Aparesh Kumar Singh, J. - (1.) Petitioner seeks to challenge the office order bearing Memo No. 222 dated 8th March, 2014 (Annexure -7) issued by respondent No. 3, District Superintendent of Education -cum -District Programme Officer, Jharkhand, Education Project Godda, whereunder the original impugned order of his termination from the post of Para -Teacher of Upgraded Middle School, Nathgora, Sundarpahari bearing Memo No. 179 dated 12th February, 2013 (Annexure -2) issued by the same respondent has been affirmed pursuant to the decision of Deputy Commissioner, Godda dated 5th March, 2014. Counsel for the petitioner submits that the proposed amendments are necessary and in relation to the main grievance of the petitioner as the original order of termination has been affirmed later on. It is submitted that the impugned termination orders are in violation of principle of natural justice, as no opportunity was granted before passing the original order of termination. I.A. No. 3529 of 2014
(2.) Counsel for the Respondent -State submits that the office order dated 8th March, 2014 is also enclosed to the counter affidavit as Annexure -B and has been passed by the respondent No. 3 pursuant to an explanation furnished by the petitioner for such absence and on the basis of a decision of the Deputy Commissioner, Godda.
(3.) Be that as it may, since the proposed amendments are in relation to the original grievance of the petitioner, the same are allowed.;