INDRADUTTASHARMA Vs. BIHAR SANSKRIT SHIKCHA BOARD

JUDGEMENT

(1.) All these three writ applications were taken up for hearing together and are being disposed of by this common judgment. As the facts of all these cases are interrelated, the same may first be noticed.

(2.) Shambhu Prasad Verma (hereinafter to be referred as 'Verma' (the petitioner of CWJC No. 4919 of 1982 and 5472 of 1984) is an M. A. B. L. and also holds a Diploma in Education. He joined the Raj Sanskrit High School, Bettiah as an Assistant Teacher on 24-2-1965. He was allegedly promoted as Assistant Headmaster of the School on 17-7-1965 by the Managing Committee of the said School. 'Verma' claimed himself to be the senior most Assistant Teacher and allegedly was promoted to the post of Headmaster by the Managing Committee of the School by a resolution dated 29-7-1980 upon superannuation of the incumbent of the said post. The said resolution dated 29-7-1980 is contained in Annexure-2 to the writ application. The aforementioned resolution was sent to the Chairman of the Bihar Sanskrit Shikcha Board for his approval.

(3.) By the impugned order dated 25-6-1981 the promotion of 'Verma' to the post of Headmaster was not approved allegedly on the ground that he did not possess the requisite qualification prescribed therefore (Annexure-3). 'Verma' was, therefore, directed to handover charge of the post of the Headmaster to Shri Indra Dutt Sharma who is respondent No. 5 in C.W.J.C. No. 4919 of 1982 and C.W.J.C. No. 5472 of 1984 and petitioner in C.W.J.C. No. 2720 of 1990 (hereinafter to be referred as 'Sharma'), by an order dated 13-3-1982 (Annexure-4).