C VIDYALANKAR Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The short question which falls for determination in this writ petition is whether the petitioners, who are Physical Directors working in private aided Junior Colleges, are entitled to the same scale of pay on par with Junior Lecturers which is allowed to their counterparts in Government junior colleges.

(2.) . It is the claim of the petitioners that the Physical Directors working in Government Junior Colleges are paid the scale of pay of Rs. 1550-3050 on par with Junior Lecturers whereas the said scale of pay is not extended to them and the denial of the said scale of pay to them is discriminatory and violative of Articles 14 and 16 of the Constitution.

(3.) . The claim of the petitioners is resisted by the respondents by taking the stand that the said scale of pay of Rs. 1550-3050 is allowable only to the Physical Directors who possess the qualifications prescribed in G.O.Ms. No. 159 Education (CD1-2) Department, dated 22-4-1991 as subsequently amended through G.O.Ms.No. 305 dated 11-9-1992 and that the petitioners are not eligible for the said scale of pay since they do not possess the qualifications prescribed in the said G.Os.