P.S.KUMAR KUND Vs. STATE OF BIHAR

JUDGEMENT

(1.) Initially five petitioners had come to this Court with a grievance that they being B.Sc. trained, they are entitled to the pay scale of B.Sc. trained teachers for which they are entitled with effect from 20.2.1995. Their contention further was that respondent nos. 6 to 9, who are B.A. trained teachers have been wrongly granted B.Sc. trained teachers scale, thus, occupying petitioner's quota.

(2.) Mr. Chakradhari Singh, learned Senior Counsel appearing in support of the writ petition states that during pendency of the writ petition petitioner no. 5, Ram Padarath Paswan has left service and is not interested in pursuing the writ petitton any more. Thus, this writ petition is confined to the four petitioners only.

(3.) Mr. Tej Bhadur Singh, learned Senior Counsel appearing for the respondent nos. 6 to 9 submits that petitioners have recently been granted full relief which they seek without disturbing the petitioners. The relief has been granted by the District Superintendent of Education, Madhepura and has been communicated to the petitioners vide Memo No. 557 dated 9.3.2010, which is placed on record by the parties.