STATE OF HARYANA Vs. RAJPAL SHARMA

JUDGEMENT

(1.) Delay condoned,

(2.) Leave granted.

(3.) These appeals by special leave are directed against the judgment of the High Court of Punjab and Haryana dated 19th August, 1994 in Civil Writ Petition Nos. 5354 of 1991 and 10324 of 1992. By the impugned judgment the High court has directed that the respondents would be entitled to the same scales of pay and privileges as are available to their counterparts in Government schools. Admittedly the respondents are JBT teachers in Privately Managed Aided Schools in Ambala District in the State of Haryana. While they continued as employees of private schools much prior to the Haryana State was formed, the State of Haryana by issuance of Notification dated 3rd January, 1968 revised the pay scales of the teaching personnel with effect from 1st December, 1967. These respondents acquired higher qualification while continuing in service and, therefore, claimed higher scales of pay as is being admissible to their counterparts in Government schools. The State Government having refused their claim, they approached the High Court by way of writ petitions. The High Court relying upon the earlier decision of the same Court in Civil Writ Petition No. 876 of 1988 granted the relief and hence the present appeals.