DURGA PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE instant interlocutory application has been preferred in this writ application with a prayer for fixing an early date of hearing by enclosing an order contained at Memo No. 276 dated 28th January, 2008 issued by the Director, Secondary Education, Government of Jharkhand, Ranchi.

(2.) LEARNED counsel for the petitioners submits by referring to the office order contained at Annexure -3 dated 23rd March, 1983 that these petitioners along with several other teachers were appointed on ad hoc basis in the prescribed scale from the waiting list of such teachers on different dates. In such circumstances, these petitioners are entitled to fixation of their salary as per Para 10 (ka) of the office order dated 28th January, 2008 annexed to the instant I.A. as Annexure -A/1 issued by the Director (Secondary Education), Jharkhand, Ranchi. In such circumstances, counsel for the petitioners submits that the writ petition has been pending in this Court since 2006 and the matter can be considered at this stage by the respondent No. 3 - Director (Secondary Education), Jharkhand, Ranchi in view of the decision contained in the office order dated 28th January, 2008. As such, petitioners seek liberty to pursue representation before the respondent No. 3 -Director (Secondary Education), Jharkhand, Ranchi for redressal of the aforesaid grievances relating to fixation of their salary in the said school in the manner indicated herein -above.