HARE RAM PRASAD Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

(2.) The petitioner had initially moved before the Court for a direction to the respondent no.9 to hand over charge of Headmaster of the Middle School, Rajendrapuri, Darbhanga, which was not being done.

(3.) Learned counsel for the petitioner submitted that despite the petitioner having been made the Headmaster of the said school, the respondent no.9, who was Incharge, was not handing over charge to him and he had moved the authorities which had also directed in favour of charge being given to the petitioner but still the same was not done. It was submitted that during the pendency of the writ petition, the respondent no.9 was also promoted as Headmaster on the basis of an order passed by the Appellate Authority but it was also directed that she be posted on a vacant post of Headmaster but surprisingly, the authorities transferred the petitioner to another school and made the respondent no.9, the Headmaster of the School where the petitioner was initially posted. It was further submitted that on 31st October, 2017, the respondent no.9 has superannuated and once again the post of Headmaster of Middle School, Rajendrapuri, Darbhanga has again become vacant and thus the petitioner can at least now be considered for being made Headmaster of that School.