BIMAL KUMAR SINGH, S/O SRI RAJENDRA SINGH Vs. STATE OF BIHAR THROUGH COMMISSIONER AND SECRETARY, DEPARTMENT OF PRIMARY, SECONDARY AND ADULT EDUCATION, BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned counsel for the State.

(2.) THE two petitioners have been admittedly granted I.A. Trained scale from 1.4.1985. However, they have filed this writ application for a direction to the respondents to consider grant of I.A. Trained scale to them with effect from 1.3.1981, the date from which their juniors in the gradation list have been granted that scale. Case was taken up on 15.3.2002 and this Court directed it to be listed in usual course.

(3.) FROM the writ application it appears that the petitioners had also filed representations before the respondent District Superintendent of Education, Vaishali, as contained in Annexures -10 and 11.