STATE OF UTTAR PRADESH Vs. PRATAP NARAIN CHADDHA

JUDGEMENT

(1.) Special leave granted.

(2.) The civil appeal is preferred by the State of U. P, and others questioning the judgment of the High Court of Allahabad dated 24th May, 1999 in Civil Miscellaneous Writ Petition No. 11161 of 1997. The respondents (writ petitioners) are lecturers in Northern Regional Institute of Printing Technology at Allahabad. In the writ petition the writ petitioners, sought a writ of mandamus directing the appellants herein to grant the benefit of the Government order dated 20th November, 1993 which gave the scale of Rs. 3,000-4,500 on completion of 8 years of satisfactory service to lecturers in the grade of Rs. 2,000-4,000 in Government Polytechnic. It was also prayed that parity be granted to the writ petitioners regarding pay and all other benefits as were available to the lecturers in Government Polytechnic. The High Court of Allahabad allowed the writ petition by the judgment under appeal. The State of U. P. has come up in appeal.

(3.) The brief facts of the case are as follows: The writ petitioners are the lecturers working in the Northern Regional Institute of Printing Technology at Allahabad. Initially, their scale of pay was Rs. 550-1,200 but at the end of five years of satisfactory services the scale was to be revised to Rs. 850-1,720. These scales were subsequently revised as Rs. 1,600-2,660 and Rs. 2,200-4,000 respectively. The claim of the writ petitioners was that they should get the scale of Rs. 3,000-4,500 on completion of 8 years of service as lecturers in the scale of Rs. 2,200-4,000, just as lecturers in Government College were getting.