Pramath Patnaik, J. - (1.) In the accompanied writ application, the petition has inter alia prayed for quashing memo, dated 19.12.2007 as well as memo, dated 20.6.2009, by which, selection of the petitioners as para Teachers has been terminated.
(2.) The facts, in brief, is that petitioner No. 1 was duly selected as Para Teacher by Aam Sabha on 16-1-2005 and petitioner No. 2 was duly selected by Aam Sabha on 16-5-2007. It has been averred that after their selection/appointment they received their honorarium upto March, 2008 but after that they did not get their payment till 6-2-2011. In this regard, they submitted their representation on 28-1-2010, but, it did not evoke any response. Being aggrieved, the petitioners approached this Court by filing W.P.(S) No. 4360 of 2010 which was disposed of vide order, dated 1-10-2010 with a direction to the respondents to consider their claim within a period of eight weeks. In compliance thereof, the petitioners were called for to appear before the office of Deputy Commissioner, Jamtara on 7-2-2011, where it is alleged that the respondents forcibly handed over the copy of termination order, dated 20.6.2009.
(3.) Learned counsel for the petitioner submitted with vehemence that the impugned order has been passed without calling for any explanation or show cause to the petitioner and without following the principles of natural justice and no opportunity of defending his case was afforded to the petitioner.;