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Judgment
Prashant Kumar
Heard learned counsel for the parties.
It appears that petitioner, who was working as Para teacher in Primary School, Lalchandih, Narayanpur, Jamtara, has been terminated from service. It then appears that the said order of termination was virtually cancelled by the District Superintendent of Education-cum-District Programme Officer, Jamtara because he directed Block Education Committee for not approving said order and if already approved, then for cancelling it. The aforesaid order further reveals that District Superintendent of Education allowed petitioner to join on the post of Para-teacher where she was working. The grievance of the petitioner is that inspite of aforesaid order passed by District Superintendent of Education, the Principal of the School is not allowing her to join, though she produced Annexure-6.
Under the aforesaid facts and circumstances, I direct respondent no. 5 (Headmaster of Primary School, Lalchandih, Narayanpur, Jamtara) to allow petitioner to join her services in compliance of order passed by District Superintendent of Education dated 24.09.2011.
With the aforesaid direction, this writ application is disposed of.