VINAY MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the captioned writ application, the petitioners have inter alia prayed for direction upon the respondents to pay the arrears of salary, which is due since 06.01.2008 and further prayer has been made to direct the respondents to dispose of the representation of the petitioners.

(2.) The facts, as delineated in the writ application, in brief, is that as there was no primary school within 2 KM radius of Rajpara Tola of village Sudrakhipur, the villagers made an application before the Block Education Extension Officer, who directed the C.R.P to submit report within 24 hours. Accordingly, it is averred that report dated 03.01.2008 was submitted and basing on such report and direction, the villagers of Rajpara unanimously decided to open a Upgraded Primary School and further selected President, Vice President and Members of the Village Education Committee. Thereafter, on 06.01.2008, the Village Education Committee unanimously selected petitioners as Para Teachers in the newly created Upgraded Primary School, Rajpara Tola. It has further been averred that the petitioners made application/representation before the Member of Parliament for recommendation in the post of Para Teacher, who forwarded their application to District Superintendent of Education, Jamtara. It has further been averred that the D.S.E., Jamtara vide letter dated 17.11.2011 directed the BEEO, Kundahit to make enquiry and submit report regarding the same, but, the BEEO did not submit any report and sat tight over the matter.

(3.) Heard Mr. Durga Charan Mishra, learned counsel for the petitioners and Mr. D.K. Dubey, learned Sr. S.C. I for the respondents.