NEELAM KUMARI MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) The petitioners are the daughters of the original petitioner, Urmila Mishra, who died on 8.9.2015, during the pendency of this writ application and accordingly, these petitioners were substituted at the place of their deceased mother, by order dated 13.4.2016 passed in I.A. No.434 of 2016.

(3.) The original writ petitioner had filed this writ application for payment of her salary, as she claimed to be working as Assistant Teacher (Sanskrit) in Project Balika High School, Palkot, in the district of Gumla since 02.01.1984. It is stated that the original petitioner was appointed as Assistant Teacher by the Managing Committee of the said School, which was selected and taken over as Project High School by the State Government. The original petitioner, being a lady, was appointed as Assistant Teacher on 31.2.1983 vide the appointment letter as contained in Annexure-1 to the writ application, pursuant whereto she joined her post on 2.1.1984.