JAIPRAKASH MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through V.C.

(2.) The instant writ application has been preferred by the petitioners praying therein for quashing and setting aside the impugned order as contained in Memo No. 432 dtd. 17/2/2012 issued by respondent No.4, whereby the representation of the petitioners for grant of Matric Trained Scale in the pay scale of Rs.4500.007000/- has been rejected and recovery of excess payment in 20 installment has been ordered and also for a direction upon the respondent no. 4 for restoring the Matric Trained Scale of pay in the pay scale of Rs.4500.007000/- to these petitioners.

(3.) The facts of the case as disclosed in the instant writ application is that the petitioners earlier moved before this Court in W.P.(S) No. 2140 of 2003 for restoration of matric trained pay scale which was disposed of vide order dtd. 25/2/2009 passed by this Court by directing the respondent no. 4 to dispose of the representation and finally the representation of all these petitioners were rejected.