BIRENDRA KUMAR TIRKEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Eleven petitioners herein who were appointed in the year 1994, approached this Court for direction upon the authorities to grant Grade-I Scale to them from the date of their respective joining, as according to them, they are covered by the judgment rendered by the learned Single Bench of this Court in the case of Arun Sinha & others vs. The State of Jharkhand & Ors. in W.P.(S) No. 638/2006 and upheld by the learned Division Bench of this Court in L.P.A. No. 214/2008 dated 06.11.2012 (Annexures-7 & 8). It is also pointed out that Special Leave to Appeal (Civil) No. 5520-5522/2013 preferred by the respondent State of Jharkhand before the Apex Court, was also dismissed. Petitioners' claim to have acquired teachers training in the year 2003 while they were posted in the district of Ranchi. They have now been posted in the district of Khunti after its creation.

(3.) Respondents have filed their counter affidavit enclosing a reasoned order at Anenxure-A bearing Memo No. 601 dated 18.05.2015 issued by the District Superintendent of Education, Khunti whereunder all the eleven petitioners have been granted the benefit of Grade-I and Grade-II Scale from the respective date from which they were entitled keeping in line with the ratio laid down in the case of Arun Sinha & others .