GIRISH JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioners. No one was present for the State.

(2.) THE matter was heard yesterday and today on the G.P. being called, his J.C., Abhinaw Raj, came to the Court and informed that he is not in a position to assist the Court in the matter.

(3.) LEARNED Counsel for the petitioners submits that earlier also these petitioners had approached this Court by filing C.W.J.C. No. 1772 of 2004 and by order dated 31.1.2005 this Court had directed respondent No. 2 the Finance Commissioner, to take a decision in the matter regarding payment of scale to the petitioners on the basis of 5th Pay Revision Committee's Report for the post of Skilled Artisans within a period of three months.