MANGAT RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioners have sought issue of a mandamus for grant of higher pay-scale from the date of their acquiring higher qualifications.

(2.) Though the writ petition has undergone several hearings and at one stage it was dismissed but that order was later on cancelled bv the Division Bench on 6.5.1992.

(3.) The petitioners have pleaded that they are working as J.B.T. Teachers, Hindi Teachers and Physical Training Instructors. Petitioners also stated that they have acquired higher qualification of B.Ed. Between 15.5.1985 and 30.12.1989 and from the date of acquiring higher qualification, they have become entitled to be paid salary in the higher pay scale. Reliance has been placed by the petitioners on the decision of the Supreme Court in Chaman Lal and others vs. State of Haryana, 1987(4) SLR 2.