LAKHI RAM MURMU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner, who is an Assistant Teacher, is aggrieved by the order i.e. Annexure-2 to this Writ Petition contained in Memo No. 1387 dated 01.09.1999 issued by office of the District Superintendent of Education, Singhbhum (East) Jamshedpur canceling the B.Sc. Trained Scale given to him w.e.f. 01.07.1992 as also directing recovery of the excess amount paid to the petitioner in the B.Sc. Trained Scale.

(3.) The case of the petitioner is that he was appointed as a Science Teacher against the B.Sc. Untrained Scale of Rs.535 - 765 on 30.06.1988. He completed his training on 18.06.1992 and thereafter, he was given the B.Sc. Trained Scale by issue of the office order dated 17.12.1994 as contained in Annexure-1 to this writ petition in pursuance of the decision taken by the District Establishment Committee.