SATYENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner in this writ application has prayed for a direction upon the respondents to pay him his arrears of salary from March 2004 as well as his current salary and also to quash the impugned orders, vide letter No. 1025 dated 8.11.2004 passed by the District Education Officer (D.E.O.), Dumka, Jamtara and the letter No. 2365 dated 12.9.2005, passed by the Director (Secondary Education), Government of Jharkhand, by which a direction was issued to the concerned authorities to stop payment of salary to the petitioner and to terminate his services.

(3.) LEARNED counsel explains that in response to the advertisement published in the local newspaper on 20.11.1993 issued by the Managing Committee of the School namely St. Teresa Girls High School, Dumka, inviting applications for appointment of science teacher (trained), the petitioner had applied for the post, he was called for interview and was selected and upon such selection being made, he was given the appointment letter on 5.1.1994, calling upon him to join on the post accordingly.