AMARNATH Vs. LT GOVERNOR OF DELHI

JUDGEMENT

(1.) All these writ petitions arising out of the judgments and orders passed by the Central Administrative Tribunal involving similar questions of law and fact were taken up for hearing together and are being disposed of by this common judgment.

(2.) The above-mentioned writ petitions have been filed at the instance of the Director of School Education and Government of NCT of Delhi questioning the legality/validity of the orders of the Tribunal whereby and whereunder the Original Applications filed by the respondents herein praying for grant of.TGT (Drawing) scale of pay have been allowed. However, similar reliefs prayed for by the writ petitioner in CWP 5242/1998 was dismissed.

(3.) The basic fact in all these matters, however, is not disputed. The respondents were appointed as drawing teachers. They were earlier used to be appointed in three different grades, the senior grade being in the scale of pay of Rs.170-380; junior grade in the scale of Rs. 160-300 and others in the scale of pay of Rs. 130-300.