BABU RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has sought a mandate to the respondents to grant him higher pay scale in view of circular letter No. 5068-11-57/5600, dated July 23,1957, issued by the Secretary to Government, Punjab, Finance Department in this petition under Articles 226/227 of the Constitution of India.

(2.) The petitioner was appointed as a teacher on September 4,1961 in a privately aided recognised school at Yamunanagar in the pay scale of Rs. 60-4-80/5-120. The grades of teachers working in the privately aided recognised schools were revised with effect om December 1, 1967 vide Haryana Government, Education Departments Memo No. 498-Edu-II(Cell)68/5706, dated March 11,1968. Their grades were subsequently revised with effect from April 1,1981 vide letter No. 32/85/79 3ED-III, dated April 1, 1981 issued by the Haryana Government through the Commissioner and Secretary to Government, Haryana, Education Department. The petitioner is not entitled to any benefit on the basis of the letter dated July 23, 1957 issued by the composite State of Punjab.

(3.) It is not disputed that the revised pay scale has been released to the petitioner.