MANOJ KUMAR VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Orders of termination from service, on the ground that they continued to work as Para-Teacher even after the cut-off date for submitting their resignation from the post of Para-Teacher or on the ground that they have suppressed material informations in their applications, have been challenged in this batch of writ petitions.

(2.) In essence, the main question involved in this batch of writ petitions is whether a Para-Teacher is entitled for appointment against the vacancies earmarked for non Para-Teacher category.

(3.) In W.P.(S) No. 2709 of 2017 termination order dated 01.04.2017 is under challenge. Allegation against the petitioner is that though he continued to work as Para-Teacher even after the cut-off date, he did not furnish this information in his application and, thus, has secured appointment fraudulently. In W.P.(S) No. 6782 of 2017 the petitioner who was appointed as Assistant Teacher has been terminated from service on the ground that he has not tendered his resignation from the post of Para-Teacher before the cut-off date and, thus, has secured appointment by suppressing material facts in his application. In W.P.(S) No. 266 of 2017 there are 9 petitioners who have been terminated from service by an order dated 20.02017 on the ground that they have tendered their resignation after the cut-off date for submitting applications for appointment on the post of Assistant Teacher. In W.P.(S) No. 1739 of 2017 there are 16 petitioners who have been terminated from service by an order dated 20.02017 on a similar ground. In W.P.(S) No. 2385 of 2017 there are 12 petitioners who were appointed as Assistant Teachers pursuant to Advertisement No. 4 of 2015 dated 09.07.2015 published in daily newspapers inviting applications for the district of Deoghar. These petitioners have been terminated from service on the ground that they were not eligible for appointment against the vacancies reserved for non Para-Teacher candidates. Petitioners in W.P.(S) No. 362 of 2017, W.P.(S) No. 537 of 2017 and W.P.(S) No. 622 of 2017 are identically situated to the petitioners in W.P.(S) No. 554 of 2017 and W.P.(S) No. 555 of 2017; these writ petitions were allowed by order dated 25.07.2018 with a direction to the respondent-District Superintendent of Education to reinstate them in service.