MD. MANOWAR HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhat Kumar Sinha, learned counsel for the petitioners and Mr. Ankit Kumar, learned counsel for the respondent-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 petitioners have preferred this writ petition for direction upon the respondents to consider the petitioners in Grade-1 from the date of their respective appointment for the purpose of fixing their seniority as the petitioners were given the scale of Matric trained teachers from the date of their appointment and also for a direction upon the respondents to give benefits of Grade II/V scale after completion of 8/12 years of the petitioners' service. Prayer has also been made for quashing of Clause 15(vii) of Government Resolution No. 3027 dtd. 14/12/2015 contained in Annexure-9 whereby it has been decided to fix the pay scale in Grade-1 as per the letter no. 4568/F dtd. 5/7/2002 which is against the spirit of order passed in W.P.(S) No. 638 of 2006 and fix the pay scale of the petitioners in the same scale in which scale of the trained teachers has been fixed.