SURENDRA PRASAD Vs. STATE OF JHARKHAND & ORS.
LAWS(JHAR)-2015-6-72
HIGH COURT OF JHARKHAND
Decided on June 18,2015

SURENDRA PRASAD Appellant
VERSUS
State Of Jharkhand And Ors. Respondents

JUDGEMENT

Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner, who has retired as High School Teacher on 31st January, 2004, has approached this Court in the present writ application with a prayer that the respondents should grant him the benefit of Senior Selection Grade Pay Scale of Rs. 2200-4400/with effect from 1st April, 1994 and as such benefit should also be passed to his pensionary dues.
(3.) Certain material facts of the petitioner's case which are relevant for appreciating the grievance raised herein are being noticed hereunder:- He was appointed as Assistant Teacher (Science Graduate) in K.B. High School, Itkhori, Chatra on 16th July, 1965. He completed his B.Ed. Training in 1971 from Bhagalpur University and was granted Graduate Training scale with effect from 26th December, 1971 by the order of District Education Officer, Hazaribagh dated 7th March, 1973. He was granted First Time Bound Promotion with effect from 1st April, 1981 vide Annexure-2 dated 8th July, 1987. In terms of Finance Department vide Resolution no. 6022 dated 18th December, 1989, the benefit of selection grade scale in revised pay was granted to the teachers, who were in service of the school on 1st January, 1986. Petitioner therefore had made a claim that after completion of 12 years from 1st April, 1981 i.e. grant of First Time Bound Promotion, his case became eligible for grant of Senior Selection Grade with effect from 1st April, 1994, at least, though he was eligible from 1st April, 1993.;


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