S N AHLAWAT Vs. STATE OF HARYANA

JUDGEMENT

(1.) S.N. Ahlawat and three others appointed on the post of Coach in the Motilal Nehru School of Sports, Rai, seek pay parity with the Coaches of the Sports Department in the State of Haryana.

(2.) It is the case of the petitioners that they had done graduation and diploma from Netaji Subhash National Institute of Sports, Patiala. The eligibility for joining the diploma course in the institute is only open to those who had either played at the national or international level or at the Inter- University level and those who are graduates. They were appointed on the post of Coaches during the period from 1974 to 1977. The qualifications that they hold is the same that are required for appointment as Coaches in the Sports Department of the Government of Haryana. Moti Lal Nehru School of Sports, Rai is stated to be a Government School of the State of Haryana as the same was set up for providing necessary teaching/coaching to the young students in the field of sports. In so far as the Coaches of the respondent- State are concerned, it is the case of the petitioners that the State had been maintaining a joint Cadre of the Coaches and District Sports Officers. In spite of the fact that joint cadre was being maintained, vide order dated 2nd of October, 1984, the State revised the pay scale of the District Sports Officers from Rs. 700-1250 to Rs. 800-1600 with effect from September 28, 1984. In this revision of pay scale, the Coaches of the State as also the Coaches of the Moti Lal Nehru School of Sports, Rai were ignored. This action of the respondent-State was challenged by the Coaches of respondent- State through Civil Writ Petition 5036 of 1984 and the same was allowed by this Court on July 24, 1990. During the course of arguments, it is stated that, even the Special Leave Petition preferred by the State against the judgment has been dismissed by the Supreme Court. Even though this was the position, insofar as the Coaches in the Moti Lal Nehru School of Sports, are concerned, they were ignored in the matter of pay scale of Rs. 800-1600.

(3.) Earlier in point of time the petitioners had filed Civil Writ Petition No. 3950 of 1995 which was, however, dismissed as withdrawn with liberty to file fresh one by giving more particulars. This writ petition was dismissed on February 12, 1996.