CHANCHAL KUMARI SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) These are two writ petitions (C.W.P. Nos. 15885 and 17275 of 1995) under Articles 226/227 of the Constitution of India, seeking protection of basic pay of the petitioners, which was being drawn by them in the privately- managed aided school before joining service in the Government school.

(2.) Facts, as appearing in Civil Writ Petition No.15885 of 1995 shall be discussed first.

(3.) The petitioner was working as a Teacher in S.M. Janta Senior Secondary School, Barrara, District Ambala, since 25.4.1990. The petitioner was appointed as an Art and Craft Teacher in a Government schools on ad hoc basis, vide order dated 19.5.1994 issued by the Director, Secondary Education, Haryana, in the pay - scale of Rs. 1200-2040. The petition was relieved from the privately-managed school in the afternoon of 5.8.1994 and she joined the Government Middle School, Kanjala (District Ambala) on 6.8.1994 (Forenoon).