- (1.) - The delay is condoned and special leave is granted.
(2.) The respondent was appointed as a teacher in 1972. He has claimed his salary in the pay scale of Rs. 160-360/-per month which was refused by the appellant State. He made an;application under Art.226 of the Constitution of India in the High Court of Rajasthan which was allowed by the impugned judgment.
(3.) Admittedly, the aforesaid pay scale of Rs. 160-360/ - per month is allowed to trained teachers. Since the petitioner was not trained, he was appointed at the fixed rate of Rs. 130/ per month until he became trained.;