KASTURI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE Order in this writ petition shall also govern the disposal of the connected Miscellaneous Petitions Nos. (i) 1880 of 1984 (Smt. Kaushalia Bai and others vs. State of M. P. and others); (ii) 2123 of 1984 (Amritlal Hardaha and others vs. State of M. P. and others); (iii) 2226 of 1984 (Sundar Lal Jharia vs. Slate of M. P. and others); and (iv) 2250 of 1984 (Bansilal Rajah vs. State of M. P. and others ).

(2.) THE petitioner in this writ petition i- working as a Head-Mistress in government. Girls' Primary School, Hirdaynagar, Mandla. She was appointed a teacher on 18-5-1947; and has been working as a Head-Mistress since 26-10-1956. In the gradation-list, her name appears against serial No. 13, while the name of lalluram Chaurasia (respondent No. 3) at serial No. 8$. He was appointed on 1-12-1950.

(3.) THE case of the petitioner is that throughoat her career, she was never charge-sheeted or punished and had a good service record. In spite of the aforesaid facts, the respondents 1 and 2 have issued an order dated 25-8-1985 (Annexure P-3), by virtue of which the respondent No. 3 has been promoted as Head-Master of Government Girls' primary School, Hirday-Nagar, Mandia, and, thereby, the petitioner is being reverted as a lower division teacher. She was directed to hand over the charge to the respondent no. 3 and become a subordinate (lower division teacher) to the respondent No. 3 in the said school. The petitioner challenges the said order in this petition and prays for quashing the same. She also prays that the scale of pay of Rs. 635-950 applicable to head-Masters/head-Mistresses of the Primary Schools since 1-4-1981, be prescribed and paid to her.