RABINDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AII the writ petitions relate to 'Project Schools ' of 2nd Phase (1984 -85). The petitioners of all the cases except one i.e. C.W.J.C, No.6881/95, have prayed for almost same relief in directions on the concerned authorities for regularisation/absorption of their services in the Government and for ' payment of salary with effect from 1.1.1989. For the said reason, all the cases were heard together and are being disposed of by this common judgment.

(2.) THE controversy relating to Project Schools of 2nd Phase (1984 -85) is pending before the Government since long. One of the dispute while related to the total number of sanctioned posts in such schools, other dispute relates to the fact whether a particular school Is a Project School of the Government or not.

(3.) AFTER hearing the parties, pleadings made in different writ petitions, counter affidavits filed therein, original file placed by the State Government and Compendium of Circulars published in a book known as 'Bihar Madhyamik Shiksha Ka Ek Dashak ', I could trace out the history of Project Schools as mentioned hereunder. The State of Bihar framed scheme under its sixth five year plan to provide at least four Secondry/High Schools in each of the Blocks, out of which one must be a Gilrls School. A total of 435 Blocks were found wherein there was no recognised Girls High Schools and so the State Government decided to open altogether 650 Girls High School in different Blocks during the following financial year: