DILIP KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, the petitioner has inter alia prayed for direction upon the respondents to appoint the petitioner as Assistant Teacher/Para Teacher in Primary School, Tek Bathan, Rajmahal (Sahebganj).

(2.) The facts, as delineated in the writ application, in brief, is that in the year 1986 a proposal was made by Village Education Committee, Tek Bathan for opening a school in the village and accordingly, the petitioner and one Shyam Soren were entrusted the work of teaching. It has further been averred that in the year 1986 itself, the Headmaster of Government Middle School, Mangalhat, Rajmahal and thereafter villagers also made recommendation for undertaking of the school in question, consequent thereupon the aforesaid school i.e. Primary School, Tek Bathan was taken over by the Government in the year 1995.

(3.) Heard Mr. Anil Kumar Singh, learned counsel for the petitioner and Mr. Rahul Kamlesh, J.C to learned S.C. II for the respondents-State.