ASHOKE KUMAR DASADHIKARI,J. - (1.) Heard the learned Counsel appearing for the parties.
(2.) It was submitted by the learned Counsel that the writ petitioner was working as an assistant headmaster of Aminabad Junior High School. Thereafter it was upgraded and the wit petitioner also improved his qualification by acquiring M.A. degree. His last date of examination was 13th September, 2003. It was submitted that on that date Control and Expenditure Act, 2005 has not seen the light of the day.
(3.) Learned Counsel for the State submits that the petitioner is not entitled to be absorbed as headmaster although he has improved his qualification. It was submitted that still the petitioner is working as headmaster as no headmaster has yet been appointed.;