SHAKUNTIA PAUL Vs. LT GOVERNOR

JUDGEMENT

(1.) The short question involved In this writ petition is that, whether, the petitioner is entitled to the Selection Grade, which was intro- duced on November 26, 1971, for Trained Graduate Teachers (for short TGT) and Language Teachers.

(2.) The petitioner was appointed as Senior Language Teacher Grade II on July 15, 1954. She was confirmed as such with effect from July 16, 1955 and was granted Diploma by the Department of Education on November 2, 1955. Thereafter, she passed her M.A. examination in Hindi in the year 1968, She was promoted as Post Graduate Teacher Hindi (for short PGT) with effect July 27, from 1969, prior to the introduction of the Selection Grade for TGT and Language Teachers. The petitioner has further submitted that she discovered on August 4, 1974, that an unauthorised interpolation in her service book was made showing her to be a PGT on permanent basis.

(3.) The post of PGT is admittedly higher than the post of TGT and Language Teacher. However, with the inception of the Selection Grade for the post of TGTs and Language Teachers, the salary of the Selection Grade Language Teachers became higher than the salary of PGTs The sole contention of learned Counsel for petitioner is that despite the fact that she was promoted as PGT, she was not confirmed in the said post and she continued to maintain her lien as Language Teacher. He seeks support from the judgment of this Court in Nand Kishore v Lt. Governor. Delhi and Others 1973 (2) S.LR. 666. The said judgment was subsequently confirmed by a Division Bench of this Court in Letters Potent Appeal Nos. 198-199 of 1973 Lt Governor of Delhi and Others v. Nand Kishore, 1974 (2) S.LR. 894.