- (1.) Leave granted.
(2.) The High Court passed an order in the following terms: "Petitioner 1 is an Association of Assistant Teachers in various government-aided polytechnics in U. P. They are demanding same pay scale as the Assistant Lecturers of government polytechnics and selection grade. The Supreme Court in State of H. P. v. H. P. State Recognised and Aided schools Managing Committees has decreed a similar claim. Following the aforesaid decision this petition is allowed. The prayer of the petitioner is granted with effect from the date when the Assistant lecturers in government polytechnics were granted pay scale and selection grade. "
(3.) This Court on 19-11-1999 passed an order, tagging this matter with another SLP. But subsequently the said order was recalled. This matter has now once again been listed before us.;