JAINARAIN MANJHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ application the prayer of the petitioner is that he should be treated as the headmaster of Adarsh High School, Lakhoria (Deoghar) by giving him he benefit of founder headmaster.

(2.) I need not detain myself in setting out all the facts of the case because the petitioner had earlier moved this Court with the similar prayer vide C.W.J.C. No. 2328 of 1979 which was disposed of on 14th November, 1984 (Annexure-2) and the authorities were directed to consider the claim of the petitioner on merits. Pursuant thereto, the Respondent, Director, Secondary Education, by his order dated 15.10.1987 as contained in Annexure-2 to this writ petition, has rejected the claim of the petitioner by holding that he did not fulfill the requisite condition for treating him as founder headmaster since he did not have seven years' teaching experience continuously in the school from the date of its establishment. Permission was granted for the establishment of the said school on 1.3.1974 whereas the petitioner was appointed much subsequent thereto i.e. on 30.11.1974. It was also held that the claim of the petitioner that his teaching experience in the Middle school should be also taken into account was not sustainable in law.

(3.) THE writ application is, accordingly, dismissed. However, there shall be no order as to costs in the facts and circumstances of the case.