CHARCHIT ANAND Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal has been preferred against the order dated 8 July, 2003 on C.W.J.C. No. 3507 of 2003. : Charchit Anand and Ors. vs. The State of Bihar and Ors.

(2.) EIGHT petitioners M/s Charchit Anand, Anil Kumar Singh, Niraj Kumar Das, Samant Kumar, Smt. Shashi Bala, Smt. Ranjana Nayak, Pankaj Kumar and Raju Kumar filed a writ petition, in effect, challenging the orders of the Bihar Agricultural Marketing Board, in effect, intimating them that they had been put in a wrong scale of pay, that is to say, a higher scale of pay regard being had to their appointments on the ground of compassionate appointments and the scale which they ought to receive is a lesser one. Whereas they ought to be put in a scale of Rs. 3050 to 4590 they had been put in the scale of Rs. 4000 to 6000 straightaway. Further, the Board also required the petitioners to fall in line to possess the qualification of typists to hold on the job. Resisting the two directions given to the petitioners, they filed a writ petition.

(3.) IN so far as second aspect is concerned, the petitioners have opted and volunteered during pendency of the case, perhaps, one got the job and became qualified on post III.