KRISHANA KUMARI BHATIA Vs. THE STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has sought a mandate to the respondents to grant her the pay scale as admissible to J.S.T.C. teachers in this petition under Articles 2267227 of the Constitution of India.

(2.) The petitioner in support of her claim relies upon a decision of this Court in CWP No. 6424 of 1989 (Sikander Singh and other Vs. The State of Punjab & another) decided by a Division Bench of this Court or November 21, 1989, besides some other decisions. The Bench in Sikander Singh's case had directed the State Government to consider the claim of all J.B.T/CCV teachers for grant of higher pay scale on the basis of their higher qualification in the light of the judgment of this Court in Jetha Singh vs. State of Punjab etc,1988 4 SLR 300. In C.W.P. No. 6424 of 1989, the Bench was construing the instructions issued by the State of Punjab. Various instructions have been issued by the State of Haryana from time to time and the claim of the petitioner, if any, has to be determined in the light of the policy decision taken by the State of Haryana. The petitioner did not make a demand from the State of Haryana to consider her claim for grant of higher pay scale on her acquiring higher qualification.

(3.) The State of Haryana has not filed any written statement in this petition.