Chandrashekhar, J. - (1.) The petitioner has approached this Court seeking a direction upon the respondents for his pay fixation from 1971, 1986 and 1996 and also for fixation of pay and release of retiral benefits.
(2.) Heard the learned counsel appearing for the parties and perused the documents on record.
(3.) The brief facts of the case as disclosed in the writ petition are that, the petitioner was appointed on the post of Headmaster in a Middle School, Ranchi in the year, 1965. He passed the Diploma-in-Education Examination and his salary was fixed in the Graduate Trained Scale. By order as contained in Memo dated 12.05.1970, the petitioner was transferred to Hindpiri Hindi Middle School, Ranchi and posted as Assistant Teacher. As the petitioner did not join the reverted post of Assistant Teacher, he was put under suspension. The petitioner moved the Court in C.W.J.C. No. 1238 of 1986 and thereafter, M.J.C. No. 141 of 1987 (R) was preferred by the petitioner. In M.J.C. No. 141 of 1987 (R), the Court by order dated 07.11.1987, directed the District Superintendent of Education to procure the service book of the petitioner and to take necessary steps in the matter. In view of the order passed by the Court in C.W.J.C. No. 1238 of 1986 (R), the suspension of the petitioner stood revoked after 31.12.1986. The petitioner under the compelling circumstances was forced to join the post of Assistant Teacher on 18.09.1987. After his superannuation, the petitioner approached the Chairman, District Education Establishment Committee, Ranchi who, in turn, directed the EDC to look into the matter. In his report dated 18.08.2000, the EDC found the grievance of the petitioner justified and opined that the District Superintendent of Education may be directed to take appropriate step in the matter.;