SHEO RAM CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Petitioner seeks direction on the Respondents to pay him salary as Assistant teacher in the metric untrained scale w.e.f. 12.11.80.

(2.) The Petitioner had come to this Court earlier vide C.W.J.C. No. 7876/92. A Bench of this Court directed the Petitioner to file representation before the Director, Primary Education by order dated 29.1.93. By order dated 27/29.4.94 the Director recommended his case to the Government. Final order in this regard, however, was issued by the Government only on 9.3.95 under the hand of Joint Secretary, Secondary, Primary and Adult Education Department vide memo No. 244. As per the said order, however, the approval was made to be effective from the date of the order.

(3.) Counsel for the Petitioner submitted that as the Petitioner was appointed prior to 1(sic)71, as has been found by the concerned authorities and the appointment has been approved by the then Director, Primary Education on 12.11.80, there is no justification not to pay salary from that date.