NAVIN KUMAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel for the petitioner and Mr. Devesh Krishna, learned counsel for the respondents-State.

(2.) 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.

(3.) The petitioner has preferred this writ petition for quashing the order dated 03.06.2020 whereby the petitioner has been reverted from the post of Teacher to the post of Clerk, resultantly, his Grade Pay has been reduced from 4200 to 1900. The petitioner was directed to stop the teaching work. The prayer for quashing of order dated 20.06.2020 has also been made whereby the petitioner has been relieved to join the office of District Education Officer, Godda. Payment of salary for the month of November, 2019 onwards is another prayer in the writ petition.