USHA DEVI Vs. THE STATE OF JHARKHAND AND ORS.
LAWS(JHAR)-2011-6-166
HIGH COURT OF JHARKHAND
Decided on June 24,2011

USHA DEVI Appellant
VERSUS
THE STATE OF JHARKHAND AND ORS. Respondents

JUDGEMENT

Narendra Nath Tiwari, J. - (1.) THE grievance of the Petitioner is that though she was selected by the District Level committee for the post of Para Teacher in Upgraded Primary School, Karma, District Palamau, she is not appointed till date.
(2.) A counter affidavit has been filed on behalf of the Respondents, opposing the writ petition. It has been submitted that the Petitioner was not properly selected by Village Level Committee as well as Block Level Committee. I have heard learned Counsel for the parties. The claim of the Petitioner is that she was selected by District Level Committee, whereas, the Respondents have stated that she was not selected by Village Level Committee and Block Level Committee.
(3.) IN view of the said rival contentions, it is desirable that the Deputy Commissioner, Daltonganj, Palamau decides the claim of the Petitioner finally.;


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