NARESH PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) NO body appears on behalf of the petitioner.

(2.) THIS writ application has been filed for grant of promotion to the post of Headmaster and also for quashing of the order dated 26.04.1989 as contained in Annexure-1 by which the private respondents were appointed and posted as Headmasters in different schools in the district of Khagaria.