LAWS(PAT)-1994-3-4

INDRAJITPRASADVINIT Vs. STATE OF BIHAR

Decided On March 23, 1994
INDRAJIT PRASAD VINIT Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The petitioner in this application has prayed for a direction upon the respondents to fill up the post of Headmaster in Dwarika Uchha Vidyalaya, Mandiri, Patna (hereinafter to be referred to as 'the said School').

(2.) The fact of the matter lies in a narrow compass.

(3.) The petitioner is an Assistant teacher. The respondent no 4 Smt. Radhika Sinba is a permanent Headmistress of a Project School. It appears that initially by an order dated 18.2 1989, the respondent No. 4 was deputed to the said School as Incharge thereof in addition to her own duties as Headmistress of Project Girls High School, Phulwarisharif, Patna.