AMAR BAHADUR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been preferred against the judgment dated 21.08.2007 passed by the Jharkhand Education Tribunal, Ranchi in connection with Case No. 15/2007(JET) whereby the petition filed by the appellant challenging the appointment/promotion of respondent no.5 to the post of Headmaster of the B.P.M. Middle School, Jamshedpur has been dismissed.

(2.) The facts of the case in brief is that the appellant was appointed as a teacher in B.P.M. Middle School, Burma Mines, Jamshedpur by the Managing Committee (respondent no.2) in the year 1976. The appellant also received benefit of higher pay scale and other monetary benefits from time to time. In the month of February, 1989 the appellant obtained master decree in arts (political science).

(3.) It is submitted that the Human Resources Development Department of the Erstwhile State of Bihar vide notification dated 8th July, 1993, as published in Bihar Gazette dated 9th July, 1993 (Annexure-3) had given guidelines which is also to be followed by the Government Aided School. As per the notification pay scale of Headmaster of Middle School will be grade VII in the pay scale of Rs.2000-3500. Clause 5(4) deals with promotion to grade VII and according to that clause trained post graduate teacher shall be eligible for promotion to grade VII. The appellant was deserving required qualification, experience for his promotion to the post of Headmaster and he was also senior among the teachers discharging their duties in that very school.