R.K. Merathia, J. - (1.) HEARD the parties finally.
(2.) MR . S.K. Ughal appearing for the petitioner submitted that the petitioner should be confirmed as regular Headmaster and that he should be paid senior pay scale with effect from 1.1.1986. Mr. P.K. Sinha. learned senior counsel appearing for Hindustan Copper Limited, submitted that all the committee managed Schools aided by Hindustan Copper Limited (for short the Company) having been closed since July, 2002, no direction can be issued on the Company to confirm the petitioner on the post of regular Head -master.
(3.) REGARDING the next claim of the petitioner, he submitted that the post of Assistant Teacher was advertised in the Newspaper by the Company, against which the petitioner applied and was selected. Accordingly, offer of appointment was issued vide letter dated 27.1.1982, which was a fresh appointment and, therefore, the petitioner cannot claim that his earlier services should be counted for giving him senior pay scale. However, as per the Government Circular (Annexure C), he was given senior pay scale after completion of twelve years, with effect from 1.2.1994. He further submitted that no writ lies against the Company regarding the committee managed Schools. He referred to the judgment of this Court in Chatradhar Mahto v. State of Jharkhand, 2003 (4) JLJR 317 confirmed by a Division Bench of this Court in M/c. Bharat Coking Coal Limited v. Ram Prakash Singh, 2004 (1) JLJR 569. followed in the judgment of S.C. Chandra and Ors. v. State of Jharkhand and Ors. passed on 4.3.2004 in W.P. (S) No. 3666 of 2001, and affirmed by the Supreme Court in S.C. Chandra and Ors. v. : AIR2007SC3021 .;