GURINDER SINGH BATRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Dr.Sadhu Singh Randhawa, Director Public Instructions (Elementary Education), Punjab is present in Court. He has ensured this Court that in the matters pertaining to his Directorate due assistance shall be provided to the counsel for the State so that he could assist the Court in rendering justice.

(2.) Mr.J.S.Puri, Additional Advocate General, Punjab, on instructions from Mr.Pawan Kumar, Law Officer, office of Director Public Instructions (Elementary Education), Punjab has stated that J.B.T. teachers are entitled to revised pay scale of Rs.1200-2100/-in terms of notification dated 17.2.1989, Annexure P1 and after rendering 8 years of service, they are entitled to the scale of Rs.1410-2460/-and senior scale of Rs.16402925/-after rendering 18 years of service. Mr.Puri states that subject to the rider provided in Government instructions issued from time to time, all the petitioners may have been granted the scales which were due to them in terms of Annexure P1.

(3.) Counsel for the petitioners states that present writ petition was filed on behalf of 123 petitioners. Therefore, each case of the petitioners has to be examined independently.