KHIROD MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the appellant, learned counsel for the State of Bihar and learned counsel appearing for the State of Jharkhand.

(2.) THE case of the appellant/writ petitioner is that he was appointed on the post of Headmaster in a privately managed High School on 1 -1 -1973. His further case is that the school in question which is now situated in the jurisdiction of Jharkhand State was taken over with effect from 2 -10 -1980 under an Ordinance issued by the State of Bihar and that Ordinance was replaced by Bihar Act No.33 of 1981.

(3.) LEARNED counsel for the State of Bihar has submitted that since the school is now within the jurisdiction of State of Jharkhand the relevant facts and the claim of other eligible persons for the post of Headmaster may have to be considered in accordance with law by the State of Jharkhand and he has no objection if such a direction is issued against the concerned authorities of Jharkhand.