PATTAR HESSA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has approached this Court with a prayer for a direction upon the respondents to grant Grade-I SCALE to him from date of joining and consequently fix his seniority from the date of his initial appointment and grant him subsequent grades reckoning the Grade-I scale from the date of his joining with all consequential benefits. Further prayer has been made for a direction upon the respondents to extend the benefits of Resolution as contained in Memo No. 3027 dated 14.12.2015 to the petitioner and to grant of arrears of difference of salary, which may accrued on account of pay re-fixation and also to fix the revised pension on enhanced pay scale.

(2.) At the very outset, learned counsel for the petitioner submit that as the issue involved in this writ petition is now no more res integra and this writ application is squarely covered by the order passed on 14.12017 by this Hon'ble Court in W.P.(S).No.502 of 2016 along with other analogous cases. Learned counsel further submits that this case may be disposed of in terms of orders passed in the aforesaid cases.

(3.) Per contra counter-affidavit has been filed on behalf of the respondent No.8., whereas counter-affidavit on behalf of the respondent-State has not been filed as yet. However, learned counsel appearing on behalf of the respondents very fairly submits that issues involved in this writ petition has already been decided by this Hon'ble Court in W.P.(S).No.502 of 2016 along with other analogous cases and if the case of the petitioner is found same and similar to the cases of the petitioners in W.P.(S).No.502 of 2016 along with other analogous cases, the present petitioner is also entitled for the same benefits.