P M LALITHA LEKHA Vs. LT GOVERNOR

JUDGEMENT

(1.) The present is filed by the petitioner, inter-alia for the following two reliefs:

(2.) The petitioner was appointed as Trained Graduate Science Teacher in the Delhi Tamil Education Association (Regd.) on January 1,1976 "The said school was accorded recognition under the Delhi School Education Act, 19/3 (hereinafter referred to as the Act) on May ,1,1976. The petitioner was appointed by a regularly consituted Selection Committee for the post of Trained Graduate Teacher on October 3,1977 on the basis of the interview held on September 29,1977. The school was brought under grant-in-aid tie-up of the Directorate of Education, Delhi Administration on May 1, 1981 and the petitioner's basic pay as on that date was Rs. 500.00 per month. The respondents, however, fixed the pay at Rs. 440.00 at the minimum of the scale of Rs. 440-750 with effect from May 1, 1981 by office order dated March31,1983. The petitioner felt aggrieved and submitted a representation dated April 5, 1982 apprising the school management that the petitioner was drawing the basic pay of Rs. 550.00 as on May 1, 1981 and the same should be protected while fixing her pay. It was further requested while fixing the pay that the service rendered by the petitioner from the date of recognition of the Institution i.e. May 1, 1976 should duly be taken into account as qualifying service for the benefit of pension and gratuity and that the services of 17 months between May 1,1976 and Octobers, 1977 be taken notionally for fixing pay as on May 1 ,.1981 and accordingly her basic pay on the date of grant-in-aid should be Rs. 550.00 .

(3.) The next contention which is raised in this petition is that the office order dated August 12, 1987 clearly stipulated that the Trained Graduate Teacher must get senior scale after 12 years and the same should have been awarded to the petitioner after completion of that period w.e.f. May 1, 1976 i.e. on May 1, 1988 instead of May 1,1993 which has been granted on the basis of completion of 12 years w.e.f. May 1, 1981 when the school was brought under grant-in-aid.