FAIYAZ AHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The jurisdiction conferred to this Court under Article 226 of the Constitution of India has been invoked for review of the order dtd. 15/7/2024 passed in W.P(S) No.7247 of 2023, by which the prayer made on behalf of the petitioners to place them in the pay scale of Rs.5200.0020200/- in Grade Pay of Rs.2800.00 from the pay scale of Rs.5200.0020200/- in Grade Pay Rs.1900.00 has been held not sustainable in the eyes of law.

(2.) The brief facts of the case as pleaded in the instant review petition needs to refer herein which is being referred herein as under:

(3.) The petitioners averred that an advertisement being Advertisement no.01 of 2018 was published by the Jharkhand Staff Selection Commission inviting applications from eligible candidates for appointment on the post of various posts including Compounder and Pharmacist. As per the said advertisement, the pay scale of Compounder and Pharmacist was shown Rs.5200.0020200/-, Grade Pay Rs.2800.00 (Rs.29200.0066600/-).