S.N. Pathak, J. - (1.) Heard learned counsel for the petitioner and learned J.C. to GP-I for the State.
(2.) The petitioner has approached this Court with a prayer for direction to the respondents to pay annual increment from 01.01.2006 till date in view of memo No. 1185 dated 006.2012, issued by respondent No.
(3.) The facts as derived from the writ petition are that the petitioner was appointed as Assistant Teacher in the St. Columbus Collegiate School, Hazaribagh a minority school, on 17.02.1986 in the scale of Rs. 850-30-1300. It has been stated that respondent No. 2 issued a notification being memo No. 1185 dated 02.06.2012, wherein it was resolved that the employees of the State Government are entitled to get one annual increment on 01.01.2006 in unrevised scale whose annual increment falls between the month of February to June 2006 and petitioner's annual increment is payable in the month of February but the same was not paid to him. The petitioner preferred representation before respondent No. 4 with a request to pay annual increment in unrevised scale in view of memo No. 1185 dated 02.06.2012, issued under the signature of respondent No. 2. The respondent No. 4 sought clarification from respondent No. 5 i.e. District Education Officer, Hazaribagh regarding payment of annual increment in unrevised scale to the teachers and staff of the minority school at Hazaribagh. It has further been submitted that in similar matters, the Regional Deputy Director of Education, South Chhotanagpur, Ranchi vide letter No. 653 dated 19.07.2013, had instructed the District Education Officer, Ranchi that in view of memo No. 1185 dated 02.06.2012, the teachers and staff of the minority school are also entitled to get benefits of one annual increment on 01.01.2016 in unrevised pay-scale. It is the specific case of the petitioner that all other teachers and staff of the minority school in the State of Jharkhand are getting the same benefits but the petitioner has been denied arbitrarily. As no decision has been taken regarding payment of one annual increment on 01.01.2006 in unrevised pay-scale in view of notification dated 02.06.2012, issued by the respondent No. 2, the petitioner has knocked the door of this Court. ;