MANOJ KUMAR SAH Vs. STATE OF JHARKHAND
LAWS(JHAR)-2003-7-137
HIGH COURT OF JHARKHAND
Decided on July 14,2003

MANOJ KUMAR SAH Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) THE appellant claimed to have been appointed as Assistant Teacher in Koreiva Mission Primary School, Dumka in the year 1995 by the Managing Committee of the School after following the procedure prescribed therefor. Thereafter his appointment was sent for approval before the District Superintendent of Education, Dumka.
(2.) IN course of approval process the Director, Primary Education found that the diploma training certificate was obtained by him from the All India Education Society, Calcutta, which was not recognized institution by the State Government and as such the certificate of the said institution for the purpose of employment can also not be recognized. In this regard the District Superintendent of Education sent communication dated 9.9.1999 to the Secretary of the School with a direction to consider the matter and take a resolution in the Managing Committee for removal of the appellant from service. The Secretary was also directed to send a copy of such resolution to the District Superintendent of Education for approval.
(3.) PURSUANT to the said direction the Secretary of the School sent letter dated 23,12.1999 to the District Superintendent of Education, Dumka, and informed him about the resolution of the Managing Committee dated 11.12.1999 cancelling the appellant 'sappointment and removing him from service. However, instead of getting the said resolution approved by the District Superintendent of Education by subsequent resolution dated 6.4.2000 the Managing Committee reappointed the appellant and thereafter he joined the post of Assistant teacher again.;


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