- (1.) The petitioners have prayed for quashing Clause12(iii) as well as Clause16 of the resolution, contained in Memo No.5/U106/20091188 dated 20th November, 2010 (Annexure10) issued by the Human Resources Development Department, Government of Jharkhand.
(2.) However, at the time of hearing, learned counsel or the petitioners submitted that the petitioners are not pressing for quashing of Clause16 of the said resolution.
(3.) Clause12(Iii) of the said resolution imposes a condition for payment of annual increment to the teachers given promotion to the post of Reader under Time Bound Promotion Scheme on acquiring Ph.D. Degree and other eligibility prescribed by University Grant Commission (for short 'UGC').;