- (1.) HEARD learned counsel for the parties.
(2.) IT is the contention of the petitioner that by issuance of Annexure-4 vide letter no. 584 dated 1st April, 2011, the respondent no.4, District Education Officer, East Singhbhum, Jamshedpur, had directed the petitioner to submit Caste and Residence certificate from the competent authority, especially issued for the purposes of employment, failing which her services would be terminated. The petitioner is said to have been appointed after having succeeded in the recruitment exercise conducted under Advertisement No. 12/2008 for the post of Assistant Teacher in the Scheduled Caste Category. She has accordingly submitted her joining on 3rd August, 2010 at Harizan High School Bhalu Basa, Jamshedpur. As per the petitioner, the terms of advertisement required furnishing of certificate of residence as well as caste certificate to avail the benefits of such reservation for the scheduled caste to which she belongs. She accordingly, had submitted the residence certificate as also the caste certificate, which are annexed as Annexures: 3 & 3A, duly issued by the competent authority i.e. Sub Divisional Officer, Dhalbhum on 19th June, 2010 and 2nd March, 2010 respectively before the respondents authorities for verification after which 6 months salary was also paid to her. These certificates were produced at the time of verification before submitting her joining at the place where she was posted as Assistant Teacher.
(3.) STRANGELY , the respondents have sought to insist upon production of certificate of caste and residence issued specifically for the purposes of employment issued by the competent authority under the Respondents-State of Jharkhand, failing which her services would be terminated.;