- (1.) HEARD the parties finally.
(2.) PETITIONERS ' grievance is that they have been illegally terminated by the District Superintendent of Education, Giridih under Memo No. 157 dated 27.1.2004. Mr. A.K. Sinha, learned senior counsel, appearing for the petitioners sub - mitted that when the pay of the petitioners was stopped, verification was made with regard to the educational certificates and those were found genuine which will appear from the office orders dated 23.6.1989 and 29.7.1989 issued by the District Superintendent of Education, Giridih (Annexure -2). He further submitted that it appears from the counter affidavit filed on behalf of respondent nos. 2 and 3 that one Santoshi Prasad Sinha and Tulsi Mahto filed C.WJ.C. Nos. 2432 of 1997 and 2433 of 1997 respectively which were disposed of on 28.1.2000 rejecting their claims for appointment. He further submitted that it appears that by misinterpreting the observations made in the said order, the impugned orders have been passed. He further submitted that the eligibility for appointment on the post of Physical Training Teacher was Matric trained. He further submitted that the photocopies of the certificates, furnished by the petitioners to the University as per dated 25.4.2002, the order have been found genuine by the University. But in the photocopies of the documents sent by the District Superintendent of Education it appeared that there was manipulation in marks though it is not disputed that petitioners passed B.A. Examination in supplementary examination. He further submitted that it was necessary to verify the original documents before passing any order. Petitioners are ready and willing to furnish the said documents before the concerned authorities.
(3.) FROM the facts and circumstances noticed above, I am satisfied that before issuing the impugned order, the District Superintendent of Education should have made thorough verification. Moreover, the order is not a speaking order.;