- (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual quality.
(2.) Both these writ petitions, since involving common issues, have been heard together and are being disposed of by this common judgment with the consent of the learned counsel for the parties.
(3.) Both the writ petitions have been filed under Article 226 of the Constitution of India inter alia for grant of following reliefs: In W.P.(S) No.5842 of 2019: "(i) For issuance of an appropriate writ, order or direction, including writ in the nature of certiorari, for quashing the letter issued under the signature of Deputy Secretary, Department of Personal, Administrative Reform and Rajbhasha, Ranchi (Respondent No.2) contained in letter No.13/Nya. Ni. Sa. 87/2014 Ka. 373 dated 13.01.2017 (Annexure-7), wherein it has been informed that the claim of the petitioner for three advance increments cannot be sustained as the petitioner has obtained the certificate of LLM Degree on 26.02.2011 and thus as per the Resolution No.4328 dated 24.05.2016 the criteria's are not being fulfilled. (ii) Upon quashing of the aforesaid letter further appropriate writ, order or direction may be issued commanding upon the respondents to grant the three advance increments to the petitioner, and further grant this three increments on every promotions or revised pay scale in the light of the recommendations of Hon'ble Shetty Commission;" In W.P.(S) No.5849 of 2019: "(i) For issuance of an appropriate writ, order or direction, including writ in the nature of certiorari, for quashing the letter issued under the signature of Deputy Secretary, Department of Personal, Administrative Reform and Rajbhasha, Ranchi (Respondent No.2) contained in letter No.13/Nya. Ni. Sa. 120/2014 Ka. 1850 dated 02.03.2017 (Annexure-6), wherein it has been informed that the claim of the petitioner cannot be sustained as the petitioner has obtained the certificate of LLM Degree on 15.10.2010 and thus as per the Resolution No.4328 dated 24.05.2016 the criteria's are not being fulfilled. (ii) For issuance of an appropriate writ, order or direction, including writ in the nature of certiorari, for quashing the notification as contained in letter No.13/Nya.Ni San120/2014 Ka. 4281 dated 12.06.2018 issued under the signature of Deputy Secretary, Department of Personnel, Administrative Reforms and Rajbhasha Department, Government of Jharkhand (Respondent No.2), communicated to the petitioner through Registrar General, Hon'ble High Court of Jharkhand, Ranchi (Respondent No.4) vide Letter No.2671/Apptt., Dated 23.06.2018 (Annexure-8/1 & 8) whereby and whereunder the application of the petitioner for grant of three advance increments on the basis of Hon'ble Shetty Commission Report with effect from the date of acquiring LLM degree has been rejected. (iii) Upon quashing of the aforesaid letter further appropriate writ, order or direction may be issued commanding upon the respondents to grant the three advance increments to the petitioner, and further grant this three increments on every promotions or revised pay scale in the light of the recommendations of Hon'ble Shetty Commission;" ;