APARESH KUMAR SINGH,J. - (1.) Heard learned counsel for the parties.
(2.) After the previous order passed in both the contempt petitions, a supplementary show cause has been filed by the Opposite Party, District Superintendent of Education, Latehar. In Cont. Case(Civil) No. 182 of 2017 office order dated 23.3.2017 is enclosed where under the benefit of Matric Trained Scale in Grade-I has been granted to the petitioners from the date of their joining on successful completion of their training and benefit of Grade-II has been granted on completion of 12 years of regular and satisfactory service thereafter in the scale of Rs. 9300-34800, Pay Band-II, GP-Rs.4600. In connection with this petition, learned Sr.S.C.I, Mr. Dhananjay Kr. Dubey has produced letter no. 1165 dated 19.7.2017 of the District Superintendent of Education, Latehar which encloses the proforma of pay fixation of these 3 petitioners, which has been sent to the office of District Accounts Officer, Latehar for confirmation.
(3.) From the instant letter, learned counsel for the petitioners points out that benefit of Grade-I from the date of joining in the prevalent scale of pay under 4th and 5th PRC has not been computed and granted while benefit of Grade-II under the 6th PRC w.e.f. 1.1.2006 has only been computed and sent for verification and payment thereafter.;