RAM KESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) - This application was initially directed against the orders dated 25-1-1983 and 31-7-1980 as contained in Annexures-1 and 2 to she writ application wheraby and where under the respondent No. 4 was promoted as Headmaster Incharge for a period of seven monihs and the petitioner was deputed to Arakchi Uchha Vidyalaya, Hazaribag respectively.

(2.) The petitioner thereafter filed an application for amendment of the writ application questioning as order dated 25-2-1987 which is contained in Annexare-9 thereto whereby and whereunder the respondent No. 4 was promoted to the post of Headmaster of High School Maheshara Hazarlbagh, (hereinafter referred to as the 'School') with effect from 25-1-1983.

(3.) The petitioner claims himself to be the founder Headmaster of the School, According to the petitioner fee was appointed as an Assistant Teacher of the said School by the then Managing Committee of the School and was appointed as a Headmaster with effect from 21-1-1968.