SHAILAJA Vs. DEPUTY DIRECTOR OF EDUCATION

JUDGEMENT

(1.) THE petitioner who was working as a High School Teacher in Bharti Vidyalaya, Babulkheda Nagpur from 1-7-1974, continued to do so up to 5-12-1982 the date of de-recognition. As a result, question arose as to her absorption in any other school.

(2.) ON the strength of the discharge certificate (Appendix-7-Annex, I) her case had to be considered. So far as the salary is concerned, she was getting Rs, 540/- as salary in the pay scale of Rs. 365-15-500-20 Ext. 20-760/ -.

(3.) SHE came to be absorbed in Nagpur Madhyamik Vidyalaya, as per letter dtd. 7-3-83 (Annex, IV, page 15 ). It being a Madhyamik Vidyalaya, the aforesaid pay scale of Rs. 365 -760 not being available, she was absorbed in the Middle School in the pay scale of Rs. 290-10--390 -15-540/- w. e. f. 6-12-82 as per the order of the Education Officer.