SUSHEELA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Petitioner has preferred this application for direction on the Respondents to recognise her service as Head Mistress of Dhaneshwar Kanya Uccha Vidyalaya, Nirpur, Nalanda and to pay the consequential monetary benefits of the same.

(2.) ACCORDING to her, she was appointed as founder Head Mistress of the school on 30th December, 1977, which school was granted recognition on 27th June, 1979. Subsequently, the school was taken over with effect from 2nd October, 1980 in pursuance of 1980 Ordinance.

(3.) SIMILAR case fell for consideration before this Court in the case of Ram Bhuwan Singh V/s. State of Bihar and Ors. (C.W.J.C. No. 10540 of 1998), disposed of on 8th March, 2000. In the said case, the Court while rejected the claim of regularisation of service, on take over, the Petitioner of the said case having not recognised as regular Head Master of the school, taking into consideration the fact that the said Petitioner was functioning as Acting Head Master for about 24 years, made certain observations and directions.