- (1.) HEARD learned counsel for the parties.
(2.) PRAYER made in the writ petition is to promote the petitioner on the post of Headmaster w.e.f. the due date and atleast from 05.05.1986 as his junior Ghanshyam Ravidas, respondent no. 5 was promoted as Headmaster in the Scheduled Caste Quota. According to the petitioner, he was appointed as teacher on temporary basis as Scheduled Caste candidates by the District Superintendent of Education Hazaribagh/Giridih vide order dated 30.09.1973, Annexure -1. The petitioner, thereafter, completed two years teacher training and secured First Division in the examination conducted by the Bihar School Examination Board. The respondent no. 5, Ghanshyam Ravidas was appointed as teacher vide letter no. 1150 dated 01.12.1973 and his name appears at serial no. 10, Annexure -3. The contention of the petitioner is that the said respondent no. 5 joined in December, 1973 i.e. about two months after the petitioner and he subsequently passed teacher's training examination in the Session 1976 -78. The contention of the petitioner is that he obtained Graduate Degree in August, 1982 and as per his knowledge, respondent no. 5 has completed graduation thereafter. However, respondent no. 5 was promoted on the post of Headmaster of Middle School, though according to the petitioner, he was junior to him and as such, he made representation before the respondent authorities, but his grievances have not been redressed.
(3.) THE said respondent no. 5 was granted B.A. Trained scale of Rs. 850 -1360/ - and posted as Headmaster of Middle School vide office order no. 6070 -79 dated 05.05.1986, as such, petitioner feels discriminated .;