NARENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner, Learned Counsel for the State as well as private Respondent No. 7. This writ application has been filed for quashing of the office order issued vide memo No. 50 dated 28.1.2010 contained in Annexure-1 by virtue of which private Respondent, namely, Smt. Nilam Singh has been posted as Headmistress of Mahavir Inter School, Gaya at the cost of the peti-tioner. He also wants that his claim should be considered by the Respondents in light of the fact that he is the seniormost Headmaster and he should be given due priority in terms of 2006 Rules in matters of choice transfer for which application had been made by the Petitioner.

(2.) From the materials brought on record it seems that the Petitioner has been at loggers head with one Surith Gahlaut with regard to the posting to the same school in question which led to filing of C.W.J.C. No. 14773 of 2009 which came to be disposed of on 20.11.2009. The order passed by the learned Single Judge is Annexure-6 to the writ application.

(3.) After disposal of the above writ application, matter was considered by the Respondent authorities and Annexure-1 came to be passed posting the private Respondent to the said school which has hurt the Petitioner now and has compelled him to move this Court afresh on the issue.