UMA SHANKAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE matter has been referred to the Division Bench. THE petitioner has approached this court under the provision of Article 226 of the Constitution of India for issuance of direction to the respondents to allow the petitioner the revised pay scale of Rs. 4,500/--7,000/- with effect from 1.1.1996, which is the revised scale of 1200-30-1380.

(2.) THE case of the petitioner is that he was appointed as Teacher in Primary School in the year 1985 and his qualification at the time of appointment was B.A. with Physical Training. However, he was not allowed the pay scale of Matric trained. He made demand of the pay scale of Matric trained and he was allowed pay scale of Matric trained vide order dated 15.3.1996 with effect from 1.1.1986, Annexure-2. However, he was not allowed the revised pay scale. THE petitioner then filed a representation before the District Superintendent of Education claiming the revised pay scale of the Matric trained but no order was passed and as such the petitioner approached this court for issuance of direction, as indicated above.