Jetha Singh And Others v. State Of Punjab And Another

V. Ramaswami, C.J (Oral):— In view of the fact that the petitioners have stated that they have acquired or possessed the qualification of B.A/F.A/T.D.C Part I prior to 1st November, 1979, which has not been denied by the respondents, they are entitled to be put in Category ‘B’, Group 2, and paid higher scales as admissible to teachers in that category from the respective dates of their acquiring the qualification, in view of the Supreme Court decision in Punjab Higher Qualified Teachers Union (Non-Petitioners) v. State of Punjab reported as 1988 1 SVLR (L) 12, Full Bench decision of this Court in CWP No. 484/1986 (Om Parkash… v. The State Of Haryana….) decided on May 12, 1988, and the Division Bench decision of this Court in CWP 249/1987 (Nasib Kaur etc. v. State of Punjab etc.) decided on August 2, 1988.

2. Accordingly we direct the respondent-authorities to give the petitioners the status of Category ‘B’ Group 2, and pay them higher scales as admissible to teachers in that category from the respective dates of their acquiring B.A/Intermediate/T.D.C Part I qualifications, as the case may be. However, there will be no order as to costs.

3. Petition allowed.