TAPEN SEN, J. - (1.) HEARD Mr. V. Shivnath learned counsel for the petitioner and Mrs. Rashmi Kumari, learned counsel to the G.P. II.
(2.) WHEN this case was called out, Mr. V. Shivnath, learned counsel for the petitioner prayed that the Director, Secondary Education, Government of Jharkhand be allowed to be impleaded as a party respondent No. 4. Let him do so. The grievance of the petitioner is that pursuant to the order passed by the then Ranchi Bench of the Patna High Court in C.W.J.G. No. 2387 of 1995(R) passed on 5.7.1996, the Director, Secondary Education was directed to consider the case of the petitioner afresh in relation to his recognition as a teacher taking into consideration the report submitted by the District Officer, Ranchi contained in letter dated 19.9.1992 whereby and whereunder it was shown that eight persons who were functioning as teachers included the name of the petitioner also. This Court, therefore, directed the Director to pass necessary orders and observed that if the claim of the petitioner was accepted and he was recognised as a teacher against 8th or 9th post then in that case, respondents could release the due salary to him to which he is entitled under the law.
(3.) MR . V. Shivnath, learned counsel for the petitioner submits that pursuant to the aforementioned order the matter was taken up by the Director concerned and by order as contained at Annexure 7/1 dated 15.5.1997 he did give recognition to the appointment of the petitioner as a teacher in the subject economies.;