(1.) HAVING heard learned counsel for the parties we do not find any merit in this review petition.
(2.) THE petitioner seeks to get the review of the order dated 21.10.2005 by which L.P.A. No. 1133 of 2005 has been dismissed affirming the judgment of the learned Single Judge dated 9.5.2005 passed in C.W.J.C. No. 1994 of 2000. The application has arisen in the following circumstances: - Petitioner, when he was appointed as a teacher in District Nalanda on 25.12.1973, his pay was fixed at Rs. 220 -315. He had passed graduation with (Honours) but was not a trained teacher by that time. The appointment has been made against the vacancy of a trained graduate teacher. By order dated 17.8.1988 his pay scale was sought to be refixed with effect from 1.4.1974 at Rs. 190/ - and correspondingly with effect from 1.10.1975 at Rs. 296/ - instead of Rs. 387/ - and with effect from 24th March, 1982 at Rs. 850/ - instead of Rs. 940/ -. This order was challenged in C.W.J.C. No. 7808 of 1988 which came to be allowed vide order dated 10.1.1997 holding that the petitioner has been appointed with the approval of the Sub -Divisional Officer in the pay scale at Rs. 220/ - whose qualification was B.Sc.(Hons.), and it cannot be downgraded.
(3.) PRIOR to the filing of this writ petition bearing C.W.J.C. No. 7808 of 1988 the petitioner had filed C. W.J.C. No. 2281 of 1976 against the order of recovery of the salary when his pay was stopped on the alleged ground that his pay had been wrongly fixed at Rs. 220/ - in the pay scale commencing from 2001 which petition was allowed by order dated 20.2.1980 holding that his appointment was valid and his pay could not be reduced.