S. N. Pathak, J. - (1.) Heard learned counsel for the petitioners and learned counsel for the respondents.
(2.) Since the issues involved in all the writ petitions are same and similar, they are being disposed of by this common order.
(3.) The petitioners have approached this Court with a common prayer for quashing letter bearing memo No. 1774/B dated 16.06.2016 issued by the Special Secretary to Govt., Department of Planning-cum-Finance, Govt. of Jharkhand, so far it relates to the present petitioners, wherein it has been provided that pay-scale of the teachers will be fixed as per Rule- 22(I)(a)(2) of the Fundamental Rules and accordingly, order is passed to take appropriate steps for implementation of the same without properly considering the provisions applicable in the case of present petitioners. Further prayer has been made for quashing of consequential orders issued vide letter dated 24.07.2016 by the District Superintendent of Education, Chatra (in W.P.S. Nos. 2072 of 2017, 3263 of 2017); letter dated 26.04.2017 by the Deputy Commissioner, Palamau and also letter dated 22.05.2017 issued by District Superintendent of Education, Palamu (in W.P.S. No. 3222 of 2017, 3985 of 2017 and 3274 of 2017); letters dated 22.05.2017, 24.05.2017 and 29.05.2017 (in W.P.S. Nos. 3293 of 2017, 3340 of 2017, 4502 of 2017); letter dated 24.09.2016 by the District Superintendent of Education, Khunti (in W.P.S. Nos. 6652 of 2016 and 6671 of 2016), wherein it has been ordered to recover the excess amount paid to the present petitioners, in view of wrong fixation of their pay-scales. The petitioners in W.P(S). Nos. 3545 of 2017, 3546 of 2017, 3783 of 2017 have prayed for quashing the order contained in memo No. 227 dated 09.02.2017 issued by the respondents whereby direction was given to withdraw the additional increment given to the petitioners and others at the time of fixation of pay-scale pursuant to grant of promotion on Grade-II scale and to fix the pay-scale accordingly and also prayed for quashing of letter dated 29.04.2017, whereby the respondents have directed to recover the excess payment made to the petitioners and others. ;