S.N.PATHAK,J. - (1.) As common question is involved in all these writ petitions, they have been taken up together and are decided by this common order.
(2.) Heard Mr. Bhanu Kumar assisted by Ms. Bharti Kumari, learned counsel for the petitioners in W.P.(S) Nos. 2154 of 2010 and 2339 of 2010 and Mr. A.K. Sahani assisted by Mr. Ajit Kumar, learned counsel in W.P.(S) No. 5546 of 2011. Respondents are represented by J.C. to AAG and J.C. to SC (L and C) respectively.
(3.) Petitioners are basically aggrieved by action of the respondents by which their pay scales have been reduced to the scale of Rs. 580 - 860 whereas they are entitled for the pay scale of Rs. 680 - 965 (corresponding Pay Scale of Rs. 5,500 - 9,000 in the 5th pay revision) from the date of their initial appointment. The petitioners in W.P.(S) No. 2154 of 2010 and W.P.(S) No. 2339 of 2010 are aggrieved by the Memo No. 499/Lohardaga, dated 17.04.2010 whereby and where under it has been ordered to grant pay scale of Rs. 580 - 860 to the petitioners from the date of their appointment on the basis of Circular No. 6022 dated 18.12.1989 and Department Circular No. 998, Dated 07.06.1995, issued by the Department of Education. Petitioners have further prayed for a direction upon the respondents to pay them salary on the basis of pay scale of Rs. 680 - 965 (corresponding Pay Scale of Rs. 5,500 - 9,000 in 5th pay revision) from the date of their initial appointment as they had been appointed as a Science Teacher. Similarly, petitioners in W.P.(S) No. 5546 of 2011 have prayed for quashing the order as contained in Memo No. 1188, dated 05.08.2010 whereby it has been held that report of the office of the Accountant General, Jharkhand was correct and petitioners are entitled to get the pay scale of Rs. 580 - 860 and have further prayed for quashing the consequential letters dated 10.08.2011 whereby direction has been made to concerned Headmaster-cum-Drawing and Disbursement Officer to assess and recover the excess amount paid to the petitioners.;