R.K. VERMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Numerous Headmasters/Headmistresses teaching in various Government High Schools of the State of Haryana have approached this Court under Article 226 of the Constitution of India. CWP No. 8082 of 2001 has been filed by 69 Headmasters/Headmistresses whereas CWP No. 13897 of 2003 has been preferred by 57 Headmasters/Headmistresses.

(2.) The petitioners herein, after rendering 20 years of service were promoted from cadre of Masters/Mistresses to that of Headmasters/ Headmistresses. This cadre of Masters/Mistresses constituted feeder cadre to the promotional post of Headmasters/Headmistresses. A Master/Mistress who had rendered 20 years of service, was placed in the time scale of Rs. 6500-10500. After availing promotion as Headmasters/Headmistresses, they were granted same pay scale of Rs. 6500-10500. Grievance made in the writ petitions is that the feeder cadre post and promotional post cannot have the same pay scale and, thus, this glaring defect which has crept in revision of pay scale on 1st January, 1996, constituted an anomaly which is required to be cured. Upon various representation made by the petitioners to the government seeking removal of disparity in pay scale of Masters/ Mistresses and Headmasters/Headmistresses, the existing pay scale of Rs. 6500-10500 granted to Headmasters/Headmistresses was revised to Rs. 7500-12000 with effect from 1st August, 2000. In the present writ petitions, petitioners pray that the grant of revised pay scale from the date of revision, i.e., 1st August, 2000 is bad, but instead it should have been granted with effect from 1st January, 1996, the date when the anomaly arose. It is for the redressal of this grievance, these two writ petitions have been filed.

(3.) In the context of above, brief facts can be noticed as under.