DHARMENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel appearing on behalf of the petitioner and JC to GP 8 for the State.

(2.) THE petitioner is the son of the deceased headmaster and by this writ application, he has prayed for issuance of a direction upon the respondents to pay the difference of salary with effect from 1.9.1990 to31.7.1998 treating his father as the headmaster of Bakhauri Singh High School, Ismilepur, Gaya.

(3.) THE writ application, however, was dismissed on 17.7.1998 and the recommendation made by the State authorities to promote the father of the petitioner on the post of headmaster was held to be valid. Even after dismissal of the writ application on 17.7.1998 the same was not implemented and, in the meantime, the father of the petitioner retired with effect from 31.7.1998 and, subsequently, he died on 1.12.1999 and the son of the deceased, therefore, has approached this Court for the reliefs as indicated above.