AJAY JADHAV Vs. GOVERNMENT OF GOA

JUDGEMENT

(1.) LEAVE granted.

(2.) APPELLANT, who was employed as full-time teacher in Vocational Stream in Murgaon Education Society's Higher Secondary School, respondent No. 3 (for short 'the school'), was given lower pay scale of Rs. 1400-2600, but he said that he was entitled to the scale of Grade-I Teacher of Rs. 1640-2900. His claim was denied by the Director of Education, Government of Goa. His writ petition seeking relief was dismissed by the Bombay High Court, Goa Bench, by the impugned judgment dated 5/03/1998.

(3.) APPELLANT has submitted that the Circular dated 20/11/1990 was set aside by the judgment of the High Court dated 11/02/1992 in Writ Petition No. 61 of 1991, filed by three teachers similarly situated. These teachers were in the pay-scale of Rs. 1640-2900 which they were getting and in view of the circular of 20/11/1990 were down graded to the pay-scale of Rs. 1400-2600 from November, 1990. High Court had ordered that the pay-scale of Rs. 1640-2900 be restored to them with effect from November, 1990. It was stated that this judgment was not noticed by the High Court in the impugned judgment. Reference was then drawn to the Circular dated 30/06/1988. This circular we reproduce as under :-