GURBACHAN SINGH Vs. S K TUTEJA

JUDGEMENT

(1.) While disposing of Civil Writ Petition No.1744 of 1980 on 13th August, 19921 had observed that the respondents to re-fix the pay of the petitioners in terms of the judgment in Vidya Sagar Single's case. In accordance with this direction, the respondents have considered the matter and have passed the order Annexure R-l in which it has been stated that the judgment of Vidya Sagar Singla's case would not apply to the case of the present petitioners, as this benefit could be given only to such Masters who had been appointed on regular basis prior to 19th February, 1979 and had attained the post graduate qualification before that date. Assuming that the stand of the defendants is correct, I find that in a subsequent judgment reported in Joga Singh and others versus State of Punjab and others,1994 1 SLR 615the learned single Judge of this Court has held that those Masters who had attained post graduate qualification after 19th February, 1979 would also be entitled to the benefit conferred by Vidya Sagar Singla's case. An LPA against this judgment has been filed which is now fixed for hearing on 3rd October, 1994, and till then operation of the judgment has been stayed. Nevertheless, I deem it appropriate that the respondents herein would reconsider the case of the petitioners in the light of Vidya Sagar Singla's case as also Joga Singh's case but the same will not be implemented till the decision of the said LPA.

(2.) In this view of the matter, the present proceedings are adjourned to 4.1.1995. Ordered accordingly.