ANJU GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) IN this writ petition the petitioner has prayed for quashing the Memo No. 78 dated 8.2.07 (Annexure -7) issued by the Block Education Extension Officer, Ramgarh as well as the Letter No. 135 dated 22.1.07 (Annexure -8) issued by the Deputy Commissioner, Dumka, so far as the petitioner is concerned. By the said letter the services of the petitioner, who was appointed as Para Teacher, has been terminated on the ground that she does not reside at Village -Kabilaspur, which is a condition for her appointment and comes from Village -Ramgarah.

(2.) IT has been stated that the petitioner was duly appointed as Para Teacher in the Village -Kabilaspur. The petitioner possesses the requisite qualification' and she is the permanent resident of Village Kabilaspur, She was duly selected by Aam Sabha of the village. The petitioner was appointed in the month of October 2006 and since thereafter, she had been working in the said school.

(3.) THE grievance of the petitioner is that before issuing the order of her termination, no notice or opportunity of hearing was given to her. It has been stated that the petitioner is a permanent resident and the allegation that she does not reside at Village -Kabilaspur, is wholly baseless. The petitioner is a housewife and is a member of the family of Khatyani Raiyat and that the order of termination is wholly without any basis and the same is arbitrary and violative of the principles of natural justice.