SAJESH KUMAR LAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In I.A. No. 2732 of 2013, the petitioners have prayed for disposal of W.P. (S) No. 2758 of 2013 in terms of the order passed by this Court in W.P. (S) No. 2194 of 2013 [Ravindra Kumar Ojha & Ors. vs. State of Jharkhand & Ors.]. Learned counsel appearing on behalf of the State submitted that the writ petition itself can be disposed of in terms of the order passed by this Court in the aforesaid case.

(2.) In the writ petition, the petitioners have prayed for a direction on the respondents to grant Grade-I scale to them from the dates of their respective joining and all consequential benefits i.e. the promotion from Grade-I to Grade-IV, V etc.

(3.) The petitioners were appointed as untrained teachers by the Human Resources Development Department, Government of Bihar in accordance with its policy decision and resolution dated 5.3.1991. The Government of Bihar had also framed the Rules known as the Bihar Primary School Teachers' Rule, 1991 in exercise of its power under Article 309 of the Constitution of India wherein there was a provision for appointing the untrained teachers and after appointment, for sending the said teachers for in-service Teachers' Training in the Government Colleges.