GAURI SHANKAR DIXIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner seeks direction to the respondents to recognise him as Headmaster of Karaikalia High School, Karaikalla, in the district of West Singhbhum.

(2.) IT must be mentioned at the very outset that he had approached this Court for similar relief in C.W.J.C. No. 1672/93 (R) which was rejected on 12.8.93 in view of the Bench decision of this Court in Phulena Prasad Yadav vs. The State of Bihar and ors., 1993 BBCJ 02 = 1991 (2) PLJR 449. The Special Leave Petition preferred against the dismissal of the case being SLP No. 5266 (C)/94 was also dismissed on 6.2.95. The present writ petition has been filed on the strength of a recent order of the Supreme Court in the case of A. K. Pradhan vs. State of Bihar, 1998 (2) PLJR 2 (SC). Copy of the said order has also been marked An -nexure -7 to the petition.

(3.) THE petitioner claims to have been appointed as founder Headmaster in school in question on 1.1.71. The school was accorded permission to establish by the then Bihar Secondary Education Board on 18.2.72. On 24.6.76 it was recognised. Finally, in terms of the provisions of the Bihar Non -Government Secondary Schools (Taking Over of Management and Control) Ordinance, 1980, the school was taken over with effect from 2.10.80.