SHYAM SUNDAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By way of filing these writ petitions, the petitioners have sought for following reliefs:- W.P.(S) No.2763 of 2008

(2.) It is the claim of the petitioners that they should be promoted to the post of Headmaster. It is their case that since the vacancy arose prior to 5/11/2004, their cases are to be considered as per the Rules of 1983 and not as per the Rules of 2004.

(3.) The issue has been set at rest by the Division Bench of this Court in L.P.A. No.323 of 2008 (The State of Jharkhand & Ors. Vs. Yudhisthir Mahto & Ors.), wherein it has been held that so far as promotion is concerned, the Rules of 2004 will be applicable.