Shri Krishna Harijan vs State of Bihar and Os.

Shailesh Kr. Sinha, J.—All these three writ petitions since involve similar matter have been heard together and are being disposed of by a common order.

The grievance of the petitioners is that they are Middle School teacher and during the incumbency of service they acquired higher qualification of B.A. trained. In cumbency entitled them to get higher pay scale as well as promotion on the post of Head Master. Despite several representations filed by the petitioners the State authority has not pass 3 any order on such representations.

Shri Bash ant Kumar Choudhary, Advocate appearing on behalf of the petitioner''s submits that there is State policy decision for such payment, of higher pay scale and promotion although implemented in the District of Gopalganj but not implemented in the District, of (sic) despite representations in terms of the Annexure-1 of the writ application. The existence of the State Policy decision is not in dispute. However, it is not brought on the record before me as to what is the process of implementation of such scheme which has been implemented in the District of Gopalganj and it has not been implemented in the District, of Siwan.

Be that as it may in the light of the facts of the case the respondent No. 2, the Director, Human Resources Development Department (Primary Education), Bihar, is hereby directed to consider the representation of the petitioners as contained in Annexure-2 to the writ application. The petitioners will be at liberty to file another representation within a period of two weeks from today in support of their representation filed earlier. The representation as contained in Annexure-2 alongwith any further representation as directed above, if any filed by the petitioners shall be disposed of by a reasoned order within a period of three months of receipt/ production of a copy of this order.

The writ application with the above observation is disposed of.