S.J.MUKHOPADHAYA, J. - (1.) THIS writ petition has been preferred by the petitioner against the Order No. 1263 dated 18th August, 2005, issued by the District Superintendent of Education, Godda, by which the services of petitioner have been terminated.
(2.) IT appears that the respondents have terminated the services of petitioner on the ground that she was not qualified at the time of appointment, she having not passed the Teachers Training Examination. Fact of the case is that pursuant to advertisement published by Jharkhand Public Service Commission in August, 2002, the petitioner applied for appointment as Primary Teachers. The petitioner was undergoing two years Primary Teachers Training Course from Ursuline Primary Teachers Training College, Lohardaga. She having come out successful in the written test was appointed on 16th February, 2004. Later on, it having come to the notice of the respondents that she had not passed the Teachers Training Examination at the time of appointment, her services have been terminated on the ground of illegal appointment.
(3.) FROM the mark -sheet of Primary Teachers Training Examination issued by the Jharkhand Academic Council, Ranchi (Annexure -13), it appears that the petitioner appeared in the Primary Teachers Training Examination held in the month of December, 2004 i.e. after her appointment. Thus, admittedly, she was neither qualified on the date she applied for appointment, nor she was qualified on the date she was appointed, having not passed Teachers Training Examination.;