CHANDRESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The writ application as also the contempt application were heard together and are being disposed of by this common order.

(2.) This application has been filed for issuance of a writ in the nature of mandamus commanding the respondents to regularise the service of the petitioner as Headmaster of Government School for Deaf and Dumb at Darbhanga.

(3.) Short facts giving rise to the present application are that by order dated 31-12-1996, petitioner the incharge Headmaster of Government Deaf and Dumb School, Ranchi, was transferred to the Government Deaf and Dumb School, Darbhanga and in the light of the said order, by order dated 21-3-1997 (Annexure-6), he was relieved from the previous post to enable him to join at the transferred place. Petitioner, in pursuance of the said order, joined as incharge Headmaster of the Deaf and Dumb School at Darbhanga. It is the grievance of the petitioner that although he is working as incharge Headmaster of the school since long, but the respondents are not filling the said post on regular basis.