BRIJNANDANSHARMA Vs. STATE OF BIBAR

JUDGEMENT

(1.) The petitioner in this application has challanged the validitv of Annexure-8 by which he was directed to hand over charge of the office of the Head Master to Orro High Softool in the district of Nawadah to resnon dent No. 6. He has also challenged the validity of Annexure-10 wherehv respondent No. 2 held that respondent No. 6 is senior to the petitioner as an Assistant Teacher.

(2.) There is dispute regarding the Inter se seniority between the petitioner and respondent No. 6. The petitioner moved this Court in C. W J c No 6660 of 1990 which was disposed of by directing to the respondent No 2 to decide the question of inter se seniority between the petitioner and respondent No. 6 by a reasoned order. Copy of the order passed in the earlier writ application is Annexure-9 to this application. Respondent No 2 thereafter by Annexure-10, has held that respondent No. 6 is senior to the petitioner. '

(3.) The following facts are not in dispute. The petitioner was appointed as an Assistant Teacher on 1-1-1960 by the then Managing committee. The petitioner was then an Intermediate He obtained a degree of Sahitva Alankar. equivalent to graduation, in August 1966. He obtained training on 27-11-1970. He is drawing salary of a trained graduate. Respondent No 6 was appointed as an Assistant Teacher on 1-2-1966. He was then a graduate. He obtained training on 26-12-1971. He is drawing bis salary in the scale of a trained graduate,