MUNESHWAR PRASAD VISHWAKARMA Vs. STATE OF BIHAR
LAWS(JHAR)-2003-7-150
HIGH COURT OF JHARKHAND
Decided on July 10,2003

Muneshwar Prasad Vishwakarma Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.) HEARD .
(2.) IN this Writ Application the Petitioner prays for quashing the order issued by the Respondent No. 2 (Director, Primary Education -cum -Special Secretary, Bihar , Patna) being Memo No. 127, dated 22.01.1997 (Annexure -11) whereby and whereunder the representation of the Petitioner for his promotion was rejected. The Petitioner alleges that this rejection was contrary to the earlier order of promotion and also contrary to the directions passed earlier on 02.08.1995 and 14.08.1995 in C.W. J.C. No. 630 of 1995 (Annexure -9 Series). The Petitioner also prays for writ of mandamus commanding upon the Respondents to promote the Petitioner to the Graduate Trained Scale with effect from 01.04.1974. The Petitioner further prays for payment of difference of pay together with current arrears which are admissible to the scale of Trained Graduate and the Headmaster of the Middle School. The facts as pleaded are that on 10.09.1964, the Petitioner was appointed as an Assistant Teacher in the proposed Upper Primary School, Kanta Toli, Ranchi whereafter he was transferred to different Primary and Middle School. While he was functioning as Assistant Teacher in the Pahari Tola Middle School in the year 1968, he passed the Intermediate Examinations and thereafter, in the year 1971 he passed the B.A. Examinations. In support of the aforesaid contentions, the Petitioner relies upon Annexure -1 which is a photocopy of the Degree confirmed upon the Petitioner by the Ranchi University.
(3.) IN the year 1973, the Petitioner passed the B.Ed. Examinations from the Ranchi University and in support of the said statement, the Petitioner relies upon Annexure -2.;


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