MANGAL PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In an application under Articles 226 and 27 of the Constitution, of india, the petitioner prays for quashing the order curtained in annexure 7. By in the of the order contained in annexure 1, the Chairman of the Bihar Secondary Education Board directed that Jagdish Pd. Sinha respondent No. 6) shall act as headmaster incharge of the S.S. High School, Bhagwanpur.

(2.) The relevant facts are these :

(3.) By virtue of annexure 7, the Chairman, Bihar Secondary Education Board, appointed respondent No. 6 as the acting headmaster of the S. S. High School, Bhagwanpur. It is this order which has been challenged before this court.