- (1.) This is an appeal against the judgment dated 25.07.2008 of the Division Bench of the High Court of Himachal Pradesh, Shimla, in Letters Patent Appeal No.48 of 2004.
(2.) The facts very briefly are that in 1923 the respondent No.1-School (for short 'the School') was initially established as a mission school by the respondent No.2. The School adopted the 10+2 system in 1993 and is presently affiliated to the Himachal Pradesh Board of School Education. Before independence in 1947 the School was receiving grant-in-aid from the British Indian Government and thereafter from the Government of India upto 1950. From 1951 to 1966, the School received grant-in-aid from the State Government of Punjab. After the State of Himachal Pradesh was formed, the School received grant-in-aid from the Government of Himachal Pradesh during the years 1967 to 1976. From the year 1977-1978, the School has not been receiving any grant-in-aid from the Government of Himachal Pradesh and the teachers of the School are being paid less than the teachers of Government schools and Government aided schools in the State of Himachal Pradesh.
(3.) Not satisfied with their salary and allowances, some of the teachers of the School filed a Writ Petition, CWP No.1038 of 1996, in the High Court of Himachal Pradesh for a direction to pay the salary and allowances at par with the teachers of Government schools and Government-aided schools and by judgment dated 11.10.2004 the learned Single Judge of the High Court of Himachal Pradesh allowed the Writ Petition and directed the respondent nos.1 and 2 to pay to the writ petitioners salary and allowances at par with their counter-parts working in the Government schools from the dates they were entitled to and at the rates admissible from time to time. Aggrieved by the judgment of the learned Single Judge, the respondent nos.1 and 2 filed Letters Patent Appeal No.48 of 2004 (for short 'the LPA') before the Division Bench of the High Court and by the impugned judgment dated 25.07.2008, the Division Bench of the High Court set aside the judgment of the learned Single Judge and dismissed the Writ Petition of the appellants.;