- (1.) Leave granted.
(2.) These appeals by special leave are directed against the Judgment and order dated 26.3.2013 passed by the High Court of Punjab and Haryana in LPA Nos.76 and 78 of 2012, whereby Division Bench of the High Court dismissed the Letters Patent Appeals preferred by the appellants-teachers upholding the decision of the learned Single Judge who disposed of their writ petitions with certain directions.
(3.) The facts of the case in brief are that various writ petitions at the instance of teachers of two of the Sanskrit Institutes at Patiala and Nabha were filed, which were clubbed and segregated by the learned Single Judge under two heads. First, the cases in the nature of public interest that were filed by the affected teachers themselves that the Sanskrit Mahavidyalya, Patiala and Sanskrit Institute at Nabha shall not be brought down to the level of school since they conduct courses at par with colleges beyond the level of matriculation and that the institutes shall be run with teachers of college cadre. Secondly, the claims at the instance of the teachers that they are entitled to the scales of pay commensurate with the Lecturers and Professors of colleges since the syllabi for the courses are approved by the Punjabi University at Patiala and the qualifications for teachers are as prescribed by the University.;