Aparesh Kumar Singh, J. - (1.) HEARD learned counsel for the parties. With the consent of the parties, this writ petition is being disposed of at this stage, as it appears that issue requires to be considered at the level of the respondents at the first instance.
(2.) THE petitioner in the instant case is seeking payment of salary for the post of Assistant Teacher in Project High School, Tandwa w.e.f. 1.1.1982 instead of 1.4.1986 from when he has been paid salary by the respondent -State. The petitioner relying upon Government letter No. 705 dated 12.10.1982 and certain orders passed by this Court such as in WP(S) No. 1134/2011 dated 30.7.2013, which is enclosed as Annexure -9, submitted that after passing of the said judgment the respondents had issued an office order which is enclosed as Annexure 9/A dated 11.9.2014 giving the benefit of pay to the said petitioners from 1.1.1982 or from the date of their respective appointment. Learned counsel for the respondent -State submits that no instructions have been received in the matter, however, if the petitioner approaches the respondent No. 2, the Director (Secondary Education), Department of Human Resource Development, through proper channel for redressal of his grievances, his case can be considered in accordance with law after due verification of his relevant service records.
(3.) HAVING heard learned counsel for the parties and in view of the submissions made, at this stage, without getting into the merit of the petitioner's claim, this writ petition is being disposed of by allowing the petitioner to make representation before the respondent No. 2, the Director (Secondary Education), Department of HRD, Government of Jharkhand, Ranchi for redressal of his aforesaid grievances with all necessary facts and documents including any judgment upon which he seeks to rely, through proper channel. On receipt thereof the respondent No. 2 shall consider the same in accordance with law after due verification of relevant records and take a decision thereupon within a period of 12 weeks thereafter. Needless to say, dependent upon such decision the necessary consequential benefits would be released in favour of the petitioner. This writ petition stands disposed of accordingly.;