RAJESH LAKRA. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has thrown challenge upon the order dtd. 21/6/2016 by which the claim of the petitioner regarding salary has been rejected on the ground that the training certificate is not a valid certificate as it has not been approved by NCTE.

(2.) It is the case of the petitioner that he was appointed as an Assistant Teacher in the year 1993 and accordingly he joined the service w.e.f. 21/1/1993. Though the petitioner is rendering his service from the year 1993, he was paid salary up-to the year 1997 but after 1997 he was denied salary on the ground that the certificate which he has procured has not been approved by the Government/NCTE. The petitioner had earlier approached this Hon'ble Court in W.P.(S)No.6462/2006 and this Hon'ble Court vide order dtd. 6/2/2012 after hearing the Counsels for the parties passed order observing therein:

(3.) With the aforesaid observation, this writ petition stands disposed of." Since the case of the petitioner was not at all considered in view of the order and direction of this Hon'ble Court and neither the said oder was under challenge before the Division Bench and the respondents have illegally rejected the case on non est ground vide order dtd. 21/6/2016, the petitioner has knocked the door of this Hon'ble Court.