BIRESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) For the reasons indicated in the Interlocutory Application, namely, I. A. No. 7167 of 2013, the delay in filing of this appeal is condoned.

(2.) I. A. No. 7167 of 2013 is allowed.

(3.) The writ application of the appellant was dismissed by the Learned Single Judge vide order, dated 19.03.2012. He refused to quash the order, dated 06.05.2008, which was Annexure - 6 to the writ application, wherein the District Superintendent of Education, East Champaran informed all the subordinate authorities under him that Physical Trained Teachers would be entitled to Matric-Untrained-Scale and not Matric-Trained-Scale, which was being drawn by such Teachers. A direction was also issued for recovery of the amount. Even the salary of the appellant was stopped, awaiting refixation of his pay and recovery of excess paid amount. This order is Annexure - 7 to the writ application, whose quashing was also sought.