SABINA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ petition has been filed with a prayer for direction upon the respondents to accept joining or appoint the petitioner on Class-IV post in the District of Chatra as per memo no. 4522, dated 18.08.2016, issued by Deputy Secretary to the Government of Jharkhand, Department of Home (respondent no. 2) as her husband died in extremist violence in the year 2009.

(3.) The fact of the case as has been delineated in the writ petition is that in the year 2009, husband of the petitioner died in extremist violence in the district of Chatra. In view of policy decision of the State Government, the petitioner was provided joining letter issued by the Deputy Commissioner, Chatra vide memo no. 39, dated 17.02.2016 in the premises of Hon'ble High Court of Jharkhand at Ranchi in the National Lok Adalat in presence of Hon'ble Justices of the Apex Court as well as in presence of Hon'ble Chief Justice and other companion Judges. In view of said joining letter, the petitioner joined as a peon in the Collectorate of Chatra and started her attendance through Biometric System and after passing few months she received a letter issued by Deputy Commissioner, Chatra whereby her joining has been rejected on the ground that her educational certificate is not issued by the competent authority of a recognised institution. Further, it has been stated that the Deputy Commissioner also wrote letter to the Additional Secretary, Department of Home, Jail and Disaster Management, Government of Jharkhand, Ranchi vide memo no. 275, dated 30.05.2016 and requested for relaxation for two years for passing matriculation from the recognised institution. Thereafter, the Deputy Secretary to the Government, Department of Home, Jail and Disaster Management, Government of Jharkhand issued letter to the Deputy Commissioner, Chatra and recommended the proposal of Deputy Commissioner, Chatra and requested to appoint the petitioner on 4th Grade in Chatra Collectorate immediately.