PANKAJBHAI M BAVISI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners in these two petitions are the Librarians appointed in Non-Government Grant-in-Aid higher secondary schools.

(2.) Prior to 1st January, 1986 i.e. upto 31st December, 1985, the payscale of Rs. 330-560 was allowed to the said librarians. The said payscale was revised to Rs. 1200-2040 with effect from 1st January, 1986. Feeling aggrieved and dissatisfied with the payscale sanctioned for the Librarians in higher secondary schools, the petitioners have preferred the present petitions. Both these petitions raise identical issues. The petitions are, therefore, disposed off by this common judgment.

(3.) The petitioners claim that they possess the qualification of a Degree/Certificate in Library Science. They claim parity of pay with the librarians in colleges. In the alternative, the petitioners claim parity of pay with the teachers in the higher secondary schools. Reliance is placed on the judgment of this Court in the matter of Bhoivala B.K & Ors. vs. State of Gujarat & Ors. [Special Civil Application No. 872 of 1985 :: Decided on 18th April, 1986 :: Coram-Mr. Justice R.C Mankad].