AJAY PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioners are aggrieved of order dated 02.12.2016 by which they have been terminated from service on the ground that they were appointed under non Para-Teacher category.

(2.) It is admitted at Bar that Phanee Mahto and others who were terminated from service by the same impugned order came to this Court in W.P.(S) No. 40 of 2017 and this Court by an order dated 25.07.2018 has quashed the order of their termination from service.

(3.) A similar issue came up for consideration before this Court in W.P.(S) No. 2709 of 2017 and batch cases and this Court by an order dated 01.08.2018 has held termination of Assistant Teachers on such a ground illegal. Those writ petitioners were permitted to tender their joining before the respective District Superintendent of Education within two weeks. They have also been held entitled for benefits of continuity in service and 25% back-wages for the period between 12.05.2018 till they are actually reinstated in service.