S. N. Pathak, J. - (1.) Heard learned counsel for the parties. Petitioner has filed the instant writ petition with a prayer for a direction upon the respondents to grant him Grade-II scale on completion of 12 years' of satisfactory service from 22.03.1986 and thereafter, to grant subsequent grades including Grade-IV Scale.
(2.) Further prayer has been made for a direction upon the respondents to extend the benefits of Resolution as contained in Memo No. 3027, dated 14.12.2015 to the petitioner. Petitioner has further prayed for fixation of his pension on enhanced pay scale upon granting the aforesaid promotion and further to disburse the arrears of salary and difference of arrears of pension accrued after granting aforesaid promotions along with statutory interest as applicable under the law and to count seniority from the date of his initial joining.
(3.) Facts of the case in brief is that the petitioner was appointed as an Assistant Teacher and he joined the service on 22.03.1986, obtained Teacher's Training Degree from Primary Teachers' Training College, Chainpur, West Singhbhum as in- service candidate and was granted higher scale from initial date of his joining i.e. 22.03.1986. After attaining the age of superannuation, he was superannuated from service on 31.01.2017. The grievance of the petitioner is that he has not been granted the Grade-II Scale on completion of 12 years' of satisfactory service i.e. from the date of his joining and thereafter, further grades as per existing Promotion Rules, 1993.;