RAMCHANDRASAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) -This application is directed against an order dated 10-9-1991 whereby the respondents had been promoted to the post of Headmasters.

(2.) The petitioners are said to be the Science Graduates and they are drawing the scale of Trained Graduates since 8 8-1991.

(3.) Admittedly the Governor of Bihar promulgated ordinances from time to time for taking over of the elementary Schools which comprise of both Primary and Middle schools The schools belonging to Municipal Corporations and Municipalities ; various District Boards are established and opened under the Improvement and Extension Programmer and aided or unaided schools run and managed by the governing bodies were taken over. The said ordinances were repealed by a legislative Act known as Bihar Non-Government Elementary Schools (Taking Over of Management and Control) Act, 1976, (hereinafter referred to as 'the 1976 Act).