PATEL GITABEN RAMANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this group of 143 petitions, the petitioners who are primary teachers rendering services in primary schools run by the Municipal School Board of the Baroda Municipal Corporation have claimed that just as teachers in the primary schools run by the District Panchayat Primary Education Committees as well as teachers in the primary schools by the Municipalities and Municipal Corporations are paid salary in the pay-scale of Rs.4000-6000; the first grade higher pay-scale being given to them upon completion of nine years' service should also be the same i.e. Rs.5000-8000 which is being given to the teachers in primary schools run by the District Panchayats upon completion of nine years' service, that the said scale already given to the 63 petitioners should not be withdrawn and that the remaining petitioners be given the same scale instead of offering them the lower scale of Rs.4500-7000.

(2.) The facts lie in a narrow compass.

(3.) While issuing notice, this Court directed the respondents to maintain status quo regarding the petitioners' pay-scale.