S.J.MUKHOPADHAYA, J. - (1.) INITIALLY , the Petitioner preferred W.P. (S) no. 3186/02 gainst the order no. 1336 whereby 4th 3spondent, Sri Ashok Kumar Jha, a member of Bihar Education Service Class -II /as transferred and posted as Principal, Zila School, Ranchi. During the pendency of the said writ petition, the petitioner having suspended vide Memo no. 3505 dated 19th August, 2002, he has challenged the order of suspension in WP. (S) no. 4908/02.
(2.) IN the aforesaid background, both the writ petitions were heard together for their disposal by this common order. The petitioner was functioning as Incharge Principal, Zila School, Ranchi. He was replaced by one Dular Chand Ram vide Memo no. 296 dated 4th May, 2000, who was made Incharge Principal of the School. It was challenged by the petitioner in C.W.J.C. no. 1282 of 2000 (R) wherein this Court vide order dated 27th November, 2000 observed that the respondents should not have disturbed one ad hoc arrangement by another ad hoc arrangement, set aside the order dated 4th May, 2000 with a direction to the respondents to fill up the post of Principal, Zila School, Ranchi on regular basis.
(3.) IN WP (S) no. 3186/02, petitioner took plea that the posting of 4th respondent, Sri Ashok Kumar Jha is illegal in view of Court's order passed in C.WJ.C. no. 1282 of 2000 (R) wherein Court directed to fill up the post on regular basis. The submission aforesaid cannot be accepted as a post can be filled up on regular basis by posting a regular member of the service.;