MILAP SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) PETITIONER was appointed as T.G.T.(Science) on regular basis in June, 1996. He joined his duties. However, vide Annexure A -1, dated 4th November, 1996, he was posted in Government Senior Secondary School Chowari (Chamba) against the post of Lecturer in his own pay scale. He was directed to teach concerned subject to the students of +1 and +2 classes in the school, where he was posted, i.e., Government Senior Secondary School, Chowari. He joined his duties at Chowari on 02.12.1996 as a Lecturer in Physics against the vacant post. Though he discharged the duties of Lecturer (School Cadre), however, he was granted the pay scale of T.G.T 's, i.e., Rs. 5480 -8940/ - instead of Rs. 6400 -10640/ -. He was also transferred on 2nd April, 1999 vide Annexure A -2 as Lecturer (School Cadre) from Government Senior Secondary School Chowari to Government Senior Secondary School, Haripur, Kangra. He was subsequently promoted as Lecturer on regular basis on 24th August, 2000 in the pay scale of Rs. 6400 -10640/ -.

(2.) MR . K.C. Sankhyan, learned vice counsel for the Petitioner has strenuously argued that his client was entitled to pay scale of Rs. 6400 -10640/ - on the principle of "equal pay for equal work", since he has worked as a Lecturer (School Cadre) w.e.f. 02.12.1996 till the date of his regular promotion, i.e., 24th August, 2000.

(3.) I have heard the learned Counsel for the parties and gone through the pleadings carefully.