H.C.MISHRA,J. - (1.) Heard the appellant, Manoranjan Prasad Sinha, in person and the learned counsel for the respondent Managing Committee of Vivekanand Vidhya Mandir.
(2.) The appellant had filed this appeal initially challenging the order dated 25.11.2016, passed by the Jharkhand Education Tribunal (hereinafter referred to as the 'Tribunal') in Review Case No. 02 of 2016 (JET) whereby, the said review petition, which was directed against the order dated 07.04.2016 passed by the Tribunal in Case No. 12 of 2010 (JET), has been dismissed by the Tribunal. The appellant initially had neither brought on record, nor challenged the order dated 07.04.2016 passed by the Tribunal in Case No. 12 of 2010 and accordingly, pursuant to the order dated 16.06.2017 passed by this Court, the Interlocutory Application has been filed bringing the said order on record and challenging the same as well.
(3.) According to the case of the appellant, an advertisement for the post of P.G. Teachers in different subjects including Chemistry, was published in the year 1992 for recruitment in Vivekanand Vidhya Mandir, Ranchi, (herein after referred to as the 'School'). The appellant applied for the post of P.G. Teacher in Chemistry, and according to his claim, he was selected for the said post. The appellant was informed by the Principal of the school through his letter dated 10.08.1992 about his selection and asking him to appear before the School Managing Committee on 12.08.1992 for fixation of pay and class arrangements. It is the case of the appellant that he appeared before the Managing Committee on 12.08.1992 and on the direction of the Managing Committee of the school, he joined his duties on 17.08.1992 on regular basis. However, no appointment letter was issued to the appellant. According to the appellant's case, as in spite of several demands by him the appointment letter was not given to him, he stopped going to school from 28.08.1992. As such, the appellant worked in the school from 17.8.1992 to 27.8.1992 only, in the first span.;