AMARESHWAR SAHAY, J. - (1.) HEARD the parties.
(2.) THE petitioners who are all Child Development Project Officers, were appointed as such by issue of an office order dated 11.10.2000 as contained in An -nexure -2 to the writ petition, through the Bihar Public Service Commission. They are all posted in different Districts in the State of Jharkhand such as, the petitioner No. 1 is posted in the District of Dumka, the petitioner No. 2 is posted in the District of West Singhbhum, petitioner No. 3 is posted in the District of Ranchi, petitioner No. 4 is posted in the District of -Chatra and the petitioner No. 5 is posted in the District of Lohardaga. The petitioners were appointed in the pay scale of Rs. 6,500 -200 -10,500. When they were not given any annual increment, they filed a representation before the Director, Social Welfare, Women and Child Development Department, Government of Jharkhand stating therein that they were working as Child Development Project Officers since last 3 to 4 years and pursuant to the Government letter No. 765, dated 11.4.2002, they all have completed job course training and have also passed Hindi Noting and Drafting Examination but still they are not being given annual increments, though the other senior Child Development Project Officers working in the Department, were getting the same benefits. The Director Social Welfare, Women and Child Development Department, Government of Jharkhand, by a letter dated 28.7.2004, addressed to the Commissioner -cum -Secretary of the said Department, requested to take a decision in the matter of giving annual increments to the Child Development Project Officers.
(3.) THE Secretary to the Government of Jharkhand Department of Welfare also requested his counterpart of the State of Bihar to make available any order/Circular of their Government regarding annual increments to the Child Development Project Officers because in absence of any service Rule, the Child Development Project Officers of Jharkhand were not getting annual increments.;