MURARI GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) : Having heard counsel for both the sides and looking to the facts and circumstances of the case, especially that the petitioner was appointed as Assistant Teacher on 11th September, 1988. He was B.Sc. pass, but, he had not taken Teacher's Training and therefore, he was entitled to B.Sc. Untrained Scale, but, he was given, for any reason whatsoever, Matric Untrained Scale. This error was rectified later on by the respondents vide letter dated 5th September, 1989 (Annexure7 to the memo of the petition) and the petitioner was made entitle to B.Sc. Untrained Scale.

(2.) THE wisdom, which was prevailed later on i.e. on 5th September, 1989 was evaporated and again B.Sc. Untrained Scale was withdrawn vide order dated 6th February, 1990. This action was challenged by the petitioner in C.W.J.C. No. 1990 of 1990 (R), which was allowed by this Court vide order dated 14th January, 1991 (Annexure9 to the memo of the petition). Thus, the order of cancellation of the B.Sc. Untrained Scale dated 6th February, 1990 was quashed and set aside by this Court vide order dated 14th January, 1991.

(3.) AGAIN this petitioner had to file a writ petition bearing C.W.J.C. No. 331 of 1992(R). This petition was allowed vide order dated 11th February, 1992. Thus, the petitioner was entitled to B.Sc. Untrained Scale as per corrected order dated 5th September, 1989 and cancellation order dated 12th April, 1991 was quashed and set aside.