Shree Chandrashekhar, J. - (1.) Grievance of the petitioners is directed against order dated 30.05.2011 by which they were directed to clarify basis for their claim for payscale of Rs. 50008000 w.e.f 01.01.1996.
(2.) In W.P.(S) No. 4061 of 2004 the petitioners made two fold prayers; grant of payscale of Rs. 50008000 w.e.f 01.01.1996 and refund of the amount recovered from them on the ground of excess payment made to the petitioner nos. 1 and 2. The Writ Court by an order dated 18.02.2009 directed the respondents to refund Rs. 29,056/ to petitioner no.1 and Rs. 63,392/ to the petitioner no.2; no recovery was effected from petitioner no.3. By this order, question of recovery on the ground of excess payment made to the petitioners stood concluded. This order was challenged by the State of Jharkhand in L.P.A No. 431 of 2009, which was dismissed by an order dated 11.04.2011. Pursuant to order dated 18.02.2009 the petitioners submitted a representation to the Deputy Commissioner, Ranchi, who by the impugned order dated 30.05.2011 has issued the aforesaid notice to the petitioners.
(3.) In the counteraffidavit the respondents have placed reliance on resolution dated 08.02.1999 to contend that w.e.f 01.01.1996 the scheme of timebound promotions and selection grades were abolished and the appointees were to receive salary in their existing payscale.;