- (1.)The Petitioner has filed two writ petitions No. 4698 of 1991 and 26296 of 1991. The fate of these two writ petitions is dependent on the validity or otherwise of the impugned order dated 31-8-1991 passed by the Respondent No. 2 and consequential order dated 7-9-1991 passed by the Respondent No. 3.
(2.)In writ petition No. 4698 of 1991 the Petitioner prays that the Respondents be directed to make the payment of full grade/difference of the salary to the Petitioner for the post of Assistant Teacher in the Senior Basic School on the basis of the orders contained in Annexures 6 and 10 to the writ petition. This writ petition seems to have been presented before the Court on 20-2-1991. After the filing of this writ petition the impugned orders dated 31-8-1991 and 7-9-1991, which are subject matter of writ petition No. 26296 of 1991 were passed. Therefore, the Petitioner has filed a separate writ petition challenging those two orders. In both the writ petitions the controversy relates to the status of the Petitioner and her entitlement to draw salary as Assistant Teacher of the Primary School according to the Respondents and her right to draw salary as Assistant Teacher of Junior High School according to the Petitioner.
(3.)The facts relevant for the decision of these two writ petitions in sequence are summarised hereunder.