(1.) Heard Mr. Dinu Kumar, learned counsel for the petitioner and Mr. Lalit Kishore, learned Principal Additional Advocate General for the State.
(2.) The present writ petition has been filed by the petitioner seeking the following reliefs:
(3.) After some arguments, learned counsel for the petitioner has given up his claim to be placed at par with the District Cadre Teachers in the State of Bihar and has confined his prayer to quashing of amended Letter No. 1900, dated 03.10.2015, issued pursuant to Rule 15 (a) (iii) of the Bihar Panchayat Elementary Teachers (Employment and Service Conditions) Rules, 2012 (hereinafter referred to as the "Rules "), which has been brought about by the Bihar Panchayat Elementary Teacher (Employment and Service Conditions) (Amendment) Rules, 2015, to the extent it has prescribed payment of special allowance of Rs. 1500.00 per month to trained teachers, who have not completed two years of service as on 01.07.2015 and when they complete the two years of service, they shall be entitled to payment of trained pay scale, and, in consequence thereof, the special allowance shall be stopped.