AJIT SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Petitioner admittedly is a Physical Trained Teacher and is working as a Physical Teacher. The school in question where the petitioner is posted is known as Sarvodaya High School, Ganj Bharasara, District-Rohtas. He has approached the High Court because by virtue of the impugned order, contained in Annexure-9, dated 18.08.2015 he is being divested of his responsibility to discharge the functions of an Acting Headmaster of the school.

(3.) The District Education Officer, Rohtas at Sasaram issued the letter, contained in Annexure-1, dated 12.02.2015, directing the petitioner to officiate as Incharge of the school in question by virtue of the fact that he is the senior most Teacher in the school. To support such a position, petitioner has annexed Annexure-3, which is a chart, prepared by him, showing the status of the petitioner and other teachers' position therein. Petitioner's name figures at Sr. No. 1. However, such appointment led to certain controversies and claim by yet another teacher, namely, Vijay Choudhary, who was a regular Assistant Teacher, working in the same institution and he claimed a right for being made Incharge questioning the decision contained in Annexure-1.