N.K.SHRIVASTAVA, TARA SHANKAR, K.D.SINGH AND M.K.RAGHUBANSHI Vs. DAMODAR VALLEY CORPORATION THROUGH ITS CHAIRMAN
LAWS(JHAR)-2007-10-36
HIGH COURT OF JHARKHAND
Decided on October 10,2007

N.K.Shrivastava, Tara Shankar, K.D.Singh And M.K.Raghubanshi Appellant
VERSUS
Damodar Valley Corporation Through Its Chairman Respondents

JUDGEMENT

R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) PETITIONERS have challenged the office order dated 8.9.2005 (Annexure -8), by which respondent Nos. 5 to 8 were appointed to officiate as Assistant Headmaster on account of their promotion; on the ground that the rightful claim of the petitioners for such promotion has been ignored, and for consequential reliefs. The relevant facts, in short, are as follows. On 5.3.2004, a notice was published inviting applications for filling up the post of Assistant Headmaster for various High School/Higher Secondary School of Damodar Valley Corporation - respondents ( DVC for short) from the DVC Teachers, who fulfill the condition as per para (ix) of item 6 of Office Memorandum No. PL -119/92 -97 dated 30th October, 1992, quoted therein as follows: ix) The post of Asstt. Headmaster of Senior Section would be filled up by selection through internal advertisement in which Post Graduate Teachers and those Trained Graduate Teachers (with P.G. Degree) whose erstwhile juniors have been promoted as Post Graduate Teacher would be eligible to apply
(3.) PETITIONERS and respondent Nos. 5 to 8 applied. Respondent Nos. 5 to 8 were selected for promotion by the departmental promotion committee ( D.P.C.).;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.