AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE prayer of the petitioner in this writ application is to quash the office order No. 533 dated 30.1.2002 contained in An -nexure -7 to the writ petition, whereby the respondent No. 6 Rajendra Pandey has been made Incharge Head Master of Middle School, Patratu Thermal Power Station, Patratu. Further prayer of the petitioner is to direct the respondents to make him as Incharge Head Master since he is the senior most and qualified for holding the said post. According to the case of the petitioner, he was appointed on 13.12.1979 vide Annexure -1 and, thereafter on 21.12.1979 vide issue of Annexure -1/1, he was posted as Assistant Teacher in the Middle School, Patratu Thermal Power Station, Patratu. Thereafter, by issue of Annexure -2 dated 27.5.1982, nine Assistant Teachers including the petitioner and respondent No. 6 Rajendra Pandey were regularized as Assistant Teacher (I.A. trained) in a regular pay scale.
(3.) IT appears that on the request made by the petitioner an office order was issued on 18.11.1992, transferring him from the Middle School, Patratu Thermal Power Station, Patratu to Middle School, Barauni Thermal Power Station, Barauni. It further appears that again on the request of the petitioner he was transferred back from Middle School, Barauni Thermal Power Station to Middle School, Patratu Thermal Power Station, Patratu by issue of order as contained in Annexure -6/1 dated 2.11.1993. The petitioner thereafter, joined a Patratu Thermal Power Station on 25.11.1993. The post of Head Master, Middle School, Patratu Thermal Power Station fall vacant due to superannuation to the Head Master and then respondent No. 6 Rajendra Pandey was made Incharge Head Master on temporary basis.;