Chanda Devi vs State of Jharkhand And Ors

Heard Mr. Sunil Singh, the learned counsel for the petitioner, Mr. Krishna Murari, the learned counsel for JEPC and Ms. Shilpi, the learned counsel

for the respondent State.

This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due

to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been

heard.

The petitioner has preferred this writ petition for quashing and setting aside the departmental order dated 21.08.2018 as contained in Annexure-17.

The learned counsel for the petitioner submits that the petitioner was working on the post of para-teacher with effect from 23.09.2003. He further

submits that the petitioner has already submitted the required documents and inspite of that he has been terminated.

Mr. Krishna Murari, the learned counsel appearing on behalf of the JEPC submits that the representation of the petitioner is pending with the Deputy

Commissioner who is the appellate authority cum Chairman of District Level Sarva Shiksha Abhiyan. He submits that this matter can be disposed of

in view of the pendency of the representation with the Deputy Commissioner.

In view of the above submission, the petitioner is directed to file fresh representation annexing therewith all the documents on which the petitioner is

relying for such relief within three weeks from today before the Deputy Commissioner cum Chairman, District Level Sarva Shiksha Abhiyan.

If such representation is filed within the aforesaid period, the Deputy Commissioner cum Chairman, District Level Sarva Shiksha Abhiyan shall take a

decision in accordance with the rules, regulation and guidelines and will pass appropriate reasoned order within six weeks thereafter.

With the above observation and direction, the writ petition [W.P.(S) No. 1738 of 2019] stands disposed of.