SATYENDRA KUMAR OJHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ application has been filed for the following relief(s):-

(3.) Learned counsel for the petitioner submits that the petitioner has earlier filed a writ application before this Court for a direction upon the respondent to pay the trained pay scale from the date of appointment because the petitioner has completed B.Ed degree before appointment. Petitioner's appointment was done against Bihar Panchayat Elementary Teacher Employment and Service Condition Rule, 2012. Learned counsel for the petitioner submits that thereafter, even after completion of the Bridge Course by the petitioner, the Authority has passed the impugned order dtd. 9/1/2019. Thereafter, the petitioner has filed a writ application for claiming his trained payscale from the year, 2014 itself. The coordinate Bench of this Court has directed to file a detailed representation before the concerned Authority and in compliance thereof, the petitioner filed a representation before the concerned Authority but the Authority passed an order (Annexure-6 to the writ application) which did not redress the grievance of the petitioner. Thereafter, the petitioner filed the present writ application. It is further submitted that the petitioner's case is squarely covered by the judgment passed in LPA No.1699/2013.