SUSHMA GUPTA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2009-5-53
HIGH COURT OF JHARKHAND
Decided on May 28,2009

SUSHMA GUPTA Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

- (1.) HEARD Shri G.K. Sinha, learned counsel for the petitioner and JC to Sr. SC -II for the respondent State as also Shri M.S. Mittal, learned counsel for the respondent no. 5.
(2.) IN this writ application, the petitioner has challenged the appointment of the respondent no. 5 as a Para Teacher in Kanya Middle School, Rehala, Palamau and has prayed for issuance of a direction upon the respondents to appoint her to the post of Para Teacher in the aforesaid school. An advertisement was issued by the State Government on 14th September 2006 inviting applications from the eligible candidates for their appointment as Para Teachers in the Government Primary Schools and Middle Schools. Selection of the suitable candidates was to be made by the concerned Village Education Committee of the village where such school was located. The Village Education Committee, Rehala held its meeting on 16.9.2006 for the purpose of selecting eligible candidates for appointment to the post of Para Teacher in Kanya Middle School, Rehala, Palamau. Altogether seven candidates including the petitioner and the respondent no. 5 had submitted their respective applications along with their certificates in respect of their educational qualifications.
(3.) THE Committee selected one candidate namely, Ankita Singh whose name appears at serial no. 1 of the select list prepared by the Committee. However, though the petitioner and the respondent no. 5 was short listed, but the decision on appointment of either of them, was not taken by the Committee and their cases were referred to the higher authorities for taking appropriate decision.;


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