ARJUN RAJAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for direction on the Respondents to pay him salary in the prescribed scale of pay as revised, from time to time, since the date of appointment after adjusting the salary already paid and the amount payable.

(2.) THE petitioner, a member of Scheduled Caste was appointed as Assistant Teacher after due advertisement and selection through a Committee, vide letter no. 630 dated 6th July, 1982.

(3.) IN the order of appointment, while and others were shown to have been appointed in the then scale of Rs. 850 - 1360/ - at para 5 of the order, it was stipulated that the untrained candidates belonging to Scheduled Caste/Scheduled Tribe in respect of them there will be break in service during the summer vacation and if no trained candidate is available, they will be reappointed and will get a fixed salary of Rs. 730/ - per month of Untrained Graduate. The scale of pay will be provided on completion of training.