LAWS(SC)-1988-5-47

ANDHRA PRADESH SPECIAL TEACHERS SPECIAL LANGUAGE PANDITS AND SPECIAL PHYSICAL EDUCATION TEACHERS FORUM Vs. STATE OF ANDHRA PRADESH

Decided On May 09, 1988
ANDHRA PRADESH SPECIAL TEACHERS Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Issue rule nisi. Since parties have filed their affidavits and other documents, the matter is taken up for final hearing with their consent.

(2.) Petitioner are special teachers under sachem intended to impart basic education. Initially there were 16,738 special teachers; later on 4,306 hindi Pandits were also appointed under the scheme. Special teachers under the scheme are paid a salary of Rs. 398. 00 per month which works out 3/4th of the basic pay of the regular teachers. They are being given certain other privileges like casual leave, vacation wages and maternity leave benefits in case of lady teachers. Their seniority inter so is also maintained. Out of about 21,000 special teachers by now 9,280 teachers have already been regularised.

(3.) Petitioners' claim equal pay for equal work by contending that they are teachers in the same way as other teachers in the service of the State and no distinction should be made and they should not be discriminated.