RAJNI VALI Vs. CHANDIGARH ADMINISTRATION

JUDGEMENT

(1.) THE Petitioners are Lecturers in Dev Samaj Girls Senior Secondary School, Chandigarh. Dev Samaj Educational Society had offered to establish educational institution at Chandigarh. A plot of land was allocated to it and Dev Samaj Girls School was set up. Since December 1, 1967 the school is getting 95% grant-in-aid. In the year, 1988 it was decided to start 10 + 1 and 10 + 2 classes in the school and upgrade the same to senior or secondary level. A request was made to the District Education Officer, Chandigarh, for starting 11th and 12th classes in 10+2. system in Humanities and Commerce from the session 1987-88. The Director, Public Instructions, Union Territory, Chandigarh granted permission to the management for starting 11th and 12th classes for Humanities only on the condition that no additional staff will be provided in grant-in-aid.

(2.) THE school also applied for affiliation of the same with Central Board of Secondary Education, New Delhi. The case of the school was recommended by the Director, Public Instructions. It was granted affiliation by the Board of Secondary Education w. e. f. , May 1, 1988. It was granted approval for subjects of Mathematics, Sanskrit, Sociology, Commerce and Accountancy in 10+2 system. The classes for 10 + 2 started in the school in the year 1988. The corresponding classes in Dev Samaj Degree College, Chandigarh were closed because of the decision of the Chandigarh Administration that such education would be given in schools.

(3.) BY virtue of the present writ petition, the petitioners seek a writ of mandamus to direct the respondents to pay the same salary which is being paid to their counterparts working in privately managed recognized aided schools and further respondents 1 to 3 be directed to afford the additional expenses in the same ratio which is being done between the Government and the management i. e. 95% of deficit is made by Chandigarh Administration and 5% by the management.