Mahesh Kumar Mehta vs State Of Jharkhand

Ananda Sen, J

Petitioner has approached this Court for a direction upon concerned respondents to grant honorarium fixed for the TET pass teachers of Class - 6 to 8 and pay the differences of honorarium which is due since 02.03.2023. Further prayer has been made for a direction upon the respondents to immediately implement the guidelines issued vide Letter No. 829 dated 13.03.2023.

It is case of the petitioners that they are entitled for the benefits in respect of salary and other emoluments as they come under the purview of the directions by which the benefits have been extended to them vide Letter No. 829 dated 13.03.2023. The grievance of the petitioners is that they are not being paid their salary as per the said notification.

Mr. Krishna Murari, learned counsel for the respondent-JEPC submits that if a person is appointed to teach Class 1 to 5, they cannot get the pay-scale of teachers which is fixed for the teachers for Class 6 to 8. He further submits that there are different yard-sticks of their appointment and the scale is also different, so they cannot claim parity.

Considering the submission of the learned counsel for the parties, in my opinion, the entire dispute should first be looked into by the respondent no. 3, State Project Director, Jharkhand Education Project Council (JEPC).

Petitioners are directed to file a detailed representation ventilating their grievances before Respondent no. 3 who shall consider the same after giving one opportunity of hearing to the parties and will pass a reasoned order within a period of 12 weeks.

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

Final order which will be passed, shall be handed over to the parties by the respondent no. 3.

If it is found that the parties are entitled for any monetary benefits, the same shall also be extended to them.