HARYANA RAJKIYA ADHYAPAK SANGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioners are serving ad hoc teachers in Government Schools under the State of Haryana. They have been disallowed the benefits of Medical Leave, Maternity Leave, Earned Leave, etc. on the ground that instructions Annexure P-2 do not provide so.

(2.) Supreme Court of India in Rattan Lal and others v. State of Haryana and others, 1985 3 SLR 548, with regard to the salary and allowances for summer vacations, in the case of ad hoc Teachers, observed as under :-

(3.) The matter in dispute is squarely covered by the observations of the Supreme Court in Rattan Lal's case . It is clear enough on the point that ad hoc teachers employed by the State Government are not only entitled to medical leave, maternity leave, earned leave, etc. but other allowances as well.