BAGHRAI SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing for the respondent-State.

(2.) Petitioner has approached this Court with a prayer for a direction upon the respondents to promote the petitioner in the scale of Headmaster from the date he was entitled for that scale on the ground that the petitioner is M.A. Trained Teacher. Further prayer has been made to consider the case of the petitioner for grant of Assured Career

(3.) The factual exposition as has been delineated in the writ petition is that petitioner was appointed as Govt. School Teacher vide memo dated 14.02.1980 in the matric trained pay-scale and since then, he was working in the said school with all sincerity and satisfaction of the Respondents. It is the case of the petitioner that he has requisite qualification for promotion on the post of Headmaster as per 1993 Rules. The petitioner was granted 1st time bound promotion on 01.01993 and pay fixation was also done on 01.01996. It is the further case of the petitioner that he was entitled for promotion on the post of Headmaster and as such, he made an application before the concerned Authority and Block Education Extension Officer, Dumka in the year 2003 and the same was forwarded to the District Superintendent of Education, Dumka. Several other representations were filed by the petitioner in the year 2003 but the case of the petitioner was not considered and subsequently, the petitioner retired in the year 2008, on attaining the age of superannuation from the District of Dumka, as an Assistant Teacher of the Primary School, Palopisa, Anchal Raneshwar-1, district Dumka. As the case of the petitioner was not considered and no orders were passed on his representation, petitioner has knocked the door of this Honourable Court.