RAMADHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application raises a short question as to whether the petitioners are entitled to the monetary benefits owing to issue of an order of promotion granted in their favour with retrospective effect.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioners being qualified for appointment of teachers were appointment in Balak Middle School, Jugalari as Assistant Teachers. During the course of their employment they obtained training by passing the Teachers Training Examination on different dates. The petitioners have contended that upon acquisition of the aforementioned qualification, they became entitled to I.A. trained scale of pay with effect from 1-1-1978. By a notification dated 31-7-1978 the State directed the local authorities to prepare a combined gradation list. The said notification is contained in Annexure-1 to the writ application.