PREETPAL KOUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel for the respondents.

(2.) The petitioners have approached this Court with a prayer for quashing the order dated 09.12.2016 (Annexure-8) issued by the Director, Primary Education, School Education and Literacy Development Department, Govt. of Jharkhand, whereby and whereunder the proposal for fixation of pay scale of the petitioners were rejected on the ground that the appointments of the petitioners have been made without following the reservation policy of the State. Further prayer has been made to direct the respondents for approval of fixation of pay scale of the petitioners and to pay the salary from the date of their initial date of joining/ appointment.

(3.) Sans details, the facts as averred in the writ petition, in a nutshell is that these petitioners are said to have been appointed by the Managing Committee of Tinplat Khalsa Middle School, a Govt. Aided Minority School, on the sanctioned post of teacher in the scale of Rs.9300-34800 with Grade Pay of Rs.4200 vide letter dated 21.12.2013 (Annexure-5). After joining of the 2 petitioners, the records relating to appointment of the petitioners were sent to the District Superintendent of Education for grant of approval of the services and the same was approved vide memo No. 86 dated 09.01.2015 (Annexure- 6). After getting approval of the District Superintendent of Education, the entire records relating to appointment and fixation of pay-scale of the petitioner, were sent to higher authorities. Thereafter, the matter was kept pending and ultimately all of a sudden, the Director, Primary Education, Govt. of Jharkhand vide letter dated 09.12.2016 returned the entire record relating to the petitioners and other teachers on the ground that the reservation rules has not been followed. Hence, this writ petition has been filed by the petitioners for redressal of their grievances