SATISH PRASAD Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) Since common questions of fact and law are involved in these petitions, therefore, all these petitions are clubbed together and are being heard & decided by a common judgment. However, for the sake of clarity, facts of WPSS No. 3751 of 2018 are being considered.

(3.) Petitioner served in a private unaided recognized institution, namely, Janta Junior High School Saraswati Vidhya Niketan, Soun, Anthwalgaon, District Tehri Garhwal. The said Institution was included in the grant-in-aid list of the State Government vide Government Order dated 20.02.2014. Upon inclusion of the Institution in the grant-in-aid list, petitioner was absorbed against the post of Assistant Teacher (Language) and he was given pay band of '9300-34800 (Grade Pay '4600) and as per annexure No. 7 to the writ petition, his gross salary was fixed at '58,600 as on 01.07.2016.