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Judgment
Heard the parties.
The batch of the writ petitioners, who were duly appointed as untrained Panchayat/Prakhand/Nagar Teachers in the year 2013 to 2016 by the competent authority and joined their respective schools; have further admitted in different training colleges for the different session and completed their trainings on different dates. But even after completion of training, the examination was conducted after 2 and ½ years along with the junior batch, the result of which was declared on 19.01.2019.
In the aforesaid premise, they have approached this Court seeking issuance of a writ in the nature of mandamus, directing respondent no. 3 to extend all the monetary benefits of trained pay scale with effect from the date of completion of their training, in the light of the judgment dated 01.02.2021 passed in CWJC No. 16165 of 2019 and CWJC No. 7938 of 2020, which order traveled up to the Hon’ble Supreme Court and the order of the learned Single Judge as well as the Division Bench stood affirmed. The copies of the decisions have also been placed on record as Annexure P/1 and P/8.
It is further contended that the issue stands concluded, the Director, Primary Education, vide its order contained in Letter No. 1687 dated 21.05.2026, also extended the benefit of trained pay scale with effect from the date when the petitioners of those writ petition also completed their training program.
On the other hand, learned Advocate for the State submitted that since there are altogether 17 petitioners, their cases are required to be individually examined in the light of the decisions referred hereinabove.
Having considered the submissions advanced on behalf of the learned Advocate for the respective parties and taking note of the fact that the issue with respect to extending the benefit of trained pay scale upon completion of their training stood concluded by the learned Single Judge in the case of CWJC No. 7938 of 2020, which was duly affirmed by the learned Division Bench in LPA No. 456 of 2021, besides the challenge led by the State Government negated by the Hon’ble Supreme Court in SLP (Civil) Diary No(S). 66035 of 2025, this Court finds substance in the submission of the learned Advocate for the petitioners.
Accordingly, the present writ petition stands disposed off with a direction to the petitioners to approach before the Director, Primary Education by filing separate application, which shall be duly considered by him and dispose off in the light of the decisions referred hereinabove, preferably within a period of 12 weeks from the date of receipt/production of a copy of this order.
Suffice it to observe that if the claim of the petitioners find favor, identical to those of the writ petitioners of the above noted case, the similar relief must be accorded to the petitioners, within the period stipulated.