SALESHWAR MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner, who was appointed on 31.12.1981 as an Assistant Teacher by the Managing Committee of Rajkiya High School, Mungo, claims that he was made In-charge Headmaster on 01.01.1982 and on that basis he stakes a claim for regularisation of his services as the Headmaster of the school. His representation was declined by the Director-respondent no.3 by an order dated 13.05.2010. This order has been impugned by the petitioner in the present proceeding.

(2.) Heard.

(3.) Mr. Subodh Kr. Pandey, the learned counsel for the petitioner referring to an order passed in "Saryu Prasad Roy Vs. State of Bihar & Others" [C.W.J.C No.11805 of 1993(P)] and "Amin Ansari Vs. State of Jharkhand & Others" [W.P.(S) No.1056 of 2011], contends that the petitioner is similarly situated to the aforesaid appointees and while so, he deserves a similar treatment at the hands of the respondents, however, on the contrary, claim of the petitioner has been erroneously declined by the order dated 105.2010.