DINESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Learned counsel for the petitioner and State have assisted the Court.

(2.) The writ petition has been filed seeking quashing of order contained in Memo No. 120 dated 23.03.2015, issued by the respondent no. 7 by which respondent no. 8 has been made Incharge Headmaster of 10+2 Government High School, Lathlath in the district of Jamui by superseding of the earlier order dated 27.02015, by which the petitioner was made the Incharge Headmaster.

(3.) Learned counsel for the petitioner submitted that he was appointed as a trained teacher on 20.11.2006 whereas the respondent no. 8 was appointed as a trained teacher on 16.02.2007 and thus, rightly the petitioner had been made Incharge Headmaster in view of the decision of the State Government as contained in the letter of the respondent no. 3 in Memo No. 460 dated 25.02014, which provides for making the person, who is senior on the basis of his date of joining, as the Incharge Headmaster.