Sachidanand Singh vs State of Jharkhand

Pramath Patnaik, J.—In the accompanied writ application, the petitioners have inter alia, prayed for quashing letter no. 1745 dated 24.07.2016 issued by District Superintendent of Education-cum-Sub-Divisional Education Officer, Chatra whereby one increment granted on account of promotion in Grade-II by different orders has been cancelled.

Learned counsel for the petitioners submitted that petitioners are Assistant Teachers working in the district of Chatra and after rendering considerable years of service granted promotion in Grade II but after granting of the same, it was withdrawn vide letter no. 1745 dated 24.07.2016 issued by District Superintendent of Education-cum-Sub-Divisional Education Officer, Chatra whereby one increment granted on account of promotion in Grade-II by different orders has been cancelled.

After some argument, learned counsel for the petitioners submitted that if a direction is issued to respondents, in particular, respondent no. 5-Secretary, Department of Finance, to dispose of the representation of the petitioners, the grievance of the petitioners shall be redressed.

Learned counsel for the respondents-State has no objection to that course of action.

In that view of the matter, petitioners are directed to file representation along with relevant documents before respondent no. 5- Secretary, Department of Finance Government of Jharkhand for redressal of his grievances. If such representation is filed, the respondent no. 5 shall consider the same and pass speaking and reasoned order, communicating the copy of the same to the petitioner, as expeditiously as possible and preferably with in a period of twelve weeks from the date of receipt/production of copy of this order.

With the aforesaid directions, the writ petitioner stands disposed of.