MEENA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the captioned writ application, the petitioner has inter alia prayed for quashing order dated 28.12.2007 whereby claim of the petitioner with regard to her appointment and for payment of outstanding salary has been rejected.

(2.) The facts, as disclosed in the writ application, in brief, is that after following due procedure of appointment of para teacher, the petitioner along with one Angad Mahto was selected and appointed as a para teacher by Gram Shiksha Samittee, Malidih, Jamua in Shiksha Guarantee Kendra on 16.06.2003. It has further been averred that pursuant to her selection, he started imparting education to students in that Centre but when the honorarium was sent for payment, the petitioner was not paid rather in her place one Fatu Mahto was paid. Aggrieved thereof, the petitioner approached the respondents-authorities, but, it did not evoke any response, hence, the petitioner knocked the doors of this Court by filing W.P. (S) No. 7252 of 2006, which was disposed of vide order dated 31.01.2007 directing the respondent-Deputy Commissionercum-Chairman, Giridih to consider the petitioner's claim and pass appropriate order. In compliance thereof, the respondent-Deputy Commissioner vide order dated 28.12.2007 in Misc. Case No. 10 of 2007 held that claim of Fatu Mahto for payment of honorarium (Mandey) to him against his services as para teacher is proper thereby rejected the claim of the petitioner.

(3.) Being aggrieved, the petitioner has approached this Court invoking extraordinary jurisdiction of this Court under Art. 226 of the Constitution of India for redressal of her grievances.