- (1.) Heard learned counsel for the parties.
(2.) In all these writ petitions, petitioners who are Assistant Teachers in Elementary Schools in the State of Jharkhand have sought benefit of Grade-I scale and seniority from their initial date of joining relying upon the judgment rendered in the case of Arun Sinha & others v. State of Jharkhand & others in W.P.(S) No. 638 of 2006 and the judgment passed in L.P.A. No. 214 of 2008 preferred by the State of Jharkhand against the said judgment, which has subsequently been upheld by the Apex Court in S.L.P.(Civil) No. 5520-5522 of 2013 preferred by the State of Jharkhand vide judgment dated 8.3.2013.
(3.) According to the individual petitioners, they have obtained Teachers' Training qualification during the course of their service career and the delay in acquisition of the Teachers' Training qualification is not on account of their fault. Learned counsels for the petitioners submit that during the pendency of these writ petitions the State Government has taken a policy decision contained in resolution no. 3027 dated 14.12.2015. It is submitted that instant resolution has resolved to grant benefit of Grade-I scale and seniority from the date of initial joining to all such Teachers who have been appointed in the year 1987, 1988,1994 and 1999-2000. It is further submitted that the aforesaid resolution has been issued after indulgence of this Court in batch of writ petitions led by W.P.S. No. 2547 of 2014. This Court after taking into account the policy decision, as aforesaid, disposed of the batch of said writ petitions vide judgment dated 17.12.2015 to enable the respondent-District authorities concerned to carry out the exercise in the matter relating to individual petitioners/persons who are entitled to the benefit of such Grade-I scale and seniority from their initial date of joining within stipulated period. Petitioners have therefore made prayer that the instant writ petitions be also disposed of in similar terms.;