Narendra Nath Tiwari, J. - (1.) THE Petitioners have prayed for a direction on the Respondents to pay their arrears of salary, which are due from April, 2008 to February, 2010 and from November, 2010 to February, 2011. They have also prayed for payment of 6th pay revision scale.
(2.) IT has been stated that the Petitioners have been working as Assistant Teacher in their respective schools since long, but in spite of discharging their duties regularly, the salary for the aforesaid period has not been paid to them. It has been submitted that the pay scale of the teachers has been revised on the basis of 6th pay revision committee's report with effect from 1st January, 2006. The Petitioners are entitled for the arrears of difference of salary from the said date when the 6th pay revision committee's report was implemented. The Petitioners made several requests and filed representations before the District Superintendent of Education, Ranchi, but their claims have not been considered and no order has been passed till date. Learned J.C. to S.C.II, appearing on behalf of the Respondents, submitted that if the Petitioners' representation is still pending of if they file a fresh representation before the District Superintendent of Education, Ranchi, the same shall be considered and disposed of without any delay.
(3.) CONSIDERING the above, these writ petitions are disposed of, giving liberty to the Petitioners to file a fresh representation, along with a copy of this order, before the District Superintendent of Education, Ranchi Respondent No. 4. On receipt of the representation, the said Respondent shall consider the same and pass appropriate order, in accordance with law, within a period of six weeks from the date of receipt of the representation.;