STATE OF JHARKHAND THROUGH ITS PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVERNMENT OF JHARKHAND, RANCHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner has filed this writ application, challenging the order contained in Memo No.1974 dated 20.10.2014 passed by the respondent No.2, Director, Secondary Education, Jharkhand, whereby, the claim of the petitioner for recognising his service with effect from 2.1.1985 in Project Girls High School, Markachcho, in the District of Koderma, has been rejected by the respondent No.2.

(3.) The facts of this case lie in a short compass The petitioner claims to be appointed as clerk by the then Managing Committee of the aforesaid school, on 2.1.1985, while the school was a private school. The said school was selected for being taken over on 23.5.1985, and was accordingly, taken over by the State Government. It is the claim of the petitioner that the petitioner marked his attendance in the attendance register of the school till 21.4.2014 and thereafter he is marking his attendance before the In-charge Principal of the school.