DROPADI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India, whereby and whereunder, the following prayer has been made:-

(2.) The fact leading to filing of this writ petition is, as per the pleading, made that the District Education Establishment Committee has taken a decision on the basis of some irregularity in fixation of the pay scale.

(3.) The decision was taken to rectify the same and recover the excess amount already by complying the principle of natural justice, thereafter, in consequence of the aforesaid general decision, the concerned D.S.E., Pakur has come out with the list containing the names of 277 teachers, which includes the petitioner also.