WAZIR SINGH JBT TEACHER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Leave granted.

(2.) I. A. No. 1/95 for impleadment is allowed .

(3.) The appellants are teachers in Government schools in the State of Haryana. The appellants were appointed as(J.B.T.) teachers in the schools as they did not possess B. T./B.Ed. qualification at the time of their appointments. However, they acquired B. T/B. Ed. degree on various dates as mentioned in page 9 of the S. L. P. Paper Book and also at page 53 (so far as newly impleaded appellant No. 8 is concerned). They moved the High Court of Punjab and Haryana under Articles 226/227 of the Constitution of India for the issue of writ of Mandamus directing the respondents to give them the higher grade admissible to the Masters with effect from respective dates of their acquiring B. T. B. Ed . qualifications and they also prayed for issue of writ of Mandamus to the respondents to implement the decision/direction of this Court in the case of Chaman Lal v. State of Haryana, reported in (1987) 3 SCC 113.