RAKHI SHARMA Vs. LT GOVERNOR

JUDGEMENT

(1.) A peculiar situation has arisen on account of the action of the respondents. The petitioner was appointed as a teacher for first standard student by Parent Teacher Association. A resolution was passed by the Parent Teacher Association Executive Committee held on 15th July, 1993 to this effect. It will be important to note the minutes, which are as follows:-

(2.) What has been agitated before me by the petitioner is that although she is working as a teacher since 1993 and has been teaching first standard, second standard and third standard students, but she has only been paid a sum of Rs. 500.00 or Rs. 600.00 p.m. whereas, similarly situated persons, who have been teaching in the school are paid the regular scales available to a primary school teacher, which are much higher than what has been paid to the petitioner.

(3.) It has also been contended that the respondent-school has not denied that the petitioner was teaching in the school. Learned counsel for the petitioner has invited attention of this court to the counter affidavit on behalf of respondents 1 to 3 at page 19 of the paper book. Paragraph 3 of the counter affidavit reads as under:-