DHARMENDRA RAWAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners before this Court were appointed as Primary School Teachers in District Dehradun. Subsequent to their joining, as Primary School Teacher, and after putting in some years as Teachers in Primary Schools, they were sent on deputation (after facing a selection process done before duly Appointment Committee), as "Coordinator, Cluster Resource Centre.

(2.) The job of a Coordinator in a Cluster Resource Centre in various centers is primarily to do Administrative work relating to Elementary Schools and Senior Elementary Schools in the Districts. The main difference between the two, however, is that the pay scale of Primary School Teacher is Rs. 4500-7000 whereas the pay scale of Coordinator in Cluster Resource Centre is Rs. 5500-9000. All the present petitioners were sent on deputation as Coordinator of Cluster Resource Centre way back in the year 2004, but since the State refused to give them the higher pay scale of Coordinator, they were constrained to file a writ petition being WPSS No. 1732 of 2007 before this Court, which was allowed vide order dated 26.07.2011 wherein direction was given to the State to give the petitioner higher pay scale of a Coordinator, Cluster Resource Centre. Aggrieved by the said order, the State, filed a Special Appeal before this Court, which was dismissed vide order dated 20.07.2012. Thereafter the State preferred SLP before the Hon'ble Apex Court. It appears that initially an interim order was granted by the Hon'ble Apex Court, but later vide order dated 10.12.2012, it was vacated by passing following order:-

(3.) As of now the SLP is pending before the Hon'ble Apex Court. Meanwhile, since the higher pay scale was still not given to the petitioners they were constrained to file a contempt petition, and during the pendency of the same, higher pay scale was given to the petitioners from February 2013 and consequently, the contempt petition was disposed of accordingly.