MEERA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE grievance of the petitioner is that although by Order dated 15.5.1999 she was granted the scale of Rs. 680 -965 w.e.f. the date of her appointment yet for some reason or the other she has not been paid salary in the said scale. On the contrary the respondents have paid her salary in the scale of 535 -765. The other grievance of the petitioner is that although she acquired the B.Ed. qualification from the Ranchi University on 26.9.1989, she should, therefore, be given the appropriate scale of a B.Sc. Trained Teacher on and from the said date.

(2.) Heard Mr. Pradeep Modi, learned G.P.I. The parties have agreed that since it relates to anomaly in pay scales, the best course would be to remand the matter for an immediate consideration by the respondent no. 4 (The District Superintendent of Education, Ranchi). In that view of the matter liberty is given to the petitioner to file a short representation before the respondent no. 4 on the limited points indicated above. If such a representation is filed, the respondent no. 4 shall deal with it, consider the same, pass a reasoned order in accordance with law within a period of three months from the date of receipt of the aforementioned representation. It goes without saying that the petitioner shall be given all adequate and reasonable opportunity of hearing. It also goes without saying that if it is ultimately found that the petitioner is entitled to the reliefs sought for by her, then all consequential reliefs including the payments shall be 'made within a period of two months from the date of passing of such order. 3. With these observations and directions this writ petition is disposed off.