SHIV NANDAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) We have heard learned Counsel for the parties.

(2.) Leave granted.

(3.) The Appellant was appointed against a permanent post of Clerk in the Raj Kishore Balika High School; Narhan, Samastipur, Bihar on 31.12.1978. He joined on the said post on 1.1.1979. Subsequently, the aforesaid school was granted permission by the Directorate of Secondary Education vide office memo No. 31346 dated 19.11.1981 for establishment of the aforesaid school. The school was inspected by the special Board on 6.8.1982. In the inspection report, the name of the Appellant was inadvertently/wrongly shown as a Librarian. On coming to know of the aforesaid wrong entry, the Appellant submitted a representation before the Directorate of Secondary Education seeking correction thereof. On 1.5.1983, the inspection committee submitted its report and confirmed that the Appellant had been working as a clerk since the very beginning in the aforesaid school. The school was taken over by the Government of Bihar on 2.8.1983 in terms of the provisions of Section 3 of the Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981. The services of the Appellant were not taken over, as his name was wrongly shown against the post of Librarian, which post was not approved. Aggrieved by the action of the Respondent, the Appellant submitted a representation before the Director, Secondary Education, Patna on 17.11.1983 and the Director issued directions to adjust the Appellant against the post of Clerk in a school in the aforesaid District. On 3.2.1984, the Director, Secondary Education, Patna directed the posting of the Appellant as Clerk in the High School, Virhan, Madhubani upon transfer of another teacher. However, it later transpires that there was no vacancy on the post of Clerk in the District. Therefore, directions were issued to adjust the Appellant as and when vacancy is available. Since there was no post of Clerk in the High School Virhan, Madhubani, the Appellant was made to join the office of the District Education Officer, Virhan with effect from 3.3.1984 and allotted duties and work in the aforesaid office. Subsequently, directions were issued to post the Appellant as a Clerk in a different school. It appears that due to lack of vacancy, the Appellant was not posted in any school for some time. The Appellant again protested to the Director for not being given posting orders on the post of Clerk. It appears that the Appellant was made a rolling stone for long period of time being shunted from school to school in an effort to locate a vacancy for him. In the meantime, the Appellant had not received any salary from any source. Ultimately, the Appellant moved the High Court by way of Civil Writ Petition No. 516 of 1990 with a prayer seeking reinstatement and consequential benefits.