- (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 Headmaster. 2004(1) JLJR 569], followed in the judgment of S.C. Chandra and Others VS. State of Jharkhand and Others passed on 4.3.2004 -in W.P.(S) No. 3666 of 2001, and affirmed by the Supreme Court in S.C. Chandra and Others vs. State of Jharkhand and Others [(2007)8 Supreme Court Cases 279].
(3.) AS all the committee managed schools aided by the Company are lying closed since March, 2002, in any event, no direction can be issued to confirm the petitioner as regular Headmaster.;