Mahendra Ram vs The State Of Jharkhand & Ors
2022 Latest Caselaw 4720 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                       W.P. (S) No. 5532 of 2022
               Mahendra Ram............                             Petitioner(s)
                                        Versus
               The State of Jharkhand & Ors............                Respondents
                                        ......

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

For the Petitioner : Mr. Din Dayal Saha, Advocate For the Respondents : Ms. Omiya Anusha, AC to A.A.G.-IA ......

3/24.11.2022 In this writ application, the petitioner prays for a direction upon the respondents to provide and grant the promotional monetary benefits according to promotion given to the Scheduled Caste category up to Grade-VII with immediate effect in view of Cloause-7 of the Teachers Promotion Rule, 1993.

Considering the prayer made by the petitioner, I direct the petitioner to approach Respondent No.3 the Director, Primary Education, Jharkhand by filing a representation within six weeks from today, who will consider the case of the petitioner and will pass an appropriate reasoned order on the representation of the petitioner within a period of eight weeks from the date of receipt of the representation, considering the provision of law and the judgment passed by this Court, in this regard, from time to time.

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

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