Jharkhand High Court
Ghuran Barik vs The State Of Jharkhand on 17 December, 2018
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No.5267 of 2015
Ghuran Barik, son of Late Ram Dhiro Barik, resident of village Konmenjra,
Manjhi Toli, P.O.- Khijri, P.S.-Thethai Tanger, District-Simdega, Jharkhand.
...... Petitioner
Versus
1. The State of Jharkhand .
2. The Secretary, Human Resource Development Department, Project
Building, Dhurwa, Post Office and Police Station-Dhurwa, District-Ranchi
3. The Director, Primary Education, state of Jharkhand, Ranchi, P.O., P.S. &
District-Ranchi
4. The Deputy Commissioner, Simdega, Post Office and Police-Simdega, and
District-Simdega.
5. The District Superintendent of Education, Simdega, Post Office and
Police-Simdega, and District-Simdega. ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. Arshad Hussain, Adv. For the Respondents (JEPC) : Mr. Krishna Murari, Adv.
: Mr. Raj Vardhan, Adv.
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06/Dated 17th December, 2018 In the instant writ petition petitioner seeks a direction upon the State- respondent to appoint him on the post of Assistant Teacher in Primary School as he is now working as Para- Teacher in a Upgraded Primary school, Kore Toli in Block Thethai Tanger, Simdega since 2004 and he has already passed the Central Teacher eligibility Test (CTET) conducted by Central Board of Secondary Education, Delhi.
Learned counsel for the petitioner submits that petitioner is working as Para-Teacher having eligibility criteria as per the statutory provision hence he is fit to be regularized in service.
Mr. Krishna Murari, learned counsel for the State-respondent submits that the petitioner has admittedly been appointed on contractual basis as Para-Teacher on certain terms and conditions for specific period and as such no direction may be passed for regularization of the petitioner.
At this juncture, learned counsel for the petitioner seeks permission to withdraw this writ petition and hence this writ petition is dismissed as withdrawn.
(Sujit Narayan Prasad, J.) Madhav