GURPAL TULI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants, in these appeals by special leave, are aggrieved by the judgment of a Division Bench of the High Court of Punjab and Haryana affirming the dismissal of their writ petitions by a learned Single Judge of that Court.

(2.) The appellants are teachers in the service of the State of Punjab. They claim the grades prescribed in paragraph 2 of the Government Circular letter No. 2036-ED. I-67/2167 dated July 29, 1967, and in that regard seek the benefit of the Circular letter No. 9/9/79- FR(2)/143 dated February 19, 1979 and its clarification by Circular, letter No. 8937-5 ED. 1179/2659 dated September 20, 1979.

(3.) The Circular letter dated July 29, 1967 gave effect to the recommendations of the Kothari Commission with effect from November 1, 1966 in respect of teachers in Government Schools. Paragraph 2 of the Circular letter provided:-