SMITA KUMARI GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred by the Petitioners praying for a direction upon the Respondent authorities to immediately grant the 1st and 2nd upgradation of scale to the Petitioner nos.1 to 6 with effect from 2011 & 2017 respectively under the Dynamic Assured Career Progression Scheme and further prayed for a direction upon the Respondents to pay the benefits of upgradation of scale under the Dynamic Assured Career Progression Scheme to the Petitioner nos.7 and 8 with effect from 2018.

(3.) During pendency of the writ petition when the Respondents solely on the advice of their Retainer Counsel, chose to withdraw the earlier resolution of the Governing Body dtd. 11/10/2021; whereby the Respondents had in principle agreed to extend the benefits of the Dynamic Assured Career Progression Scheme to the Petitioner nos.1 to 6 was withdrawn vide a fresh resolution dtd. 5/3/2024, the same was challenged by filing an Interlocutory Application seeking amendment of the reliefs which was allowed vide order dtd. 5/3/2024.