SHAKIL AHMAD SIDDIQUI Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) Pleadings are complete and the counsel for the parties agree that the petition may be finally disposed of under the Rules of the Court.

(2.) Heard counsel for the parties.

(3.) Majidia Islamia Inter College, Allahabad is a duly recognised and aided college and is also a minority institution under Article 30 (1) of the Constitution of India. The petitioner was appointed as an Assistant Teacher in B.T.C. grade on 23.9.1974 in the Institution. Having completed five years of satisfactory service he was given C.T. grade with effect from 24.9.1979 vide approval order of the District Inspector of Schools dated 20.11.1980. The C.T. grade was declared a dying cadre in August, 1989 and several Government orders were issued thereafter granting L.T. grade to certain teachers. It is alleged that in pursuance thereof the petitioner was also granted L.T. grade with effect from 1.1.1986 by a pay fixation order dated 18.11.1989 as the petitioner had completed five years of satisfactory service in the C.T. grade and ten years of over all service as a teacher. It is alleged that this benefit was granted to the petitioner in view of Government order dated 19.10.1989 as amended by another Government order dated 2.12.1989. The petitioner has approached this Court complaining that without any notice or opportunity his pay fixation in the L. T. grade was cancelled by an undated order in February, 1999. This cancellation is under challenge.