N.N. Tiwari, J. - (1.) The petitioner is permitted to modify the prayer made in Para-1 of the writ petition.
(2.) In this writ petition, the petitioner has prayed for a direction on the concerned authority to grant junior selection grade as well as senior selection grade.
(3.) It has been stated that the petitioner was entitled to get the said benefit, which was already granted by virtue of the order dated 14th June, 2003 issued by the Regional Deputy Director of Education, Ranchi. However, while the benefit thereof was given to other persons, the same was withheld and was not given to the petitioner on the ground of alleged involvement in some criminal case. According to the petitioner, he was never involved in a criminal case. He, therefore, filed a representation, giving all the facts, before the competent authority. The same was considered by the Regional Deputy Director of Education, Ranchi by his order dated 27th May, 2008.;