HANS RAJ Vs. STATE OF J. AND K.

JUDGEMENT

(1.) The petitioner-Hans Raj, a Teacher in the Education Department of the State Government, was deputed to Navodaya Vidyalaya Samiti as T.G.T. (Hindi) Kot-Ranka-Rajouri for a period of two years. The period of his deputation was extended by another one year.

(2.) The Navodaya Vidyalaya Samiti had placed the petitioner in the Master's Grade during his stay with it. His efforts for absorption in Navodaya Vidyalaya Samiti did not, however, fructify and he was repatriated to his parent department in the Teacher's Grade in which he was serving at the time of his deputation.

(3.) He has filed this Writ Petition seeking issuance of directions to the State-respondents to place him in the Pay Scale of Rs. 1760-3200, i.e., the Master's Grade in which he had been serving in the Navodaya Vidyalaya Samiti, saying that Ram Dhan and Makdhami, the employees of the Forest Department, situated similarly with him, had been allowed similar benefit of being placed in the higher grade on repatriation to their Parent Department, by the State Government.