RATTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The short question raised by the learned counsel for the petitioners in this writ petition is that J.B.T. teachers with Prabhakar or Giani qualifications are entitled to the grades being given to the Language teachers with prabhakar or Giani qualification. From May, 1. 1990 J.B.T. with prabhakar or Giani qualification were equated with the teachers having qualification of O.T. with Prabhakar or Giani language teachers. The grade of both these class of teachers were common. There is no (sic) asserted in the course of arguments that posts of language teacher with qualification of Prabhakar or Giani with O.T. was not equated with J.B.T. Teachers. The only distinction pointed out by the learned counsel for the State of Haryana is that language teachers were given three advance increments prior to the revision of scales.

(2.) Learned counsel for the petitioners averred that petitioner are discharging the same duties as are being discharged by the language teachers with the similar qualifications. Though the respondents averred in the written statement J.B.T. Teachers with qualification of Prabhakar or Giani are teaching language to the students in Middle Schools while language teachers i.e. O.T. with Prabhakar or Giani qualification can teach upto Matric Classes, though no specific instructions have been pointed out from either side.

(3.) Be that as it is there is no dispute that grade of J.B.T. teachers with Prabhakar or Giani qualifications were equated with the language teachers having qualifications of O.T. with prabhakar or Giani prior to the revision of pay scales. Thus both categories of teachers were getting pay in the same pay scales.