Aparesh Kumar Singh, J. - (1.) Counsel for the petitioners prays for and is allowed to correct description of respondent no. 2 during course of the day, in red ink. Heard counsel for the parties.
(2.) The grievance of the petitioners relates to non-fixation of their pay scale in the 5th Pay Revision with effect from 01st January 1996. These two petitioners claim themselves to be appointed at Jamshedpur Women's College, Jamshedpur as Demonstrator in the years 1972 and 1974 respectively. According to them, they have been working continuously since then and their services have been confirmed by the Jharkhand Public Service Commission vide letter no. 328 dated 18th/19th March 2009 (Annexure-8) and also consequential notification has been issued by the Registrar, Ranchi University, Ranchi on 14th/15th October 2009 (Annexure-9). In such circumstances, Registrar, Kolhan University, Chaibasa issued a letter to the Principal, Jamshedpur Women's College, Jamshedpur to forward the pay fixation statement of the petitioner for onward approval of the Human Resources Development Department, Government of Jharkhand.
(3.) It is submitted that the said recommendation has been made to the Director, Higher Education, Human Resources Development Department, Government of Jharkhand (Annexure-12) on 25th January 2010 by the Registrar, Kolhan University, Chaibasa. Thereafter, the Director, Higher Education, Human Resources Development Department, Government of Jharkhand has asked the Ranchi University to furnish certain particulars in respect of the petitioners vide letter dated 30th August 2010 (Annexure-13). The Principal of the college in question has sent the necessary particulars to the Director, Higher Education Directorate, Human Resources Development Department, Government of Jharkhand vide Annexure-14 dated 29th September 2010. Thereafter, the Director, Higher Education has insisted upon furnishing of such particulars through the university vide Annexure-15 dated 29th October 2011. Copy of such communication has also been sent to the Registrar, Kolhan University, Chaibasa for the needful. In this background, petitioners have approached this Court for seeking direction upon the respondent Ranchi University for sending the necessary details relating to fixation of salary of the petitioners in 5th Pay Revision, in absence of which, petitioners are suffering because of non-fixation of their pay in appropriate pay scales. It is submitted that the one of the petitioners is said to have retired in the meantime.;