Anil Kumar Roy vs State Of Jharkhand

Deepak Roshan, J

The instant writ application has been preferred by the petitioners praying for a direction upon the respondent-authorities to absorb or re-appoint the petitioners and allow them to work in their respective schools where they were selected as Para Teacher by respective Gram Shiksha Committee and same was recommended by Block Level Committee.

Learned counsel for the petitioners submits that the respondent no. 7 may be directed to consider the claim of the petitioners as they are having a genuine case.

Learned counsel for the respondents submits that if the petitioners will approach respondent no. 7, a reasoned order will be passed looking to the documents and claim of the petitioners.

Having regard to the aforesaid submission, the instant writ application is hereby disposed of by directing the petitioners to file a joint representation before respondent no.7 within a period of 4 weeks. If any such representation is preferred before respondent no.7, he will look into the matter and after verifying the records of the case pass a reasoned order and the same shall be communicated to the petitioners within a further period of 3 weeks. If the claim of the petitioners is found to be genuine necessary order for re-appointment shall be issued within a further period of 4 weeks.

The instant writ application stands disposed of.