MANORANJAN OJHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has alleged willful violation of the order dated 30.01.2017 passed in W.P (S) No.6625 of 2016 which was filed by him seeking a direction upon the respondents to grant him Promotion/Grade in terms of Bihar Taken Over Elementary School Teachers Promotion Rules, 1993.

(2.) The petitioner has pleaded that he who was granted Graduate Trained Scale, that is, Grade-IV w.e.f 01.07.1992 became eligible for grant of Grade-VI w.e.f 01.07.2010 under Rule 5(3) and subsequently for Grade-VII.

(3.) In view of the order passed in W.P (S) No.6135 of 2015 in the proceeding of which the Secretary, School Education and Literacy Department, Government of Jharkhand has filed an affidavit, the writ petition filed by the petitioner was disposed of with a direction to the respondents to take steps in the matter in the light of the order passed in W.P.(S) No.6135 of 2015. However, by the time a final decision was taken on grant of promotion in Grade-VI and Grade-VII to the teachers like the petitioner in terms of Bihar Taken Over Elementary School Teachers Promotion Rules, 1993, the petitioner superannuated from service on 31.01.2016.