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Judgment
ANIL KUMAR UPADHYAY
1.The present writ application has been filed for a direction to the respondents to grant Pravaran Scale (Grade-III) to the petitioner.
On behalf of the respondents, following stand has been taken in para 6 to 8 of the counter affidavit, which is quoted for ready reference: 6. That it
is stated that the writ petitioner had joined as an Matric Trained Teacher on 12.08.1972 and superannuated on 31.02.2002. According to Section 7(1)
of the Elementary Schools Teachers Promotion Rules 1993 (hereinafter referred as Rule 1993) which is effective since 01.01.1986, a seniority list is
to be prepared for promotion in Senior Selection Grade III (Prawaran) in which primarily the Trained Graduate Teachers is to be taken who have
completed minimum 12 years of service in Grade II scale and thereafter Matric Trained Teachers should be taken who have completed minimum 18
years of service in Grade II scale, meaning thereby that in case of Graduate Trained Teachers, promotion should be given from 01.04.1998 and in
case of Matric Trained Teachers, promotion should be given from 01.04.2004. 7. That it is stated that a seniority list of 3065 teachers was prepared by
the office of the District Superintendent of Education, East Champaran, Motihari for grant of Senior Selection Grade Scale. The said seniority list was
published in the daily news paper and objections were invited within 15 days. It is pertinent to mention here that only 20% (613) of the teachers of the
seniority list were to be given the benefit of Senior Selection Grade. The fact further remains that in accordance with the Promotion Rule 1993 and in
consonance with the departmental letter no. 161 dt. 28.02.2012, a meeting of District Elementary Teachers Promotion Committee, East Champaran
was held on 30.12.2012 and according to the decision taken by the committee, Senior Selection Grade (Prawaran) has been given to the teachers
concerned who have completed 12 years of service in Matric Trained Scale Grade II in case of having Graduate qualification and 18 years of service
in Matric Trained Scale Grade II in case of having Martic/Intermediate qualification. It is worth considering that teachers under general category who
were appointed up to 16.03.1981 and possess Graduate qualification has been given Senior Selection Grade and teachers under general category who
were appointed up to the year 1966 and possess Matric qualification has been given Senior Selection Grade and in the instant case the date of joining
of the petitioner in Matric Trained Scale is 12.08.1972 and as such his claim has not been redressed in this promotion list on the basis of Matric
Trained Scale. The writ petitioner has not placed his claim of passing of Graduation before the authorities concerned within the stipulated time period
as he was outside the Headquarter and has filed his application for grant of Prawaran Scale alongwith Graduate Trained Scale before the District
Educations Officer, East Champaran, Motihari on 26.05.2015. 8. That under the facts and circumstances stated above, this writ application is fit to be
dismissed at the stage of admission itself.
It appears from the counter affidavit that the respondents have primarily tossed blame on the petitioner for not submitting his claim of passing
Graduation before the authority concerned and as such no decision was taken.
In view of the aforesaid, the writ application is disposed of with liberty to the petitioner to file fresh representation along with a copy of this order
enclosing the necessary documents to persuade the respondent Director, Primary Education with regard to his entitlement for grant of Pravaran Scale.
In the event, such representation enclosing the relevant document is filed by the petitioner along with a copy of this order within a period of one
month from today, the respondent Director, Primary Education is required to take appropriate decision and in case, such pay scale is granted to
similarly circumstanced other, benefit of such pay scale be extended to the petitioner within a period of three months from the date of receipt of such
representation.
The respondent Director, Primary Education is required to ensure payment of consequential benefit in view of the averment made in the writ
application that many persons junior to the petitioner has been granted Pravaran Scale.
With the aforesaid, the writ application stands disposed of.