RAJ KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this judgment, three writ petitions - CWP No. 9317 of 1995, CWP 5319 of 1994 and CWP No. 13115 of 1995 - are proposed to be disposed of together as the facts are similar in all the cases.

(2.) For the sake of facts, CWP 9317 of 1995 (Smt. Raj Kaur Yadav) may be adverted to.

(3.) The petitioners, in these cases, were selected and appointed as lecturers in the year 1992 in the subjects of Commerce, History, Geography, Pol. Science and Home Sciences by the Public Girls College, Rewari (Haryana). On their appointment, the petitioners joined as lecturers in the college some time in November/December 1992. Though they are working as lecturers and though the management is taking their services as lecturers in the various subjects mentioned above they have not been paid the salary right from the inception till today. That necessitated the petitioners to approach this court under Article 226 of the Constitution of India for a direction to the respondents to pay their salary. It is the further case of the petitioners that the college is an aided college and 90% of the salary payable to the lecturers ought to be granted as grant-in-aid by the Government to the management. The management has not been paying salary to the petitioners on the ground that they have not received the grant-in-aid. It is also averred that the Director, Higher Education Haryana is the authority to sanction the posts and he has taken a decision to accord the sanction to these posts but he submitted his proposal to the Govt. for according the sanction which, according to the petitioners, is not necessary.