LAWS(P&H)-1995-11-180

GURJEET KAUR Vs. STATE OF HARYANA

Decided On November 13, 1995
GURJEET KAUR Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Petitioner, who was B.A., B.Ed, and was appointed as J.B.T. Teacher on 30.12.1980, has filed this writ for issuance of a writ of mandamus directing the respondents to grant her pay of master grade from the date of her acquiring higher qualifications in terms of the circular dated 23.7.1957, issued by the State of Punjab (which is applicable to the State of Haryana as well).

(2.) Notice of motion was issued in response to which written statement has been filed.

(3.) The stand taken by the respondents is that the petitioner had not acquired the higher qualifications of B.A., B.Ed, after joining the service and that she already had these qualifications at the time of joining service for the liist time in the year 1980. It has been denied that the petitioner is entitled to the benefit of the circular issued by the State of Punjab dated 23.7.1957.