- (1.) Leave granted.
(2.) The appellant was appointed on 29/7/1972 as a Librarian in government ollege in the pay scale of Rs. 220-550. The Haryana government accepting the ecommendations of the government of India and the University Grants omission upgraded the pay scales of librarians with effect from 1-1-1973 to s 700-1600, if they possessed a minimum educational qualification of first or second class M. A. , M. Sc. , M. Com. plus a first or second class B. Lib. Science or Diploma in Library Science, the degree of M. Lib. Science being a preferential qualification. Thereafter taking into consideration, representations made by ever all librarians appointed prior to 31/12/1972 and the recommendations of he University Grants Commission, the government of India in its proceedings f 16/1/1987 relaxed the requirement of securing first or second class in M. A". Sc. , M. Com. and other prescribed educational qualifications, by an order hich was in the following terms: "It has now been decided, on the recommendation of the UGC, that the existing incumbents of the posts of Librarians in colleges who have been appointed to these posts on or before 3/12/1972 may be sanctioned the upgraded scale of Rs. 700-1600 in relaxation of the qualification prescribed in Annexure-I referred to above without insisting on a first or second class in the degree, diploma or other prescribed educational qualification. "
(3.) The Principal of the College, where the appellant was working as a Librarian allowed him the revised pay scale of Rs. 700-1600 purporting to act under the above order. However, the government of Haryana directed the Principal to withdraw the pay scale of Rs. 700-1600 allowed to the appellant. The appellant had challenged their direction in CWP No. 10988 of 1993 in the High court of Punjab and Haryana. The High court by the impugned order dated 9/9/1993 dismissed the writ petition. Thus this appeal by special leave.;