KRISHNA NANDAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) It is feeling aggrieved with the judgment and order dated 11.9.2013 passed in C.W.J.C.No. 3689/2010 which was heard analogous with several other writ petitions, whereby the writ petition has been dismissed that the petitioner as an appellant is before this Court.

(2.) We have heard learned counsel for the parties and have perused the records.

(3.) The short issue which falls for consideration is the interpretation of Notification No. 6022 dated 18.12.1989 in so far as it deals with those who were appointed in service as an Assistant Teacher after 1.1.1986. Be it noted that the circular of the State Government in its Education Department purported to revise scales in view of the 5th pay revision recommendations as well as the Fitment Committee Report and made it effective from 1.1.1986.