MD.NAZIM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) SINCE the facts and the issues involved in all these cases are identical, they are disposed of by this common order.

(2.) THE petitioners who are Teachers in different Secondary Schools, have sought for a direction upon the Respondents to consider them for promotion to the post of the Headmaster on the ground that they have been working as the acting Headmasters or seniormost Teachers of their respective Schools and were eligible for promotion to the post of Headmaster in terms of the provisions of Bihar Nationalized Secondary Schools (Service Conditions) Rules, 1983.

(3.) THE contention of the petitioners is that for the purposes of laying down the service conditions including the preparation of seniority list and promotion, rules were framed under the provisions of Section 9 of the Bihar Non -Government Secondary Schools (Taking Over of Management and Control) Act, 1981.