BHARAT BHUSHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal under Clause 10 of the Letters Patent of the High Court of Judicature at Patna arises from a judgment and order of the learned Single Judge of this Court dated 12015 passed in C.W.J.C.No. 2579/2015, whereby the writ petition has been dismissed.

(3.) These writ petitioners approached this Court, inter alia, for questioning the order bearing Memo No. 7 dated 5.1.2015 issued under the signature of the Joint Secretary, Education Department, Govt. of Bihar, whereby a decision was taken to grant Matric trained scale to such teachers appointed under the Bihar Elementary Schools Teachers Appointment Rules, who had passed training examination in the second attempt from the date of holding such examination i.e. 31.7.2007. The petitioners also questioned the recovery order bearing Memo No. 376 dated 16.1.2015, whereby the orders were issued to recover the amount received by the writ petitioners by virtue of the earlier grant.