AMARESHWAR SAHAY, J. - (1.) THESE writ petitioners, by filing CWJC No. 3845 of 1993(R) had earlier moved before the Patna High Court, Ranchi Bench praying for a direction to the respondent -State to pay allowances to them admissible to the post of Incharge Headmaster.
(2.) DIVISION Bench of the Patna High Court, Ranchi Bench, after having heard the parties, by order dated 5.1.1994 contained in Annexure -1 to the writ application disposed of the writ petition with the following directions : '' "Having regard to the nature of the grievance of the petitioners ' we dispose of this writ petition with a direction to the District Education Officer, Gumla (respondent No. 4) to take appropriate decision in respect of the grievance of the petitioners within three moths from the date of receipt/production of a copy of this order. The District Education, Officer, Gumla, will take approval cf the competent authorities, if such approval period. Needless to say that necessary payments, including the arrears as well as the current, will be made to the petitioners in accordance with law within the aforesaid period." Pursuant to the above mentioned order of the Division Bench of the Patna High Curt, the District Education Officer, Gumla vide his order dated 24.8.1994 contained in Annexure -6 to the present writ application, communicated to the petitioners rejecting their claims holding that they were not entitled for Officiating allowance as per Rule 103 of the Bihar Service Code .
(3.) THE petitioners have challenged the said order of the District Education Officer, Gumla dated 24.8.1994 i.e., An -nexure -6 rejecting their claim for payment of officiating allowance by filing the present writ application and have prayed for quashing of the order of the District Education Officer and for direction to the respondents for payment of their officiating allowances.;