BALI RAM CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) These writ applications are being disposed of by a common judgment because, keeping in view the nature of relief claimed and the directions which need to be issued, dealing with the facts of individual cases will not be necessary.

(2.) These writ applications have been filed by the Petitioners, claiming to be duly appointed assistant teachers in Elementary Schools governed by the provisions of the Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976 (hereinafter in short the 'Act' only), for issuance of an appropriate writ or direction commanding upon the Respondents to accord promotions to them in scales of pay/grades higher than in which they are presently serving and grant them the salaries admissible on such promoted posts from the date they are eligible and/or are promoted to the said posts.

(3.) In these writ applications the relief by way of seeking promotion to higher grades had been sought primarily on two grounds, namely, (1) the Petitioners have the requisite qualifications like that of I.A. trained or B.A./B.Sc. trained for being promoted to those grades and (II) Assistant Teachers ranking junior to them have been granted promotion to higher grades.