LAMBODAR PANDIT Vs. STATE OF JHARKHAND,
LAWS(JHAR)-2010-2-123
HIGH COURT OF JHARKHAND
Decided on February 24,2010

Lambodar Pandit Appellant
VERSUS
State Of Jharkhand, Respondents

JUDGEMENT

Amareshwar Sahay, J. - (1.) HEARD the parties.
(2.) THE petitioner has challenged the order dated 31/01/2002, contained in Annexure -12 to the writ petition, thereby the Director, Primary Education, Jharkhand, rejected the representation filed by the petitioner for his reinstatement in service pursuant to the order dated 20/12/1999, passed in C.W.J.C. No. 3258 of 1998. The case of the petitioner is that for appointment to the post of untrained Science Teacher in the District of Sahibganj, an advertisement was published, against which the petitioner applied for the said post. He was called upon to appear in interview by issue of Annexure -1 by the District Superintendent of Education, Santhal Pargana. The petitioner faced the interview and thereafter, an office order dated 18/04/1983 was issued appointing him as untrained Science Teacher in the Middle School at Poraiyahat. The petitioner joined the said school on 09/07/1983 and he was discharging his duty peacefully.
(3.) ALL of a sudden on 26/07/1991 an office order contained in Annexure -3, was issued under the signature of District Superintendent of Education, Godda, by which 30 teachers including the petitioner were terminated from service from the date of issue of such letter on the ground that their services were no more required.;


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