BIDYA BHUSHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondent-State.

(2.) Petitioners of CWJC No 3240 of 2015 have sought quashing of the decision of the Principal Secretary to the Government of Bihar in the Department of Education dated 09.02.2015. The decision has been taken pursuant to the petitioners' representation filed in light of order dated 17.09.2014 passed on the petitioners' earlier writ petition bearing CWJC No 24775 of 2013.

(3.) By the decision dated 09.02.2015, the Principal Secretary has rejected the petitioners' claim for being extended the benefit of Resolution dated 07.07.2006 (Annexure 8), whereby benefit of merger has been granted to Members of the Subordinate Education Service Cadre. While extending such benefits, the same has been limited to the Teachers serving in the Teaching Branch, male and female. With effect from 01.01.1977, their services have been merged and now they constitute part of the Bihar Education Service (Class II). The Resolution also contemplates that separate order would be issued as regards the consequential benefits to be extended to the Members of the Teaching Branch as a result of such merger.