JUDGEMENT
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(1.) HEARD the parties.
(2.) THE prayer of the petitioner is to direct the respondents to approve his pay scale in BA trained, i.e. the scale of Rs.2,000 -3.500/ -.
The case of the petitioner is that he is working on the post of Headmaster in R.C. Balak Middle School, Nawadih in the District of Gumla, which is a non -Government aided minority institution and was recognized by the State Government in year 1978. The State Government pays the salaries of the teachers, who are working in non -Government aided minority institutions against sanctioned posts. Altogether 10 posts are sanctioned in the school in question. Vide Annexure -2, i.e. a resolution of the Managing Committee of the School, the petitioner was appointed as the Headmaster of the said school w.e.f. 1.1.2000, which fell vacant due to resignation of the Headmaster of the School namely Fr. Chonhas Kinclo (S.J.). Further case of the petitioner is that the District Superintendent of Education, Gumla, by issue of an Office order contained in memo no. 218 dated 1.2.2001 (Annexure -3) approved his appointment in B.A. trained scale of Rs.2,000 -3,500/w.e.f. 1.1.2000. In the said office order (Annexure -3) it was mentioned that after approval of fixation of pay by the Director of the Primary Education, salary would be payable to the petitioner.
(3.) THE grievance of the petitioner is that though h~ is regularly discharging his duty on the post of Headmaster from 1.1.2000 but till date the Director, Primary Education (Respondent No.2) has not ratified the approval of the District Superintendent of Education due to which the petitioner is being paid only a provisional salary and in spite of repeated representation made by him in this regard but his grievance has not yet been redressed.;
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