KAMI GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioner has confined her claim only to the extent that the respondent had no jurisdiction to reduce the scale of pay which was being drawn by the petitioner i. e. from B. A. trained scale to matrial trained scale.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner was appointed as Headmistress of Nav Bal Kendra Madhyamik Vidyalaya, Mithapure, Patna-1 and was drawing the scale of pay of a B. A. trained teacher. From the appointment letter issued to the petitioner dated 27-4-1970 as contained in Annexure 1 to the writ petition it appears that she was appointed with effect from 2-4-1970. Pursuant to the said offer of appointment the petitioner joined the said school.