LAWS(PAT)-2006-10-3

KRISHNA HARIJAN Vs. STATE OF BIHAR

Decided On October 11, 2006
SHRI KRISHNA HARIJAN Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) ALL these three writ petitions since involve similar matter have been heard together and are being disposed of by a common order.

(2.) THE grievance of the petitioners is that they are Middle School teacher and during the incumbency of service they acquired higher qualification of B.A. trained. In cumbency entitled them to get higher pay scale as well as promotion on the post of Head Master. Despite several representations filed by the petitioners the State authority has not pass 3 any order on such representations.