PREM LATA Vs. STATE OF HP

JUDGEMENT

(1.) The case of the applicant as pleaded has been that she was appointed as Nursery Teacher on October 20, 1972 as per Annexure A -l. She was given initial start of Rs. 125/ - p.m. in the pay scale of Rs. 125 -300. According to the applicant, as per Annexure A -2, she was directed to be fixed at Rs. 125/ -p.m. (fixed) till further orders. It has also been pleaded that the applicant was being paid Rs. 125/ - p.m. fixed till December, 1977 when as on January 1, 1978, she was being paid Rs. 480/ p.m. fixed whereas running scale since January 1, 1978 for Nursery Teachers was Rs. 480 -880. According to the applicant, she had passed Kindergarten Training Course Examination held by Punjab Education Department in April, 1971. Annexure A -3 is the Certificate in that regard. According to her, she was a student of Avalon Girls Higher Secondary School and Training Centre, Pathankot, and had undertaken the course for two years. Annexure A -4 was the Certificate. The applicant has prayed for running scale since she joined the job. The applicant prayed that she be held entitled to regular pay scales of a Nursery Teacher from the date of her initial appointment and the respondents may be directed to pay the same. It has also been prayed that the increments becoming due and payable to the applicant from time to time may be allowed to the applicant and the respondents be directed to place the applicant at the appropriate stage in the existing pay scale of the Nursery Teachers. She also prayed for the arrears alongwith interest @ 18% p.a.

(2.) According to the applicant, the Nursery Course she had undergone, in case was not recognised by the Himachal Government, in that event, the applicant be declared to be entitled to regular pay scale of the Nursery Teacher by virtue of her long and un -interrupted service of about 16 years.

(3.) The application has been resisted on behalf of the Government.