LAXMI RAUT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is aggrieved of order dated 13.05.2010, whereby claim for his regularisation as Headmistress has been rejected.

(2.) Heard.

(3.) Briefly stated, the petitioner was appointed on 001982 by the Managing Committee of Smt. Janki Devi Araya Kanya High School, Dhanwar, Giridih. She claims that she took over charge of Headmaster of the school on 05.01982. The said school was taken over by the Government through the order contained in letter dated 10.10.198 The petitioner came to the High Court with a prayer for payment in the payscale of Headmaster. The writ petition [CWJC No. 1183 of 1999(R)] was disposed of on 102.2001 with a direction to the Director, Secondary Education to consider her claim. Her claim was, however, rejected vide an order dated 26.04.2002. She again approached this Court in W.P.(S) No. 3182 of 2002 which was allowed on 12.05.2004, with a direction to the Director, Secondary Education to pass a reasoned order. By an order dated 11.12.2004, petitioner's claim for regularisation as Headmistress was rejected. This decision was challenged by the petitioner in W.P.(S) No. 5744 of 2007, which was disposed of on 07.01.2010, again with a direction to the authority to take a decision by considering individual cases of the appointees. In compliance of the aforesaid order, order dated 105.2010 has been passed, which has been impugned in the present proceeding.