BHAGWAT PRASAD Vs. STATE OT BIHAR

JUDGEMENT

(1.) The petitioners, who are teachers of Middle and Primary Schools in the district of Nalanda, numbering sixty-eight assailed the order of transfer dated 30-6-1989 (Annexure-1). The impugned annexure states that the District Establishment Committee in a meeting dated 25-6-1989 have taken a decision that those Headmasters and Assistant Teachers, who are working in the same school for 20 years or more, except those who have attained the age of 56 years, are being transferred to different schools, as indicated in the enclosed schedule to the said order. The said order has been passed by the District Superintendent of Education (respondent No. 3).

(2.) Mr. Rajendra Prasad Singh, learned counsel appearing on behalf of the petitioners assailed the decision on the grounds :

(3.) On 25-7-1989 after having minuted the points raised by the learned counsel for the petitioners we noticed the Advocate General to assist us in this case in order to enable us to dispose of the matter at the stage of admission itself, as it involves an important question of law.