SUDHAKAR SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners, who were members of the State Cadre known as Jharkhand Prosecution Service, being appointed as Assistant Public Prosecutor, have approached this Court for direction commanding upon the respondents to sanction the pay scale of 8000-13500 at par with the pay scale granted to the State Services employees in view of Resolution No. 3589 dtd. 17/12/2007.

(3.) At the very outset, Mr. R.R. Mishra, learned counsel appearing for the petitioners submits that similar issue fell for consideration before this Court in W.P.(S) No. 799 of 2009, decided on 19/12/2017 in the case of Brahma Nath Sharma and Another Vs. State of Jharkhand and Ors, wherein, this Court has held as under:- "After hearing the respective parties at length and giving my anxious consideration to the documents on record and upon going through the decision rendered by this Court reported in 2016 (4) JLJR (Anand and Ors. Vs. The State of Jharkhand & Ors.), I am of the considered view that the petitioners are entitled to the benefit as has been extended in the decision reported supra. Accordingly, the respondent authorities are directed to grant and sanction the pay scale of Rs.8000.0013500/- to the petitioners like other State Services employees in accordance with the decision of the State Government in resolution dtd. 17/12/2007 as contained in Annexure-6 to the writ petition, whereby the benefit of pay scale of Rs.8000.0013,500/- was given to the officers of the State Services, notionally with effect from 15/11/2000 and actual benefits with effect from 1/3/2007 with all consequential benefits with retrospective effect from the same dates. The respondents are further directed to issue the pay slip in the revised scale to the petitioners. The aforesaid exercise be implemented positively within a period of three months from the date of communication of the order."