ARVIND KUMAR Vs. DIRECTORATE OF EDUCATION

JUDGEMENT

(1.) THE petitioner, by means of this writ petition, seeks the higher pay- scale as has been granted by the respondent no.2 school to the respondent no.3, and the concerned relief clause in the writ petition is as under:-

(2.) THE petitioner states that he was appointed as a TGT (physics) on 28.6.1982 with the respondent no.2 school. It is further stated that he was promoted to PGT on 1.6.1987. THE petitioner contends that the respondent no.3 who was his junior was promoted as a Deputy Head with pay-scale of Rs. 2000-3800 in 1993 and subsequently to Estate Administrator and proctor in May, 1995. THE petitioner therefore states that he is entitled to the same grade as that of the respondent no.3 who was his junior.

(3.) A reading of the facts of the case show the following undisputed position:-