IRMIAH KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Petitioner in this writ application has prayed for a direction upon the respondents to consider his case for grant of the benefit of Junior Selection Grade on Graduate Trained Scale with effect from 01.04.1981 and of Senior Selection Grade with effect from 01.04.1983.

(3.) The grounds on which the petitioner has raised his claims are two fold - firstly, the policy decision taken by the State Government in the concerned department, as reflected in the Government Circular dated 18.12.1984, and secondly, that the same benefits have been granted to other teachers similarly situated like the petitioner.