R.R. Prasad, J. - (1.) HEARD the parties.
(2.) LEARNED Counsel appearing for the Petitioner submits that the Petitioner was appointed as head -mistress In -charge in Tikait Umraon Singh Sheikh Bhikhari Balika High School, Ormanjhi by the Managing Committee of the school on 8.12.1980. Subsequently, under the Project School Scheme, the school was taken over as project school w.e.f. 1.1.1982. In course of time, decision was taken by the then State of Bihar that the service condition of the teacher of the Project School would be the same as that of the teacher of the Nationalized School, whereunder one of the conditions was that the services of the teacher/head mistress/head master would be regularized on completion of 7 years reckoning from the date of taking over the school. When that decision was not given effect to, some of the teachers/head -master filed writ application before the Patna High Court for regularization of their services, but that writ application was dismissed and as against that, the aggrieved person preferred an S.L.P. before the Supreme Court vide Civil Appeal No. 4032/1988 (A.K. Pradhan v. State of Bihar and Ors.). The Hon'ble Supreme Court directed the State of Bihar to regularize the services of the In -charge head master with effect from completion of 7 years of service reconing from the date which the Institution was taken over by the Government.
(3.) IN the light of the said decision, the Petitioner made a representation before the Director, Secondary Education, Human Resources Development, Ranchi, but the claim of the Petitioner for regularization of her services as head mistress was rejected.;