MD GULAM KIBRYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) These two writ applications involving common question of law, were taken up for hearing together with consent of the counsel for the parties and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 3507 of 1982, the petitioner has prayed for issuance of an appropriate writ for quashing an order contained in Memo No. 7931-33, dated 26-8-1982 whereby and whereunder the petitioner's scale of pay fixed earlier being the scale of I. Sc. trained teachers was sought to be cancelled and the petitioner was put in the scale of pay matric trained teacher and as contained in Aunexure 4 to the writ petition as also the order in Memo No. 6690-6990, dated 2-8-1982 whereby and whereunder recovery of the amount was sought to be directed with regard to the difference of amounts purported to have been withdrawn by the petitioner in excess of the aforementioned scale of pay and as contained in Annexure 3 to the writ petition.

(3.) The facts of the case lie in a very narrow compass.