BRAJ KISHORE PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as counsel appearing for the State in C.W.J.C. No. 5266 of 1995. No one appears on behalf of petitioner in C.W.J.C. No. 5212 of 1005, though the counsel for the State is present.

(2.) SIMILAR relief has been prayed by the petitioners in both the Writ Applications, which relates to granting of MA Trained Scale to them with effect from the date they have acquired the qualification of Post Graduate and also for payment of arrears of salary and other consequential benefits on account of MA Trained Scale. Petitioners have also prayed for quashing of Orders in their respective cases, passed by the Director, Secondary Education, Government of Bihar, Patna, whereby their claim with regard to grant of Post Graduate Pay Scale with retrospective date and all consequential benefits thereof, have been rejected. In C.W.J.C. No. 5266 of 1995, the impugned order is dated 30.06.1995, passed by the Commissioner, Primary, Secondary and Mass Communication Department, Government of Bihar and Order, dated 19.11.1990, passed by the Director, Secondary Education, Patna. In C.W.J.C. No. 5266 of 1995, the impugned order is dated 17.09.1994, passed by the Director, Secondary Education.

(3.) IN view of the aforesaid facts and circumstances, I do not find any reason for not allowing similar relief to the petitioners. Accordingly, the impugned orders in both the Writ Applications are quashed. The Respondents are directed to grant Post Graduate Trained Scale to the petitioners with effect from 23.07.1977 with all consequential benefits. With the aforesaid observation, Writ Applications are allowed.