SANJAY KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The instant writ application has been preferred by the petitioners praying therein for quashing of the decision of the High-Power Committee, dtd. 11/11/2024, issued by the respondent no.3, contained in Memo No.2631, dtd. 27/11/2024. In the decision, claim of the petitioners for granting them the pay-scale of Rs.4,000.00Rs.6,000.00, from the date of their absorption, in their respective posts, instead of Rs.3,050.00Rs.4,590.00, has been denied and rejected.

(3.) The brief facts of the case as per the pleadings are that petitioners were initially appointed in the 1980s on the post of Typist-cum-Clerk in the prescribed pay-scale of Rs.4,000.00Rs.6,000.00 (revised) in the Adult Education wing of the then Govt. of Bihar and the appointment letters were issued by the Director, from the office of Education Department, Govt. of Bihar. The petitioners continued in services and when the scheme came to a close, the question arose before the Govt. to absorb the services of the employees who had rendered their services in the prescribed pay-scale.