Jharkhand High Court
Vijayendra Kumar Singh vs The State Of Jharkhand on 2 February, 2021
Equivalent citations: AIRONLINE 2021 JHA 145, 2021 (2) AJR 96
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND, RANCHI
W.P.(S) No. 92 of 2021
Vijayendra Kumar Singh, aged about 64 years, son Ram Jaam Singh,
resident of "Swastic Apartment", Flat No. 503, 6th Floor, Near Karmel
Junion School, P.O. Sonari, P.S. Sonari, Jamshedpur, District East
Singhbhum, Jharkhand ..... Petitioner
-- Versus -
1.The State of Jharkhand
2. Principal Secretary to His Excellency the Governor, State of
Jharkhand, Ranchi
3. Principal Secretary, Department of Higher and Technical
Education, Govt. of Jharkhand, Ranchi
4.The Vice Chancellor, Kolhan University at Chaibasa, West
Singhbhum
5.The Registrar, Kolhan University at Chaibasa, West Singhbhum
...... Respondents
CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI For the Petitioner :- Mr. Saurav Arun, Advocate For Resp.-State :- Mr. Neil Abhijt Toppo, Advocate For Kolhan University: - Mr. Akashdeep, Advocate
2./Dated:-02.02.2021 Heard Mr. Saurav Arun, the learned counsel for the petitioner, Mr. Neil Abhijit Toppo, the learned counsel appearing on behalf of the respondent State and Mr. Akashdeep, learned counsel for the respondent- respondent-Kolhan University.
2. This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
3. The petitioner has preferred this writ petition for direction upon the respondents for payment of the arrears of salary as per 5th, 6th and 7th pay revision to the petitioner in the pay scale of Rs.12000- 420- 18300/- with effect from 01.01.1996 till 30.05.2005 which has not 2 been paid to the petitioner as the issue is no more res integra and decided by this Court and also affirmed up to the Division Bench of this Court by which the issue regarding two pay scales of Reader have been struck down considering only one post of Reader in view of the judgment passed by this Court in W.P.(S) No.4162 of 2013 affirmed in L.P.A. No.661 of 2019.
4. Mr. Saurav Arun, the learned counsel for the petitioner submits that the petitioner was appointed as a Lecturer as on 07.01.1982 and joined on 11.01.1982 in S.B. College, Chandil, promoted as Reader as on 11.01.1990 and done Ph.D on 16.07.1988. The petitioner was going to retire on 31.01.2022. The petitioner was Lecturer in the subject of Economics. It is averred in the writ petition that under the career advancement scheme of the UGC which shows that minimum length of service for eligibility to move in the grade of Lecturers, senior scale would be 4 years for those with Ph.D, 5 years with those M.Phil and 6 years for those at the level of Lecturers and for eligibility to move into the grade or Reader/Lecturers -Selection Grade, the minimum length of service of Lecturer in senior selection grade shall be uniformly 5 years. He submits that it will be evident from the order dated 06.09.2019 after the order passed in LPA No.22/2018, the State Government came out with a notification directing all the Universities to state that total number of Readers of the entire State in various Universities who were granted promotion under 'Time bound promotion scheme/ Merit promotion scheme', meaning thereby after the order passed by the Division Bench, the respondent/State is taking stand for paying the arrears to all the Readers in one pay scale i.e. 3 Rs.12,000-420-18,300/- in 5th, 6th and 7th pay revision committee. It is mentioned that the petitioner were otherwise eligible for being placed at the Lecturer Selection Grade in the scale of Rs.12,000-420- 18,300/- at the time of promotion to the post of Reader under the scheme, but they have been placed in the Scale of Rs.10,000-15,200/-. He further submits that the issue is no more res integra in view of the judgment rendered by this Court in "Prashant Kumar Mishra and Others v. State of Jharkhand and Others, in W.P.(S) No.4162 of 2013 and "Geeta v. State of Jharkhand and Othrs" in W.P.(S) No.3690 of 2018. He submits that the matter may kindly be disposed of with a direction to the respondent State to consider the case of the petitioner in the light of the judgment rendered by this Court in cases of "Prashant Kumar Mishra & Others v. State of Jharkhand and Others" and "Geeta v. State of Jharkhand and Others".
5. Learned counsel for the petitioner further submits that the respondents are bound to act in terms of letter dated 11.09.2020 by which the arrears of pay scales of Reader in 5th, 6th and 7th pay revision has been given to the writ petitioners of W.P(S) No. 4162/2013, L.P.A. No. 22/2018 and L.P.A. No. 661/2019 and cannot adopt discriminatory attitude in respect of the present petitioner by way of pick and choose method.
6. Mr. Akashdeep, the learned counsel for the Kolhan University submits that it is in the domain of the State to consider the case of the petitioner. He further submits that if any rectification will be done by the State Government, the University shall comply the same. 4
7. The learned counsel for the respondent State submits that the identical matters in the case of "Prashant Kumar Mishra" and "Geeta" (supra) the matter has been set at rest which was affirmed in L.P.A. No.22 of 2018 and L.P.A. No. 661/2019. It is stated that on the basis of the above mentioned judgments, the Court may dispose the instant case accordingly.
8. In view of the above admitted position, the respondent State is directed to consider the case of the petitioner in the light of the judgment rendered by this Court in "Prashant Kumar Mishra"
and "Geeta" (supra) and also L.P.A. No.22 of 2018 and L.P.A. No. 661 of 2019 and pass appropriate reasoned order within a period of 8 weeks from the date of receipt /production of a copy of this order.
9. It goes without saying that if the decision is taken in favour of the petitioner the same shall be communicated to the University within a period of four weeks so that the benefit of the same may be accrued to the petitioner at the earliest.
10. With the above observations and direction, the instant writ petition stands disposed of. I.A., if any, also stands disposed of.
(Sanjay Kumar Dwivedi, J.) Satyarthi/-