SABRE AYUB ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for a direction upon the Respondents to allow him to continue on the post of Para Teacher in Utkramit Madhya Vidyalay, Raghuniyadih, Koderma. Further prayer has been made to allow the petitioner to mark his presence in the Attendance Register maintained by the said School. It has also been prayed to pay the salary of the period for which the petitioner was not allowed to mark his presence in the Attendance Register.

(3.) The case of the petitioner lies in a narrow compass. Petitioner was appointed as Para Teacher in the Utkramit Madhya Vidyalay, Raghuniyadih, Koderma in the year 2003. It is the case of the petitioner that on 30.11.2015, vide letter No. 1187, issued under the signature of respondent No. 2, the petitioner along with two other Para Teachers were issued show-cause notice for not submitting the Xerox copy of the certificates for verification, which was asked to be submitted vide letter No. SSA/12/131/214 dated 09.07.2015 and letter No. 887 dated 02.09.2015. In pursuant to the show-cause notice, the petitioner submitted the Xerox copy of the required certificates for verification along with show-cause reply, stating therein that because of some unavoidable reasons, he could not submit the certificates for verification in time. The petitioner's show-cause reply was accepted with a warning not to repeat the mistake in future. It is the further case of the petitioner that thereafter when he went to school, he was stopped from marking his presence in the attendance register by the respondent No. 4, on the ground that he has received order from higher authorities not to allow the petitioner to continue in the services. When the petitioner was stopped from marking his presence in the Attendance Register, he represented before the respondent No. 3 on 06.01.2016, stating therein regarding problems which he faced and also bringing to the knowledge of the aforesaid authorities that he was restrained from marking his presence in the Attendance Register by the respondent No. 4. Thereafter, the petitioner sought information under Right to Information Act, 2005, through his Advocate but no information was supplied to him. The matter was brought to the knowledge of the District Education Officer and then, he ordered for supplying the information but inspite of the same, the petitioner has not received any information from the respondent-authorities. The petitioner was prevented from marking his presence in the Attendance Register of the said School and as such, this case has been preferred.