AJIT KUMAR RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mrigank Mauli, the learned senior Advocate for the petitioners, Mr. Kumar Kamal Narayan, learned counsel for the State and Mr. Akhilesh Kumar Sinha for the respondent no. 13/ Ajay Kumar Singh.

(2.) The petitioners are graduate trained Middle School Teachers whose promotion and appointment as Headmaster in Elementary Schools have been cancelled by order dtd. 24/4/2019 passed by the Director, Primary Education, Govt. of Bihar on the plea that in C.WJ.C. No. 9074 of 2018 (Ajay Kumar Singh vs. State of Bihar and Others), a Bench of this Court had directed for cancellation of all the promotions and transfers of such teachers who were promoted to the rank of Headmasters and were placed at different Elementary Schools where the posts of Headmasters were lying vacant.

(3.) Mr. Mauli has submitted that the order passed in C.WJ.C. No. 9074 of 2018 has been misconstrued by the Director, Primary Education, Govt. of Bihar.