TAPEN SEN, J. - (1.) HEARD Mrs. J. Mazumdar learned counsel for the Petitioner and Mr. S.K. Single learned JC to AG Government of Jharkhand.
(2.) REFERENCE in this case may be made to the order dated 15.2.2001 by reason whereof six weeks time was granted to the State to file Counter Affidavit. Today when this case was called out, Mr. S.K. Singh, learned JC to AG made a prayer for a further adjournment so as to enable the State to file an Affidavit. Considering the fact that six weeks time was already been granted more than one year ago i.e. on 15.02.2001, this Court is not inclined to grant any further time to the State and this Writ Petition is being disposed off on the basis of the pleadings made in the Writ Petition.
(3.) THE Petitioners have made a prayer in this Writ Application for a direction upon the Respondents to pay the up graded pay of Rs. 2000 -3800 with effect from March, 1989 on the post of Assistant Soil Conservation Officer and other equivalent posts on the principle of equal pay for equal work,;