BINDESHWARI KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner has prayed for quashing of order dated 26.1.2000, issued vide memo no. 496 by respondent no. 4, whereby and whereunder his claim for graduate trained scale and also for promotion on the post of Headmaster has been rejected.

(3.) FROM annexure 1, it appears that the petitioner is placed at serial no. 194 in the gradation list, whereas persons up to serial no. 38 of the gradation list have been given graduate trained scale in Arts subjects. It further appears that the order, as contained in annexure 1 is based on some reasons, and, the petitioner is much below in the queue and therefore, the authorities were wholly justified in not granting him graduate trained scale.