MEERA KARUA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned counsel for the respondent State.

(2.) The petitioners are working on different technical posts in the M.G.M. Medical College & Hospital, Jamshedpur. The petitioners are aggrieved by the order dated 01.03.2014 as contained in Annexure-12 to the writ application, whereby an order of recovery has been passed by the respondent No. 7, for the amount paid in excess on account of yearly increments, as the petitioners did not pass the Hindi Noting and Drafting Examination within the stipulated period. The petitioners are also aggrieved by the order dated 3.11.2014 passed by the respondent No.5, as contained in Annexure-13 to the writ application, in which there was a decision that all the technical persons have to clear and pass the Hindi Noting and Drafting Examination.

(3.) The counter-affidavit has been filed by the respondent State wherein it is stated that the similarly situated persons had preferred writ application in W.P. (S) No. 1560 of 2014, which has been allowed by order dated 19.03.2015, in which the aforesaid impugned orders dated 01.03.2014 and 3.11.2014, have already been quashed. The order dated 19.3.2015 passed by this Court in W.P.(S) No. 1560 of 2014, has been brought on record as Annexure-'B' to the counter-affidavit filed on behalf of the respondent State.