SMT. DEOMANI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) As common questions are involved in all these writ applications, they are heard together and disposed of by this common order.

(2.) Heard learned counsel for the petitioners and the learned counsel for the respondent State.

(3.) The petitioners were appointed as Assistant Teachers by the Managing Committees of the private high schools, which were selected and taken over as Project High Schools, by the State Government, for execution of the scheme to provide four high schools in each block of the districts, out of which, at least one should be Girls High School. All the petitioners, being the ladies, were appointed as Assistant Teachers in between the year 1983 -85 and the petitioners are claiming recognition / absorption of their services with effect from 1.1.1989, in view of the letter No. 142 dated 4.2.1989, issued by the unified State of Bihar, in the Department of Human Resources and Development, relating to the appointment of the teachers in the Project High Schools.