BRIJ BIHARI PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel on both sides.

(2.) THE appellants are the petitioners in CWJC No. 1075 of 1986(R). At the point of time with which we are concerned, they were untrained graduate Science Teachers. They challenged before this Court the order by which then pay scales were fixed on the basis of the pay revision with particular scales of pay. Their complaint was that earlier on the basis of the report of the pay committee, they had been permitted to draw their salaries at higher scales of pay and thus the reduction in their pay scale was unjustified and that too without giving them an opportunity of being heard.

(3.) CWJC Nos. 1010 and 1011 of 1982(R) were heard separately and were dismissed. As far as the present appeal is concerned, CWJC No. 1010 of 1982(R) has no relevance since it related to the graduate untrained teachers, wherein the learned Single Judge of this Court held that the fixation was proper, that there was no merit in the writ petition and that was liable to be dismissed. Thus, the writ petition was dismissed. The other writ petition was also dismissed. These decision became final.