RANJAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer of the petitioner in this writ application reads as follows:-

(3.) The facts giving rise to this writ application lie in a very narrow compass. The petitioners are the teachers of primary Schools in the district of Begusarai. They were granted promotion in the graduate trained pay scale w.e.f., 14.11.2012 in terms of Bihar Nationalized Elementary Schools Teachers Promotion Rules, 2011 (hereinafter referred to as 2011 Promotion Rules). According to them at the time of their posting upon promotion they had given their choice for posting in terms of Rule-3([k) of Bihar Rajaya Rajkiyakrit Prarambhik Vidyalaya Shikshak (Asthanantaran) Niyamawali- 2006 (hereinafter referred to as the 2006 Transfer Rules), but they were given posting on promotion at a far distant places.