ISMAIL Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred against the order delivered by learned single Judge in W.P.(S) No. 3503 of 2015, dated 9th December, 2016, whereby the petition preferred by this appellant was dismissed and thereby the claim of the appellant to be appointed as an In- charge Headmaster of the School at which he is working, was not accepted by the learned single Judge and, hence, the original petitioner has preferred this present Letters Patent Appeal.

(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that this appellant is claiming to be appointed as In-charge Principal of Gaya Nath High School, Amanat Piyarpur, District - Sahibganj, mainly on the ground that he has got more experience as a Teacher and he is seniormost teacher.

(3.) It appears from the facts that the aforesaid School is run, managed and operated by the minority, for the minority. The Management of the aforesaid School by their decision dated 31st May, 2012 appointed respondent No. 7 as an Incharge Principal. By an order dated 27.11.2012 of the District Education Officer, Sahibganj, this appellant was appointed as an Incharge Principal of the aforesaid School, but, the said order was modified immediately within a couple of days and on 05.12.2012, again the respondent No. 7 was appointed as an Incharge Principal of the said School, by the District Education Officer, Sahibganj and there is a reiteration of this order again by a communication dated 24th June, 2014 by the very same officer.