Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) Both these petitioners earlier approached this Court in W. P. (S) No. 2758 of 2013 with a claim for grant of Grade -1 Scale from the date of their respective joining as Assistant Teacher in Primary School and all consequential benefits for promotion from Grade -1 to Grade -IV/V etc.
(3.) It was the case of the petitioners that they acquired Teachers Training during the course of their services and delay caused was not on account of their fault. They claim the benefit of the ratio rendered in similar cases such as in the case of Arun Sinha & Ors. v/s. State of Jharkhand & Ors in W. P. (S) No. 638 of 2006, which was upheld by learned Division Bench of this Court in L.P.A. No. 214 of 2008 and also by Apex court in Special Leave to Appeal Nos. 5520 -5522 of 2013. These petitioners got the benefit of promotion to Grade -I from the initial date of their joining thereafter vide Annexure -4 and Grade -II on completion of 12 years thereafter from the respective dates in 1994 and 2006 vide office order dated 6th February, 2014 bearing memo No. 528 issued by the Respondent -District Superintendent of Education, Ranchi.;