NIRMALA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order will dispose of Civil Writ Petition Nos. 14688 of 1993, 6024 and 16909 of 1994 and 5352 of 1995 as common questions of law and fact are involved in these petitions.

(2.) The petitioners have prayed for issuance of a direction to the respondents to grant them Master's grade from the dates of their acquiring B.Ed./BT qualifications. The relief has been sought on the basis of decision of Supreme Court in Chaman Lal and others v. State of Haryana, 1987 AIR(SC) 1621 as also of High Court decisions in Harbans Lal v. State of Haryana, 1994 3 SCT 633, Arjun Dev v. State of Haryana, 1992 2 SCT 511 and Rattan Singh v. State of Haryana, 1995 1 SCT 711 and several other unreported judgments of this Court. The petitioners have heavily relied upon the letter dated 23.7.1957 issued by the composite Punjab Government.

(3.) In the reply, acquiring of higher qualifications by the petitioners after the issuance of instructions dated 9.3.1990 has not been disputed.