USHA TANDON Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners who are serving as Language Teachers in Industrial Training Institutes, Rohtak, Ambala Cantt. and Hasangarh, respectively, have preferred the present writ petition claiming the following main relief :-

(2.) Skipping superfluities, the claim of the petitioners in the writ petition is two fold, firstly they have claimed that they possess the same qualification as is possessed by the instructors serving in the Industrial Training Institutes and they being in common seniority list, they should not have been discriminated in the matter of revision of pay scales. Though the petitioners have not prayed for specific relief from a specific date but from para 12 of the writ petition, which is reproduced as under, it is apparent that they are claiming for equating of their pay scales with the instructors for the period from 1.2.1969 to 31.3.1979 and 1.2.1981 to 31.3.1986;

(3.) The second grievance from the writ petition of the petitioners appears to be that they are claiming equation of their pay scale with that of their counter-parts serving under the Central Government on the basis of circular Annexure P-1 dated 26.3.1987 and are seeking the pay scale of Rs. 1,640-2,900.