VEENA KUMARI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this common judgment, three writ petitions namely Civil Writ Petition Nos. 18303 of 1998, 15712 and 3344 of 1999 can conveniently be disposed of together. It is not in controversy that questions involved in all these petitions are identical. Therefore, for sake of convenience, facts are being taken from Civil Writ Petition No. 18303 of 1998, Veena Kumari and others v. State of Haryana and others.

(2.) The petitioners seek a direction to the respondents to grant the promotional increment and not to withdraw the said benefit of higher responsibility that was granted to the petitioners on promotion to the post of Social Study Master.

(3.) The facts alleged are that petitioners were appointed as J.B.T. Teachers in the Haryana Education Department. They acquired higher qualification of BA/Inter/B.Ed. during the course of their service. A notification had been issued on 23.7.1957 and in accordance with that the petitioners who have acquired higher qualification were granted higher grade. Subsequently, the petitioners were promoted as Social Study Master. They were granted one increment on account of higher responsibility from the date of promotion as Social Study Master. Their initial pay in promotional grade was fixed.