D.N. Patel, J.@mdashCounsel for the petitioners submitted that all these writ petitions may be heard together because common question of law is
involved to the effect that the petitioners are legally entitled to get pay scale as per 6th Pay Commission. It is also submitted by the Counsel for the
petitioners that now the respondents have already taken a decision to make the payment to the petitioners as per Annexure-B to the counter
affidavit, filed by the respondents and also as per paragraph-6 to the counter affidavit and therefore, let a time bound schedule may be given to the
respondents to make the payment as per revised pay scale implemented by the State of Jharkhand with effect from 1st January, 2006.
2. Counsel for the respondents also submitted that they have taken a decision to grant the revised pay scale as implemented by the State of
Jharkhand with effect from 1st January, 2006. A decision has been taken which is reproduced in paragraph-6 to the counter affidavit supported by
Annexure-B to the counter affidavit and they have no objection to make the payment to the petitioners, as per the revised pay scale, but, some
time may kindly be granted to the respondents.
3. Paragraph-6 of the counter affidavit, filed by the respondents, reads as under:
That it is stated that the benefit of the revised pay scale as implemented by the State Government of Jharkhand with retrospective effect i.e.
1.1.2006 has been bestowed upon the petitioner by fixing the pay as per format in Form-B. It is submitted that the petitioner shall soon get the pay
with arrears with retrospective effect.
4. In view of these submissions and looking to paragraph-6 to the counter affidavit and also looking to Annexure-B to the counter affidavit, I
hereby, direct respondent No. 3 i.e. District Superintendent of Education, Bokaro to make the payment as per the revised pay scale, as
implemented by the State of Jharkhand with effect from 1st January, 2006 to the petitioners within a period of eight weeks from the date of receipt
of a copy of the order of this Court.
5. In view of the above directions, these writ petitions are allowed and disposed of.