LAWS(JHAR)-2002-9-50

RAJESHWAR PRASAD Vs. STATE OF BIHAR

Decided On September 25, 2002
RAJESHWAR PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD Mr. Saurav Arun, learned counsel for the Petitioner and Mrs. Ritu Kumar, learned G.P. -IV.

(2.) BY this writ application, the Petitioners have prayed for quashing the order dated 26.8.1995 as contained at Annexure4 to the Writ Application and has sought for a direction upon the Respondents to promote them in the B.A. Trained Scale as per the gradation list as contained at Annexure3. The Petitioners have further prayed that the Respondents be directed to treat them as senior to those teachers who have been working in Matrb Trained scale notwithstanding the Rule of 1993.

(3.) THE Petitioners have stated that a Government Notification had been issued taking over all the schools on 15th December, 1977 and after such take over three different cadres of teachers were provided which included the Matrc Trained Cadre, I.A. Trained cadre and B.A. Trained cadre.