NARMADESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned counsel for the intervenors and learned Advocate General.

(2.) The batch of analogous cases has been filed for common cause for declaring Rule 1(4) of the Bihar Nationalised Secondary School (Service Conditions) Rules, 2002 as ultra vires Article 14 of the Constitution and also being discriminatory and unworkable and to quash the impugned press communique dated 13.6.2003, issued in daily newspaper 'Hindustan', whereby and whereunder the State Government has transferred all the headmasters/assistant teachers of secondary schools and has directed them to join the original schools, where they were initially appointed and posted, within fifteen days from the date of publication of the communique.

(3.) To consider the grievances of the writ petitioners necessary facts and the existing Act and Rules also the service conditions and mode of transfer of the teachers are required to be noticed.