BIRAJ KUJUR, SON OF LATE JAIMASIH KUJUR, RESIDENT OF C/O: VIJAY SINGH, MOHALLA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Grievance of the petitioner is that one Hem Shankar Pandey-respondent no. 6 has been made In-charge Headmaster.

(2.) Heard.

(3.) The petitioner and respondent no. 6 both were appointed Assistant Teachers on 28.05.1982. The petitioner gave his joining on 05.07.1982 whereas, the respondent no. 6 joined the said post on 12.07.1982. The respondent-State has pleaded that the appointment letter itself recites that inter-se seniority of the appointees would be fixed according to their position in the appointment letter. It is not in dispute that the petitioner's name appears at Serial No. 39 whereas, the respondent no. 6 finds place at Serial No. 7 in the appointment letter. It is also an admitted fact that in the gradation list of 1993, petitioner was placed at Serial No. 51 whereas, the respondent no. 6 was placed at Serial No. 36. The petitioner has claimed that he has been granted Junior Selection Grade as well as Senior Selection Grade. From the impugned order dated 18.05.2007 it appears that previously respondent no. 6 was transferred to Rajkiya Sanskrit Uccha Vidyalaya, Medninagar, Palamau and was posted as In-charge Headmaster however, the Director, Secondary Education vide order dated 10.02.2006 cancelled the order of aforesaid posting. Aggrieved, respondent no. 6 approached this Court in W.P.(S) No. 1662 of 2006 which was disposed of vide order dated 12.09.2006 directing the Director, Secondary Education to decide the rival claims. Impugned order dated 18.05.2007 has been passed in compliance of the aforesaid order of the Writ Court.