OM PARKASH SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition under Articles 226 of the Constitution of India has been filed by petitioner Om Parkash Sharma for the issuance of a writ of certiorari for quashing the order dated January 24, 1995 which has been appended as Annexure P/3 with the writ petition. A further prayer has been made for the issuance of a writ of mandamus for directing the respondents to grant the scale of Rs. 1400-2600 to the petitioner from the date when the same has been granted to other Shashtri Teachers and also to the persons who were lower in qualifications than the petitioner.

(2.) A further prayer has also been made for issuance of a direction to the respondents to grant annual increments as per rules to the petitioner with consequential benefits.

(3.) The petitioner joined as Shastri Teacher in the Government High School, Kalirawan, District Hisar with effect from December 13, 1971. The petitioner is qualified as Visharad which is stated to be equivalent to F.A. (Inter) and Shastri Part-I which is equal to B.A. Part II and O.T. which is equal to B.Ed. The petitioner was initially appointed with effect from December 13, 1971 as untrained Shastri in the fixed pay of Rs. 100/- plus allowances thereon and thereafter with effect from December 7, 1972 the scale was revised and petitioner was paid Rs. 150/- fixed plus allowances and since the petitioner has been granted the scale of Rs. 200/- and thus gradually the petitioner was periodically getting the increase in his fixed pay with effect from April 1, 1979 and with effect from January 1, 1986 he was granted the scale of Rs. 1200/- fixed plus allowance thereon.