SMT. SANTOSH MADAN W/O SHRI VEDPAL JI MADAN Vs. THE STATE OF RAJASTHAN, THROUGH THE SECRETARY, DEPARTMENT OF EDUCATION, GOVERNMENT OF RAJASTHAN, JAIPUR

JUDGEMENT

(1.) By way of this writ petition, the petitioner, who has retired from the service of respondents on attaining the age of superannuation, has questioned action of the respondents in withdrawing the pay scale of Rs.7500-12000 granted to her vide order dated 6.9.04 retrospectively.

(2.) The relevant facts in nutshell are that the petitioner was appointed on the post of Assistant Teacher (Gr.III) in the regular pay scale of Rs.110-230 vide order dated 30.9.75 and pursuant thereto she joined duties on 4.10.75. Thereafter, vide order dated 30.9.78, she was promoted on the post of Teacher Gr.II in the pay scale of Rs.450-770. Later, vide order dated 2.9.84, the petitioner was promoted on the post of Senior Teacher (General) Gr.II under Rule 30 of the Rajasthan Education Subordinate Service Rules, 1971.

(3.) The State Government issued an order dated 25.1.92 providing for grant of first, second and third selection grades to the employees holding the post of Class IV, Subordinate and Ministerial Service and other isolated posts on completion of 9, 18 and 27 years of service respectively. Accordingly, vide order dated 20.11.93, the petitioner was granted second selection grade on completion of 18 years of service and was fixed in the pay scale of Rs.2000-3200 w.e.f. 4.10.93.