- (1.) LEARNED counsel, appearing on behalf of the State, submitted that the writ petition itself can be disposed of in terms of the order passed by this Court in the aforesaid case.
(2.) IN the writ petition, the petitioners have prayed for a direction on the respondents to grant Grade-I scale to them from the dates of their respective joining and all consequential benefits i.e. the promotion from Grade-I to Grade-IV, V etc. The petitioners were appointed as untrained teachers by the Human Resources Development Department, Government of Bihar in accordance with its policy decision and resolution dated 5.3.1991. The Government of Bihar had also framed the Rules known as the Bihar Primary School Teachers' Rule, 1991 in exercise of its power under Article 309 of the Constitution of India wherein there was a provision for appointing the untrained teachers and after appointment, for sending the said teachers for in-service Teachers' Training in the Government Colleges.
(3.) THE petitioners were untrained Graduate and were appointed in the year 1994 on the basis of the merit list prepared after completing all the legal formalities. The Director, Primary Education, Government of Bihar by Letter No. 998/95 dated 7.6.95 took a decision to grant Grade-I scale of the Matric Trained to the untrained teachers who were Graduate. However, after the appointment of teachers, they were not sent for training. The appointment procedure was challenged before the Patna High Court. The matter went up to the Hon'ble Supreme Court in S.L.P (Civil) No. 23187/1996 (Ram Vinay Kumar & Ors. Vs. State of Bihar & Ors.) In the said S.L.P, the Supreme Court gave certain direction to the State of Bihar for sending the petitioners for in-service training. The Finance Department, Government of Jharkhand by Letter No. 4568 dated 5.7.02 granted Grade-I Matric Trained scale to such untrained teachers w.e.f 1.1.1996. It was also decided that the seniority position of the petitioners shall be maintained as per the merit list prepared at the time of their appointment. However, the petitioners have been stagnated in the same scale for more than 12 years without any upgradation in the scale. Although the persons appointed with the petitioners have been promoted from Grade-I scale to Grade-IV scale, the petitioners have not been given even Grade-II scale. They made representation through their Association which was rejected by the Government of Jharkhand indicating that the untrained teachers would not be entitled for promotion from Grade-I scale to higher scale and that they would be entitled to Grade-I scale only from the date of acquiring Teachers' Training certificate. The petitioners are aggrieved by the said order.;