SAROJ KUMAR, Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioners and Mr. Ashutosh Anand, learned counsel for the respondents-State. This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(2.) The petitioners have preferred this writ petition for quashing the order dated 11.02.2019 passed by Director, Higher, Technical Education and Skill Development Department, Government of Jharkhand whereby it has been decided that the benefit of notional increment is not admissible to the petitioners.

(3.) This writ petition was heard on 03.09.2020 and on that date Mr. Indrajit Sinha, learned counsel for the petitioners submitted that the case in hand is fully covered in view of order passed by this Court in W.P.(S) No.2785 of 2019. On that date, learned counsel for respondents-State was provided a week's time to examine the order as to whether the case of the petitioners is covered by that judgment or not. On 11.09.2020, Mr. Ashutosh Anand, learned counsel for the respondents-State appeared and submitted that judgment passed by this Court in W.P.(S) No.2785 of 2019 is distinguishable and the matter was adjourned for examining the judgment relied by Mr. Ashutosh Anand, learned counsel for the respondents-State by the learned counsel for the petitioner. Today, learned counsel for petitioners as well as learned counsel for respondents-State have advanced their argument.