AHMAD JAMALUDDIN Vs. STATE OF BIHAR
LAWS(JHAR)-2013-11-15
HIGH COURT OF JHARKHAND
Decided on November 21,2013

Ahmad Jamaluddin Appellant
VERSUS
STATE OF BIHAR Respondents

JUDGEMENT

- (1.) Heard learned counsel for the parties.
(2.) The writ petitioner is aggrieved by the order as contained in Memo No.8038 dated 26.12.1997, Annexure10 and letter no.2 dated 16.1.1998, Annexure11, issued by the respondentDistrict Superintendent of Education, East Singhhum, Jamshedpur, respondent no.4 and respondent no.5, the Headmaster of Amda Middle School, Nutangarh, Dhalbhumgarh, Singhbhum East, whereby IA Trained Scale of the petitioner w.e.f. 1.4.1981 has been cancelled and also salary paid to the petitioner on that account has been ordered to be recovered.
(3.) Facts, which are necessary for determination of the lis in the present writ petition, are being narrated hereunder: The petitioner is said to have born on 23.9.1948 as per Annexure 1, school leaving certificate and joined as Assistant Teacher on the scale of Rs.120/ per month on 10.4.1971 in Dhaladih Primary School under Circle Potka, East Singhhum. Thereafter, on 1.4.1973 the scale of the petitioner was enhanced to Rs.250/ per month. The petitioner got transfer to another school in October,1979 in the same district. He passed his B.A. Examination in 1973 and he said to have completed his teachers training course on 12.10.1977. The petitioner was awarded the matric trained scale on completion of his teachers training course by office order dated 10.8.1978 as contained in Memo no.76972 dated 10.8.1978. The petitioner thereafter has a grievance that certain persons, who had completed the teachers training course with the petitioner in October,1977, had been awarded I.A. trained 2. scale w.e.f. 1.1.1983 vide office order as contained in Memo No.205/Jamshedpur dated 14.1.1983, as per statements made in para 10 of the writ petition but he was not being granted the said scale. The petitioner has also relied upon the judgment rendered in the case of the teachers, who were directed to be paid the monetary benefits of IA trained scale w.e.f. 1.1.1978 by judgment dated 20.4.1992, Annexure 3 passed in CWJC No.2028/1991(R).;


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