Shree Chandrashekhar, J. - (1.) The petitioner is aggrieved of order of termination from service contained in Memo dated 20.02.2017.
(2.) Plea urged on behalf of the petitioner is that without a show-cause notice and a regular departmental enquiry she could not have been terminated from service.
(3.) Pursuant to Advertisement No. 03/Garhwa/2015 published in the newspaper on 09.07.2015 inviting applications for appointment on the post of Intermediate Trained Teachers and Graduate Trained Teachers, the petitioner was selected for appointment as Graduate Trained Teacher. Under the advertisement necessary qualifications for appointment on the post of Graduate Trained Teacher were; Graduate or its equivalent and two years' Diploma in Elementary Education, or Graduate with minimum 50% marks or its equivalent and one year's B.Ed. decree in Elementary Education, or any other qualification as provided under Rule 4([k)(ii) of the Jharkhand Elementary Teacher Appointment Rules 2012. Under Clause 15 of the advertisement, 50% advertised posts were earmarked for Para-Teachers who had worked for two years continuously under Sarv Shiksha Abhiyan run by the Jharkhand Education Project Council; other 50% posts were meant for non Para-Teacher candidates. The petitioner possesses the requisite educational qualifications and she has been appointed as Graduate Trained Teacher on merits.;