TAPEN SEN, J. - (1.) HEARD Mr. R.C. Jha, learned Sr. Advocate appearing for the petitioner and Mr. B.S. Lall, learned A.A.G. Government of Jharkhand.
(2.) THE petitioner is aggrieved by the order dated 18.1.1999 issued by the respondent No. 4 (District Superintendent of Education, Dumka) by which the pay of the petitioner has been stopped. According to the petitioner, the impugned order has been passed by the District Superintendent of Education, Dumka after expiry of almost 19 years from the date of his initial appointment and that too when that appointment was duly approved. The petitioner has stated that he was appointed as untrained matriculate teacher in Chandrapura Mission Primary School, District Santhal Pargana at Dumka by Annexure -2 and such appointment was made on the basis of an advertisement which had been duly published on 10.2.1981 and the last date for submitting applications was indicated as 1.3.1981. According to petitioner he was subjected to a test and finally appointed on 9.3.1981 whereafter a formal letter of appointment was issued vide Annexure 2. Thereafter the petitioner gave his joining and since then and till today he is continuously working as Assistant Teacher of the said School.
(3.) UPON appointment having been duly made by the School in question, the same was referred for approval before the District Superintendent of Education Santhat Pargana at Dumka and consequently by order dated 7.9.1983 the appointment of the petitioner was duly approved with effect from 1.5.1981 after completion of two years i.e. 1.5.1981. It was specifically recorded in the aforementioned office order itself.;