H.K. RAVISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This judgment shall dispose of two civil writ petition Nos. 4705 of 1989 and 8617 of 1988 as common question of law and fact is involved in both the cases.

(2.) Petitioner was appointed as Director Physical Education (for short D.P.E.) in Kamla Memorial College, Narwana, on 22.7.1966 in the grade of Rs. 150-300. This grade was revised to Rs. 300-600 with effect from 1.11.1966, and thereafter on 17.12.1972 the Management of the said College granted the Senior Lecturers' scale of Rs. 400-800 w.e.f. 1.1.1974 to the petitioner. On 18-5.1979 grades were further revised. Grade of Rs. 400-800 was revised to Rs. 700-1100 in case of D.P.Es and in the case of Senior Lecturers in other subjects to Rs. 700-1600. The grade of Rs. 300-600 which was meant for Lecturers was revised to Rs. 660-900 and grade of Rs. 250-500 was revised to Rs. 425-700.

(3.) In the month of Jan., 1979, State of Haryana took over 12 Colleges in Haryana one of which was Kamla Memorial College, Narwana. Secretary to Govt. Haryana, Education Department, vide his letter dated 21.11.1978 coveyed to the Director of Public Instructions the requisite sanction of Governor of Haryana on the terms and conditions mentioned in that letter around which the whole controversy revolves. The relevant portion of that letter is reporduced below:-