DHRUBDNBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ application has been filed by the petitioner for quashing the order dated 19.1.1993 (Annexure 3) passed by the Director, Primary Education (respondent No 2) and the consequential order dated 4-3-1993 (Annexure 8) passed by the District Superintendent of Education by which the promotion granted to the petitioner in the grade of Headmaster has been cancelled.

(2.) The petitioner is an Assistant teacher serving in Madhya Vidyalaya, Madhopur (Siwan) According to the petitioner, apart from the promotions granted to him from time to time in higher grades under Memo No 2435 dated 30th June, 1983 issued by District Superintendent of Education, he was made the Headmaster of the School in question. Similar order seems to have been passed in respect of two more persons.

(3.) Subsequently C. W J. C. No. 6973 of 1990 (Sri Ram Naresh Thakur v. State Bihar), the aforesaid promoting including that of the petitioner were challenged before this Court on the ground that the present petitioner was junior to the writ petitioners in the said writ application. The said writ application was disposed of on 18-12-1990 with the direction that if the petitioner files representation f jr ventilation of the grievance then the respondent Director will dispose of the same within two months in accordance with law. It was in pursuance to this order of this Court that the impugned order Annexure 7 has been passed by the Director.