KALAWATI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Shmt. Kalawati Devi retired as a Craft Teacher has filed the present writ petition under Articles 226 and 227 of the Constitution of India seeking a direction of this Court against the respondents that they be directed to grant revised pay scale of Rs. 950-1500 to the petitioner w.e.f. 1.1.1986.

(2.) The case set up by the petitioner is that she was appointed as a Craft Teacher in the Panchayat Samiti Ateli Nangal on 24.6.1964. She was made regular on 12.3.1983 and worked as Craft Teacher in Nangal Chaudhary. She retired from service of the Panchayat Samiti at the age of 58 years on 6.6.1990. Vide government letter dated 8.6.1988, the respondents had directed the Panchayat Samitis in Haryana to give new pay scales w.e.f. 1.1.1986 to the Craft Teachers working under the Panchayat Samitis after passing a Resolution. On 5.8.1987 the Panchayat Samiti Ateli Nangal unanimously passed a resolution and allowed the new pay scale of Rs. 950-1500 w.e.f. 1.1.1986 to both the Craft Teacher and Samiti Patwaris with clear directions to the Executive Officer, Panchayat Samiti to do the needful.

(3.) In short, the case set up by the petitioner is that since she has retired from service on 6.6.1990 and the revised grade was made applicable to her service when she was serving in Nangal Chaudhary, therefore, she is entitled to this grade. Hence this petition.