KRISHAN KUMAR SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants had joined the Department of Education, Punjab, before 16.07.1975 and have retired after attaining the age of superannuation. In the year 1966, the Government of India, with a view to revise the pay scales of teaching personnel in Government Schools, constituted a commission known as 'Kothari Commission', which recommended for revision of the pay scales of the teachers after a period of 5 years. On the basis of said recommendations, the pay scales of Classical and Vernacular Teachers were revised after five years w.e.f. 01.11.1971 but no revision was effected insofar as the Masters/Teachers are concerned. The pay scales of the appellants i.e. Masters/Mistress were, however, revised w.e.f. 16.07.1975.

(2.) The grievance of the appellants was that they have been deprived of the pay revision as recommended by the Kothari Commission w.e.f. 01.11.1971 and in the matter of fixation of pay in the revised scale of pay in the case of Classical and Vernacular teachers, the pay of a teacher, whose salary or pay was intermediate between two stages in the new time scale, his initial pay was fixed in the next stage in the new time scale, whereas in the case of the appellants, who were Masters/Teachers, it was fixed at the lower stage in the new time scale.

(3.) The appellants preferred CWP No.20703 of 2012 in which direction was issued to the respondents to decide the representation dated 05.07.2009 in terms of the orders passed by this Court in the case of Lekh Raj Khera & others v. State of Punjab & others, CWP No.2208 of 1989, decided on 24.03.2009. The relevant paragraph of that order reads thus:-