INDU SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This petition is directed against an order dated 7-5-1992 passed by the Director Secondary Education (Respondent No. 2) whereby the respondent No. 4 has ben disputed as Headmistress at Mahila Shilp Kala Bhawan, Muzaffarpur as eontaintd in Annexure-1 to the writ application.

(2.) The fact of the matter lies in a very narrow compass. The aforementioned school was nationalised under Section 3 (1) of the Bihar Non-Government Secondary School (Taking over of Management and Control Act, 1981. The post of the Headmistress of the said school fell vacant on 30th April, 1992. The petitioner became Incharge Headmistress of the said school with effect from 1-5-1992. The respondent No. 4 was the Headmistress of the one project Girls High School situated at Kanti.

(3.) By reason of the impugned order she has been transferred to the present school. The petitioner has filed a supplementary application wherein it has interalia been contended that the aforementioned impugned order was passed mala fide on the basis of political pairvies made by one Shri Rajani Ranjan Sahu member of Parliament and Dr. Raman Prasad Yadav another member of Parliament.