SATYANATH HASDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ application, the petitioner have prayed for direction on the respondents to give them pay scale of Rs. 1640 -2900, which was granted to them, but later on by Order No. 1387, dated 1.9.1999 issued by the District Superintendent of Education, East Singhbhum, Jamshedpur, the same was withdrawn.

(2.) IT has been stated that the petitioners were given the said scale after due consideration and before withdrawing the said scale, neither any notice was issued nor any opportunity of hearing was afforded to them. Similarly situated persons, who were aggrieved by the said order of withdrawal, have preferred writ application being CWJC No. 3635 of 1999 (R), wherein the said order was interfered with. The matter was remitted to the concerned authority and the petitioners of that writ petition are getting their dues scale. It has been stated that the petitioners made several requests as also filed representation before the concerned authority, but no order has been passed on their representation till date.

(3.) CONSIDERING the said submissions made by learned Counsel for the parties, the petitioners are given liberty to file a fresh representation before the District Superintendent of Education, East Singhbhum, Jamshedpur. If the representation is filed, the said respondent shall consider the petitioners' claim and pass appropriate order in accordance with law.