P.K Balasubramanyan, J.— The appellants are teachers of a recognised private school known as Ballygunge Siksha Sadan in Calcutta in the State of West Bengal. Originally they along with 26 others filed WP No. 4139 of 1992 in the High Court of Calcutta praying for the issue of writ of mandamus directing the authorities of the school to fix the salaries of teaching and non-teaching staff of the school and to remove all anomalies in the scales of pay as recommended by the Third Pay Commission as extended to other government-aided schools and government schools. Subsequent to the filing of the writ petition, the petitioners other than the five appellants herein, withdrew from the writ petition on their reaching an understanding with the authorities of the school. The five appellants pursued the writ petition. A learned Single Judge of the High Court allowed the writ petition and directed the Director of School Education to enforce parity in payment to the writ petitioners in pay scales and dearness allowances on a par with the government-aided institutions and to consider whether there has been any discrimination or anomaly in the fixation of pay scales of teachers by the first respondent management, with respect to the teaching staff in the institution. On appeal by the management, the Division Bench of the High Court allowed the appeal and set aside the decision of the learned Single Judge. Feeling aggrieved thereby, the five teachers who were pursuing the writ petition, came to this Court with this appeal. Pending the appeal, Appellant 5 died and Appellant 4 withdrew from the appeal, with the result that only three of the teachers of the institution remain as appellants in this appeal to pursue the cause originally put forward.
2. There is no dispute that the institution in which the appellants are working is a recognised private educational institution in the State of West Bengal. In the State of West Bengal there are government schools, aided schools and unaided private schools. In this case, we are not concerned with aided schools or government schools. As far as private schools like the one run by Respondent 1 are concerned, they do not receive any aid from the Government, but, they do get from the Government dearness allowance component of the approved teachers working in the school. There is no dispute that the recommendations of the First Pay Commission and that of the Second Pay Commission, though they did not cover private unaided schools, were implemented by the schools as part of their agreement with the teachers. Though, the management also implemented the recommendations of the Third Pay Commission in the sense that the salaries of the teachers were hiked in terms of the said report, the institution refused to give retrospective effect to the enhancement. In other words, the institution refused to give effect to the recommendations of the Third Pay Commission with effect from 1-1-1988, as recommended by the Commission and as implemented by the Government.
3. It was mainly complaining about the refusal of the management to implement the recommendations of the Third Pay Commission with effect from 1-1-1988 retrospectively, that the teachers went to court. We asked the learned Senior Counsel for the appellants as to whether there was any Act, statutory rule or even government order directing private unaided educational institutions to implement the recommendations of the Third Pay Commission especially in the context of the fact that the salaries and emoluments of teachers of private unaided institutions were not the subject-matter of reference to the Third Pay Commission. Learned counsel fairly submitted that there was no statutory provision, rule or binding order, but referred to the decision of this Court in Frank Anthony Public School Employees' Assn. v. Union of India (1986) 4 SCC 707, (1987) 2 ATC 35, (1987) 1 SCR 238 and submitted that the principle recognised therein should be applied to teachers like the appellants as well. Learned counsel conceded that there was no provision corresponding to Section 10 of the Delhi School Education Act, 1973 in the Bengal Act. But the submission was that the appellants were approved teachers and they were also doing the same work as teachers of government schools and aided schools and in the circumstances “equal pay for equal work” principle could be directed to be implemented and in that context the appellants could be granted relief. This was met by the learned Senior Counsel appearing for the respondents by pointing out that the institution had not only implemented the recommendations of the Third Pay Commission but has also implemented the recommendations of the Fourth and Fifth Pay Commissions, though it was not bound to do so and there could be no grievance that teachers are being paid salaries that are not comparable with that of the teachers of government schools and aided schools. With reference to the pleadings, it was pointed out by the learned Senior Counsel that the teachers of the first respondent institution, in fact, were enjoying some additional benefits which are not available to teachers of government institutions and aided institutions. It was also pointed out that out of the very many teachers in the school, only three of them, the appellants before us, have refused to enter into an agreement with the first respondent and as observed by this Court in Reserve Bank of India v. C.N Sahasranaman 1986 Supp SCC 143, (1986) 2 SCR 881 the fact that a few are not satisfied, is no ground for interference by court or for grant of relief in their favour when by and large the position adopted by the institution is found to be fair and just and is accepted by all other teachers. We find considerable merit in the submissions on behalf of the respondents. In the absence of a statutory provision, we are not in a position to agree with learned counsel for the appellants that interference by the High Court under Article 226 of the Constitution is warranted in this case. We find on the whole that there has been just treatment of the teachers by the first respondent institution and there is no reason to interfere even on the ground that the appellants are being treated unfairly by their employer, the educational institution, or on the basis that this is a case in which the conscience of the court is shocked, compelling it to enter the arena to afford relief to the teachers.
4. In this context, we must also notice that the writ petition in the High Court is filed for the issue of a writ of mandamus directing a private educational institution to implement the recommendations of the Third Pay Commission including their implementation with retrospective effect. Even the decision relied on by learned counsel for the appellants, namely, K. Krishnamacharyulu v. Sri Venkateswara Hindu College of Engg. (1997) 3 SCC 571, (1997) 2 SCR 368 shows that interference under Article 226 of the Constitution of India to issue a writ of mandamus by the Court against a private educational institution like the first respondent herein, would be justified only if a public law element is involved and if it is only a private law remedy no writ petition would lie. We think that even going by the ratio of that decision, a writ of mandamus could not have been issued to the first respondent in this case.
5. We must remember that the profession of teaching is a noble profession. It is not an employment in the sense of it being merely an earner of bread and butter. A teacher fulfils a great role in the life of the nation. He is the “guru”. It is the teacher, who moulds its future citizens by imparting to his students not only knowledge, but also a sense of duty, righteousness and dedication to the welfare of the nation, in addition to other qualities of head and heart. If teachers clamour for more salaries and perquisites, the normal consequence in the case of private educational institutions, if the demand is conceded, would be to pass on the burden to the students by increasing the fees payable by the students. Teachers must ask themselves whether they should be the cause for putting education beyond the ken of children of parents of average families with average incomes. A teacher's profession calls for a little sacrifice in the interests of the nation. The main asset of a teacher is his students, former and present. Teachers who have lived up to ideals are held in great esteem by their disciples. The position of the guru, the teacher, in our ethos is equal to that of God (Matha Pitha Guru Daivam). The teachers of today must ensure that this great Indian concept and the reverential position they hold, is not sacrificed at the altar of avarice.
6. The Division Bench of the High Court has held that there is no ground to interfere in the case on hand and have rightly set aside the directions issued by the Single Judge. We find no reason to interfere with the decision of the Division Bench of the High Court. We therefore confirm that decision and dismiss this appeal. We make no order as to costs.