NIRMAL KHASA Vs. STATE OF HARYANA

JUDGEMENT

(1.) In this case, petitioner No. 1 was employed as Language Teacher (Hindi) in the Vocational Education Institute and petitioner No. 2 was working as Language Teacher (English) in the same institution. Both the petitioners at the relevant time, were granted pay scale of Rs. 1400-2600, but they have prayed for grant of pay scale of Rs. 2000-3500 on the ground that the lecturers employed in School cadre have been placed in the said scale of Rs. 2000-3000 though the nature of work and qualification for the said post are identical.

(2.) The learned counsel for the parties agree that the point raised in this writ petition is squarely covered by a judgment of this Court in C.W.P. No. 16543 of 1990 (Ram Chander and others v. State of Haryana) decided on 15th July, 1992). It may be relevant to point out here that the Letters Patent Appeal filed by the State against the aforesaid judgment was dismissed by this Court on 4.10.1993. The State of Haryana had challenged the judgment of the Division Bench before the Hon'ble Supreme Court and the Supreme Court has also dismissed the appeal filed by the State of Haryana in the case, State of Haryana v. Ram Chander and Others., 1997 5 JT 217.

(3.) In view of the above discussion, this writ petition is allowed in the same terms as in the case of Ram Chander and the respondents are directed to grant the petitioners the pay scale of Rs. 2000-3500 with effect from 1st April, 1990. As held by the Supreme Court, the petitioners shall be entitled to the arrears of salary on revision in higher scale with effect from 15th July, 1992.