BASANT RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners, learned Counsel for the State and learned Counsel for respondent Nos. 4 to 7.

(2.) Petitioners of this case are, primarily, aggrieved by the promotion granted to respondent Nos. 4 to 7.

(3.) It is submitted that petitioners and private respondents were appointed as Assistant Teachers in Matric trained scale and the petitioners were senior to respondent Nos. 4 to 7 in the panel. Subsequently, respondent Nos. 4 to 7 acquired qualification of I.Sc. and on the basis of having acquired the qualification of Intermediate in Science Stream, they got their promotion in I.Sc. trained scale. Thereafter the respondents changed the stream again and they did graduation in arts and they got promoted in B.A. Trained Scale on the basis of their promotion in I.A. trained scale. Petitioners object to this grant of benefits to the private respondents on account of change of stream.