RAHUL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and the State.

(2.) The petitioners stated to be Assistant Teachers in a Primary and Middle School,, District-Aurangabad seek the relief for grant of Matric trained scale with effect from 1.10.2003 relying on resolutions dated 29.7.2011 and 10.2.2012 issued by the respondents.

(3.) Learned Counsel for the petitio'ner submits that they were appointed on compassionate ground in February and No-vember 2001. They possessed Graduate qualification at the time of appointment but were untrained. Their appointment letter itself stated that they were required to obtain training within three months. The petitioners were not sent for training till 12.12.2007. They completed their training from IGNOU and completed the same in the Session 2007-2009.. Though orders have been given to grant them the trained scale from the date that they have cleared the training qualification even that has not been paid. Without prejudice to the same it is submitted that they are entitled to the trained scale from 1.10.2003.