AMINA KAREEMI Vs. STATE OF J&K

JUDGEMENT

(1.) THROUGH the medium of this petition, the petitioners seek the relief of the issuance of writ of mandamus commanding and directing the respondents to grant to them the benefit of order No 58 of 1987 dated 3rd July, 1987 issued by the Director, School Education, Kashmir and consequently to promote them in the selection grade of Rs. 600 -900 (pre -revised). The petitioners claim to be general line teachers and submit that the aforesaid order dated 3.7.1987 is fully applicable to them and that based on the conditions of that order, they are entitled to be promoted to selection grade and are also entitled to the benefit of higher salary by way of promotion to the selection grade right from 1987 when this benefit was granted to the persons covered by the aforesaid order.

(2.) OBJECTIONS hove been filed by respondents.

(3.) I have heard learned counsel for the parties and perused the record.