RAMCHANDRA Vs. STATE OF U.P. & ORS
LAWS(ALL)-2010-9-301
HIGH COURT OF ALLAHABAD
Decided on September 29,2010

RAMCHANDRA Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) BY this writ petition the petitioner has prayed for directions to allow him UGC pay scale with effect from July, 1999 and to pay the entire arrears of salary. He has also prayed for directions to allow and grant pay scale of Senior Lecturer and Reader.
(2.) FROM the representation of the petitioner dated 9.7.2007, and the pleadings in the writ petition, we find that the petitioner is a Post Graduate in Science (M. Sc.) in 1985 with 53.3% marks; B. Ed. In 1973 with 56.9% marks, M.Ed. In 1976 with 62% marks and Pd.D in Education in 1983, and was awarded UGC Fellowship. He was appointed as Lec­turer in Sri Bajrang Teachers Training Col­lege, Deeg, Bharatpur (Rajasthan) on 3.8.1983 and continued upto 31.3.1984. He was again appointed as Lecturer on 12.7.1985 in the same college and continued upto 22.8.1986. In the year 1988, he was appointed as Lecturer in Maharaja Suraj Mal Teachers Training College, Bharatpur, Rajasthan and continued upto 8.1.1988. Thereafter he ap­plied and was appointed as Lecturer in Kishori Raman Teachers Training College, Mathura on 9.1.1988 and is continuing on the post. His appointment was approved by the Joint Director (Training) on 6.6.1989. He rep­resented to the Director of Higher Education, UP Allahabad that he is entitled to UGC grade as paid to the lecturers of other degree col­leges. In the counter-affidavit of Dr. Ram Chandra Mishra, Assistant Director in the Directorate of Higher Education. UP. It is stated in para-3 (a) that as per policy deci­sion of the State Government four LT Train­ing Colleges of the State were converted into B.Ed. Training Colleges w.e.f. 1.7.1999 and were merged with the Department of Higher Education. The liability of payment of salary of the teaching and non-teaching employees of these colleges were transferred to the De­partment of Higher Education. The teachers in these colleges, according to the policy de­cision, were given salary in terms of the pay scales as applicable to B.Ed. Teachers work­ing in the nongovernmental colleges in the State provided the minimum qualification is based on UGC qualifications applicable to B.Ed. Teachers. It is further stated in para 3 © and (d) of the counter-affidavit that the payment of salary to the teachers of LT col­leges at par with teachers of B.Ed. Colleges involves application of principle of equal pay for equal work, based on quality of work, which requires consideration of factors such as qualifications, method of selection and appointment, nature of duties and responsi­bilities. There is a vast difference between the LT College teachers and B.Ed. Teachers relat­ing to their qualification, process of recruit­ment, nature and scope of duties, responsi­bilities, work and liabilities. The petitioner's case was considered by the State Government on 4.1.2006. The Director of Higher Educa­tion informed that the petitioner is not quali­fied in terms of the UGC qualifications as applicable to B.Ed. Teachers. In respect of Dr. Subedar Singh claiming same benefits an or­der was passed by the State Government com­municating the Director of Higher Education in pursuance to the order dated 12.12.2005 passed in Writ Petition No. 38166 of 2005. In this order dated 4.1.2006 the State Gov­ernment decided that out of the teachers work­ing in four LT Colleges only Dr. Ram Chandra the petitioner serving in Kishori Raman Teachers Training College, Mathura is quali­fied. He was also not found eligible for UGC pay scale on the ground namely that he has 44.02% marks in the Intermediate, and that his appointment was not approved by the con­cerned University/Higher Education Service Commission. It was thus found that the teach­ers in these four LT Colleges namely Kishori Ram Teachers Training College, Mathura; Christian Training College, Lucknow; D.A.V. Training College, Kanpur and K.P. Training College, Allahabad appointed to teach LT courses, do not fulfil the required eligibility for appointment as lecturers for teaching B.Ed. Classes.
(3.) THE State Government in its letter dated 4.1.2006 written to the Director of Higher Education, UP Allahabad further observed that the pay scales on any post depend upon the source of recruitment, eligibility and the selection process. There is difference in the conditions of service of LT and B.Ed. Teach­ers and that their selections and appointments of LT grade teachers is not approved by the concerned Universities/Higher Education Service Commission. These teachers teach­ing in the four LT Colleges were, therefore, not entitled to UGC pay scales.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.