NIAZ MOHAMMAD Vs. STATE OF HARYANA

JUDGEMENT

(1.) These petitions have been filed for initiating proceeding for contempt, against the respondents for having disobeyed and ignored the order passed by this Court on 2-6-1988 in Writ Petition (Civil) No. 597 of 1986.

(2.) The petitioners were working as insrutcrs under the Adult and Non-formal Education Scheme, under the Education Department of Haryana. The object of the said Scheme was to impart literacy (functional and awareness) to the adult illiterates in age group of 15-35 years and to provide literacy to the children in the age group of 5-15 years who were dron-outs from the primary and middle school level or who had never joined any regular school. At the relevant time there was another scheme known as State Social Education Scheme in the State of Haryana, for imparting education to the illiterates in the villages known as State Adult Education Programme. The teachers employed under the Scheme were known as squad teachers.

(3.) In the year 1981 the services of the head squad teachers and squad teachers were regularised and the pay scales of regular Head Masters and teachers of primary schools maintained by the State Government were given to them. The petitioners in the aforesaid writ petition claimed that they were also performing the same nature of duties as performed by squad teachers as such they were also entitled to pay scales of the squad teachers under the Education Department along with other benefits from the date they were initially appointed.