JUDGEMENT
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(1.) In this writ application the petitioner has prayed for a direction upon the respondents to recognise/absorb the service of the petitioners on the post of Assistant Teacher in Project Girls High School, Lota, P.S. - Pandrasali, Police Station Mufasil, Chaibasa, District West Singhbhum and to pay salary and all consequential benefits as also for a direction upon the respondents to make payment of regular salary to the petitioners in view of the Government letter No. 142 dated 04.02.1989. The petitioners by way of amendment has further prayed for quashing the report of Three Men Committee in which the claim of the petitioners for regularisation/recognisation and their services, has been rejected.
(2.) A policy decision was taken by the State Government to establish two schools in each Block of the State of Bihar including one Girls High School to eradicate the backwardness from the society. The said policy decision was notified vide notification no. 1115 dated 27.05.1981.
(3.) The local people of Khuntpani Block established a Girls High School in the Village Lota and a Managing Committee was also constituted for proper administration of the School. The School started functioning from 1983 and the petitioner No. 1 was appointed by the Managing Committee in 1983 against the sanctioned post of History Teacher to which she joined on 24.10.1983. The petitioner No. 2 was appointed by the Managing Committee on 18.10.1983 against the sanctioned post of Political Science to which she joined on 24.10.1983. Both the petitioners are Graduate and both belong to the Scheduled Tribe community.;
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