SURENDRA KUMAR MISHRA AND OTHERS Vs. STATE OF JHARKHAND AND OTHERS
LAWS(JHAR)-2014-4-134
HIGH COURT OF JHARKHAND
Decided on April 10,2014

Surendra Kumar Mishra And Others Appellant
VERSUS
State Of Jharkhand And Others Respondents

JUDGEMENT

Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The three petitioners have sought quashing of the office order contained in Memo No. 3589 dated 5.12.2011, Annexure-7 issued by the District Superintendent of Education, East Singhbhum, Jamshedpur by which the claim of the petitioners for B.Sc trained scale of Rs. 1640- 2900 has been rejected and a decision has also been taken to recover the excess amount paid to them. Petitioners have also sought quashing of letter contained in Memo No.3 dated 2.1.2012, Annexure-8 asking them to appear before the respondent No.4 District Superintendent of Education, East Singbhum, Jamshedpur with their service book and pay fixation slip. They have also sought directions for payment of salary from October, 2011 claiming that they have been discharging their duties.
(3.) These petitioners claimed to have been validly and legally appointed against the sanctioned vacant post of B.Sc. untrained teacher in the prescribed pay scale of Rs. 680-965 in the Government Nationalised School by office order dated 21.2.1983. According to them they acquired the teachers training qualification on 25.08.1992, 24.6.1992 and 23.8.1992 respectively and were granted B.Sc. trained scale of Rs. 1640-2900 being the revised pay scale of Rs. 850-1360/- by the decision of the Establishment Committee contained in office order dated 2.5.1994, Annexure-4.;


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