AWADHESH KUMAR GUPTA, S/O LATE KAILASH PRASAD Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION

JUDGEMENT

(1.) Heard learned counsel for the petitioner; State and respondent no. 7.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The facts which are not in dispute indicate that the petitioner was initially a Matric Trained Teacher at Middle School Mathuria, Biharsharif in the district of Nalanda and later on, upon acquiring the qualification of Graduate Trained, he was promoted to the said post along with many others by order dated 29.11.2012. However, the petitioner was posted at Uttrakramik Madhya Vidyalaya, Shahabad at Katrisarai whereas, the respondent no. 7 was posted in the school of the petitioner. The petitioner being aggrieved by his shifting to another school moved the Court in C.W.J.C. No. 705 of 2013, which was disposed off by order dated 17.01.2014, with certain observations in the background that the availability of sanctioned post in the school in question was under consideration. However, when nothing happened, the petitioner has again moved the Court in the present writ application.