SEETHARAM KABRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This is an application to transmit the order of this court dated 10-6-1987 in writ petition No. 1656/81 to the court of the. Chief Judge, City Civil Court Hyderabad for the purpose of executing the same.

(2.) It is stated in the affidavit filed in support of the petition that the writ petition was allowed and the second respondent svas directed to continue to pay the petitioners their salaries as Superintendents. The said order in the writ petition was confirmed in Writ Appeal No. 1525/87 and the Special Leave petition filed against the same before the Supreme Court was also dismissed. It is further stated that the first petitioner has to receive a sum of Rs. 25, 190-60 Ps. and the second petitioner has to receive a sum of Rs. 24,045-00 towards arrears of pay consequent on revision of pay scales together with Special Adhoc promotion Scale on completion of 10/15/22 years of service in terms of the judgment of this court in Writ Petition No. 1656/81 dated 10-6-1987. It is also stated that the amounts have been claimed after including in the budget and are illegally with held on one pretext or the other. Therefore, the petitioners pray to transmit the order in the writ Appeal for executing the same under Rule 206 of the Civil Rules of Practice.

(3.) The District Educational Officer, Hyderabad filed a counter affidavit on behalf of respondents 1 and 2. It is stated that the petitioners have been drawing their salaries in the scale of pay of Superintendents i.e. Rs. 700-1200 since a long time and the orders of this court have been complied with. It is further stated that, though the Correspondents of the petitioners were requested by the District Educational Officer in his proceedings dated 6-12-1989 to submit the proposals for fixation of pay of the petitioners in the Revised Pay Scules 1986, the Management has not submitted the same so far. It is further stated that appropriate action will be taken on receipt of proposals for fixation of pay in the new scales. In regard to the adhoc promotion scales on completion of 10/15 years of service, a letter was addressed to the Director of School Education for clarification, who in turn, addressed to the Government in the matter. In the circumstances, it is prayed that the petition may be dismissed.