LAWS(PAT)-2015-5-73

RADHEY SHYAM PATHAK Vs. STATE OF BIHAR

Decided On May 20, 2015
Radhey Shyam Pathak Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) Mr. Umesh Kumar Mishra, learned counsel for the petitioner, while assailing the impugned order rejecting the claim of the petitioner for grant of promotion in the B.A. Trained Pay-Scale on the post of Headmaster, has submitted that the District Programme Officer (Establishment), while passing the impugned order, has not at all taken into account the observations made by this Court in the order dated 29.7.2011 in LPA No. 1801 of 2010. In this regard, he has concentrated on the aspect that the main plea of the petitioner that juniors to him were granted promotion in the B.A. Trained Pay-Scale on the post of Headmaster in the year 1975 has not at all been taken into consideration.