KAMALA SAHU Vs. STATE OF JHARKHAND
LAWS(JHAR)-2012-12-84
HIGH COURT OF JHARKHAND
Decided on December 18,2012

Kamala Sahu Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) HEARD learned counsel for the parties.
(2.) PETITIONER has sought direction upon the respondents, specially respondents no. 4, Deputy Commissioner -cum -Chairman, District Education Establishment Committee, Ranchi and respondent no. 6, District Superintendent of Education, Ranchi respectively, for considering the case of the petitioner for promotion to Grade -IV i.e. Graduate Trained Pay Scale (Science) Rs. 1640 -2900 (unrevised) w.e.f. the date of passing of Teachers Training Examination i.e. from 16.03.1992. According to the petitioner, junior persons to the petitioner have been granted the same benefit, while the petitioner is still languishing in Matric Trained Senior Scale of Grade -II. Learned counsel for the petitioner also submits that upon grant of such Graduate Trained Pay Scale, the petitioner would be further entitled to consequential benefits of pay fixation and arrears of salary w.e.f. from the said date.
(3.) IT is submitted on behalf of the petitioner that the petitioner has been granted the said B.Sc. Trained Graduate Scale vide office order passed on 01.04.2011 w.e.f. 1st April 2001. However, the petitioner had preferred I.A. No. 3186 of 2012 challenging the said order to the extent, which has not granted promotion to Grade -IV w.e.f 16.03.1992.;


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