NEELAM SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ganesh Pd. Singh, Senior Advocate appearing for the appellant and Mr. Datta, S.C. IV representing the State.

(2.) IN the facts and circumstances of the case the delay in filing the appeal is condoned.

(3.) THIS appeal is directed against the judgment and order passed by a learned Single Judge dismissing the appellants writ petition seeking to challenge an office order, dated 12.7.2000 issued by the egional Deputy Director of Education, Tirhut Division. The impugned order was issued in pursuance of a Government decision by which the grant of higher intermediate trained and graduate trained scales of pay to a number of teachers were cancelled and in the case of some others the effective dates of the grant of higher scales were shifted ahead. The name of the appellant -petitioner figured at serial no. 26 of the list of teachers in the B.A. trained scale of pay in the impugned office order.