R.K. Merathia, J. - (1.) I.A. No. 1438 of 2005.
(2.) BY the amendment petition filed on 18.5.2005, petitioner has prayed also for quashing the order of termination dated 30.10.2001 (Annexure -10). It is submitted on behalf of the petitioner that in substance, the petitioner had challenged the order of termination, but in view of the objection taken by the respondent No. 5, this Amendment Petition was filed. Mr. Singh, objected the prayer for amendment. In my opinion, the Amendment should be allowed, as it will not cause any prejudice to any party. Accordingly, the Amendment is allowed by incorporating the prayer made in paragraph -4 of the Amendment Petition, by adding paragraph -1 (D) of the main writ petition.
(3.) LA . No. 1438 of 2005, stands disposed of. W.P. (S) No. 64 of 2004 Petitioner filed a Writ Petition being C.W.J.C. No. 519 of 2001 for a direction to the District Education Officer, Ranchi for payment of arrears/difference of salary, in terms of fixation of pay in the replacement scales. Without going into the merits, the said writ petition was disposed of on 7.2.2001, directing the District Education Officer to dispose of the representation filed by the petitioner, by a speaking order, in accordance with law.;