- (1.) Heard learned counsel for the parties.
(2.) All these writ petitions relate to claim of individual petitioners for grant of Grade-I Scale and seniority from the date of their initial joining as Assistant Teachers in Elementary Schools within the State. These petitioners have relied upon the judgment rendered by this Court in the case of Arun Sinha & others v. State of Jharkhand & others passed in W.P.S. No. 638 of 2006 dated 4.4.2008 to support their claim stating that in individual cases petitioners have obtained the Teachers Training qualification during the course of their services. The delay in obtaining the Teacher's Training qualification was not on account of their fault. Petitioners in these writ petitions claim to have been appointed in the year 1987 or 1988 or 1994 or 1999-2000.
(3.) It is also not out of place to mention here that the judgment rendered by the learned single Judge in the case of Arun Sinha & others was upheld in appeal by the learned Division Bench of this Court in L.P.A. No. 214 of 2008 dated 6.11.2012. The Special Leave to Appeal (Civil) No. 5520-5522 of 2013 preferred by the State of Jharkhand being aggrieved by the aforesaid judgment was also dismissed by the Hon'ble Supreme Court vide judgment dated 8.3.2013 finding no valid and legal ground for interference. One or the other persons who claimed that their case are identical to that of Arun Sinha & others started approaching this Court for similar relief. Respondent authorities of the State were directed in individual writ petitions to examine the case of such petitioners and if they are found to be covered by the ratio rendered by this Court in the case of Arun Sinha & others , similar relief be granted.;