SACHIDANAND SINGH SON OF LATE KAMESHWAR SINGH RESIDENT OF VILLAGE SIMA, P.O. HAFUWA, P.S. CHATRA DISTRICT CHATRA Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) In the accompanied writ application, the petitioners have inter alia, prayed for quashing letter no. 1745 dated 24.07.2016 issued by District Superintendent of Education-cum-Sub-Divisional Education Officer, Chatra whereby one increment granted on account of promotion in Grade-II by different orders has been cancelled.

(2.) Learned counsel for the petitioners submitted that petitioners are Assistant Teachers working in the district of Chatra and after rendering considerable years of service granted promotion in Grade II but after granting of the same, it was withdrawn vide letter no. 1745 dated 24.07.2016 issued by District Superintendent of Education-cum-Sub-Divisional Education Officer, Chatra whereby one increment granted on account of promotion in Grade-II by different orders has been cancelled.

(3.) After some argument, learned counsel for the petitioners submitted that if a direction is issued to respondents, in particular, respondent no. 5-Secretary, Department of Finance, to dispose of the representation of the petitioners, the grievance of the petitioners shall be redressed.