PREM LATA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, who is working as Domestic Science Teacher in Punjab Education Department has Filed this writ petition under Article 226 of the Constitution of India for issuance a direction to the respondents to grant her higher pay scale.

(2.) Mr. Kapil Kakkar, Advocate, appearing for the petitioner contends that the petitioner is eligible for the grant of higher pay scale on improvement of her qualification in view of instructions contained in Punjab Government letter No. 5056-FR-II-57/5600 dated 23rd July, 1957, a copy of which is Annexure P-1 to the writ petition. To fortify the claim of the petitioner, the Counsel relied upon the decision of a Division Bench of this Court in Rajinder Kumari V/s. State of Punjab,1988 4 SLR 297.

(3.) Mr. G.K. Chatrath, Advocate General Punjab appearing for the respondents has not been able to repeal the contentions, raised by the petitioner counsel.