DALIP SINGH KATHAYAT Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Shri Manoj Tiwari learned Counsel for the petitioner and Standing Counsel for the respondents.

(2.) BY the present writ petition the petitioners have prayed for the issue of a writ, order or direction in the nature of mandamus commanding the respondents to sanction the pay scale of Rs. 7500 -1200/ - on the post of Sub -Deputy Inspector of Schools/Assistant Basic Education Officer and the corresponding higher pay scale to the post of Deputy Basic Education Officer on the term identical to as contained in Government Order dated 20.12.2001.

(3.) PETITIONER No. 2 was initially appointed as Assistant Teacher in Government Model School. Bhimtal w.e.f., 22.10.1970, subsequently he was promoted as Headmaster of Government Model School, Bhimtal w.e.f., 30.5.82 and ultimately he was promoted as Sub -Deputy Inspector of Schools under 10% promotion quota w.e.f., 19.11.1987 and presently he is serving as Assistant Basic Education Officer in Block Syaldey.