RAJKISHORETIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) ONLY because a concession was made that the petitioner has challenged the validity of Rule 8 the matter travelled from single Judge jurisdiction to the Division Bench.

(2.) IN so far as the merits of the matter are concerned the issue is that the order of 28th June, 1995 passed by Respondent No. 2, the Director, Primary Education, Govt. of Bihar, Patna is sought to be quashed and a direction is also sought that the respondent nos. 3 and 4, the District Education Establishment Committee and the District Superintendent of Education, Muzaffarpur consider the grant of promotion in grade IV of the Bihar Nationalised Elementary School Teachers Promotion Rules, 1993 in accordance with the final gradation list published under the authority of the Director, Primary Education.

(3.) LET the matter be placed before the court in jurisdiction.