KRISHNA KUMAR MISHRA, SON OF SANT VILASH MISHRA Vs. STATE OF JHARKHAND THROUGH ITS SECRETARY, SOCIAL WELFARE DEPARTMENT, RANCHI

JUDGEMENT

(1.) HEARD

(2.) THE Petitioner claims the scale of Rs. 7,500 -12,000/ - with effect from the date when the Blind School at Ranchi was upgraded into a full fledged middle school vide letter dated 20.12.1999 which was subsequently followed up by yet another letter dated 4.1.2000. In spite of the aforesaid, the Petitioner has not received any positive response although he had specifically mentioned about the aforementioned letters in his representations. The copy of the letter dated 20.12.1999 was produced in Court and the same shall be kept in the records of this case.

(3.) AT running page -73, serial number 30 shows that the revised scale of a Head Master of the "Deaf -and -Dumb" Middle School at Patna and Darbhanga was fixed at Rs. 6,500 -10,500/ -. According to Mr. Rupesh Kumar however, the scale to which the Petitioner is entitled is serial number 13 which is meant for the Head Master of the "Blind" School at Ranchi. Although the earlier corresponding scale is the same i.e. Rs. 1,800 -3,330/ -, yet the revised scale has been shown to be Rs. 5,500 -9,000/and not Rs. 6,500 -10,500/ -.