STATE OF HARYANA Vs. KEWAL KRISHAN NAGPAL

JUDGEMENT

(1.) THE short question involved in this appeal is as to whether a Typewriter instructor is a Teacher or not.

(2.) WE have heard the parties at length.

(3.) CLAUSE (1) of the said instructions clearly states that if any University Rules are contrary to the aforesaid instructions they must be amended accordingly. It is stated that the aforesaid Government Circular has been challenged by the respondent before the High Court by filing a writ petition. The High Court has held that the typewriters are entitled to the benefits available to the teaching staff and, therefore, no amendment has been carried out in consonance with the direction contained in the government order dated 12. 2. 1999.