JUDGEMENT
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(1.) In this writ application, the petitioner has prayed for a direction upon the respondents to pay the dues to the petitioner on account of his discharging his duties as a Para Teacher in Upgraded Primary School, Jamuniatar, Devipur Block from 21st October, 2009 till date.
(2.) An advertisement was issued dated 13.06.2009 for which applications were invited for the post of Para Teacher in Upgraded Primary School, Jamuniatar, Devipur Block in the district of Deoghar pursuant to which the petitioner had also applied for the said post. In the meeting held by the Village Education Committee several aspirants alongwith the petitioner had appeared but the petitioner was selected and he was appointed as a Para Teacher in the said school on 19.10.2009. Since the petitioner was not being paid his remuneration/honorarium from 21.10.2009 the petitioner approached the competent authorities and had also submitted the attendance register but no action has been taken by the authorities for redressal of his grievance resulting in the petitioner preferring the present writ application.
(3.) Heard Mr. R. A. Chamaria, learned counsel appearing for the petitioner, Mr. Saurav Arun, learned counsel appearing for the Jharkhand Education Project Council and Mr. Prem Pujari, learned J. C. to G. A.;
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