ASHA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners, who is working as J.B.T. Teacher in Punjab Education Department has filed this writ petition under Article 226 of the Constitution of India for issuance of a direction to the respondents to giant her higher pay scale.

(2.) Mr. S.K. Arora, 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 the instructions contained in Punjab Government Letter No. 5056-FR-II-57/5600 dated 23rd July, 1957, a copy of which is Annexure P-2 to the writ petition. To fortify the claim of the petitioner, the Counsel relies upon the decision of a Division Bench of this Court in Rajinder Kumari vs. State of Punjab,1988 4 SLR 297.

(3.) Miss Nidhi Gupta, Advocate appearing for the respondents has not been able to repel the contentions raised by the petitioner's Counsel.