CHETLAL MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioners and learned counsel appearing for the State.

(2.) LEARNED counsel appearing for the petitioners submits that admittedly these petitioners were senior to Md. Fidaur Rahman and Raj Kumar Prasad, as per the seniority list prepared for the District of Dhanbad in the year 1987 but Graduate Science Trained (Grade IV) pay scale was not given to these petitioners in spite of the fact that petitioner no.1 had completed training on 13.5.2005, petitioner no.2 had completed training on 29.4.1987 whereas petitioner no.3 had completed training on 11.3.1987, rather junior to the petitioners, namely, Md. Fidaur Rahman and Raj Kumar Prasad were given the said scale.

(3.) WITH the aforesaid direction/observation, this writ application is disposed of.