RAJ KISHOR CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) A set of 15 petitioners have jointly moved this High Court in present Writ Application, challenging Annexure- 1, which is order, dated 14.03.2002, passed by the Secretary, Primary and Adult Education Department (as it then was). The decision in question is a speaking order, passed on the basis of a direction issued in C.W.J.C. No. 11578 of 1999, disposed off on 06.03.2000.

(2.) The main issue or relief, which these petitioners were looking for, is grant of benefit of junior selection grade and senior selection grade in I.A. or I.Sc. trained scale, which according to the petitioners would be in conformity with the decision of the State Government, which has been relied upon by the Secretary, but wrongly interpreted or applied.

(3.) All the petitioners are / were Assistant Teachers or may be Headmasters, working in different government basic schools. They were all appointed on the basis of Matric-trained-scale. Later on some of them have even enhanced their qualification to IA or may be BA or B.Sc. as well. It is their case that they have been given IA or I.Sc. trained scale by decisions, taken by the Divisional Establishment Committee between 01.12.1979 to 01.06.1987. However, they are entitled to junior selection grade and senior selection grade on the recommendation of the Fourth Pay Committee. The notifications issued by Finance Department are in furtherance to those recommendations of the Pay Committee.