DARYAO SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) By order dated 14.7.1988, Annexure P-4 the Government of Haryana took a decision to grant Professor grade of Rs. 4500-7300 to the Principals of Government and non-Government colleges, who have put in total service of 25 years. This grade was to be given from Ist January, 1986.

(2.) Mr. Sharma, learned Deputy Advocate General, Haryana does not controvert the point decided in these two cases that a principal who has not rendered total service of 25 years, is entitled to the Professor grade in case a Principal junior to him has been granted the said grade. But from the writ petition, I do not find a clear averment that any Principal, junior to the writ petitioner has been granted the Professor grade of Rs. 4500-7300. In view of these facts, the writ petition is allowed to the extent that the respondents are directed to consider the case of the petitioner within six months and in case it is found that any Principal junior to him has been granted Professor grade, the petitioner shall also be granted the same grade in terms of the law laid down by this Court in the above mentioned two judgments.