Rajkishore Mahato & Ors vs The State Of Jharkhand Through The ...
2022 Latest Caselaw 4698 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (S) No. 3667 of 2021
               Rajkishore Mahato & Ors............                 Petitioners
                                         Versus
               1. The State of Jharkhand through the Secretary, Dept. of HRD,
                  Jharkhand, Ranchi
               2. The Director, Primary Education, Jharkhand
               3. The District Superintendent of Education, Saraikella- Kharsawan
               4. The Senior Auditor, Finance (Audit) Department
                   Ranchi, Jharkhand............                         Respondents
                                         ......

Coram: Hon'ble Mr. Justice Ananda Sen ......

For the Petitioners : Mr. Shrestha Gautam, Advocate For the Respondents : Ms. Saman Ahmad, AC to GP-II ......

5/23.11.2022 There are altogether 62 petitioners in this writ application. They pray for a direction upon the respondents to consider their cases for promotion as they have completed 12 years of service w.e.f. 1989. They are claiming promotion in the pay scale of Rs. 1400-2600 in terms of 5th PRC and thereafter, accordingly.

Counsel for the petitioners submits that all the petitioners should be given the same benefit in terms of the judgment passed by this Court in W.P. (S) No. 969 of 2006 and analogous cases and also in other similar nature of cases, which have been decided by this Court.

It is the case of the petitioners that they have represented the matter before the District Superintendent of Education, Saraikella- Kharsawan, but no action has been taken as yet.

Considering the claim of the petitioners, as the issue first should be decided by the Department, for which the petitioners have already represented. Suffice it would be at this stage to direct the District Superintendent of Education, Saraikella-Kharsawan (Respondent No. 3) to consider the representation of the petitioners in the light of the judgment passed by this Court within a period of eight weeks from today. If it is found that the petitioners are entitled to be benefited in terms of the said judgment, the same benefit should be extended to the petitioners within eight weeks from the date of the decision.

If the claim of the petitioners is turndown, reasons thereof should be communicated to the petitioners within the aforesaid period.

With the aforesaid observation and direction, this writ application stands disposed of.

(Ananda Sen, J) Mukund/-cp.2