SUSHIL CHANDRA RAI AND OTHERS Vs. STATE OF U. P. AND OTHERS
LAWS(ALL)-1993-3-80
HIGH COURT OF ALLAHABAD
Decided on March 18,1993

Sushil Chandra Rai And Others Appellant
VERSUS
State of U. P. and others Respondents

JUDGEMENT

A. P. Singh, J. - (1.) This writ petition has been filed by the teachers of Rihand Rajkiya Primary School, Pipari, District Mirzapur challenging the Government Order dated 27-2-1981 Annexure 10 to the writ petition.
(2.) In brief the facts of the case arc that the petitioners were working as teachers in Rihand Rajkiya Primary School, Pipari, District Mirzapur. They were appointed as teachers on different dates. The petitioners thereafter represented to the authorities for payment of their salary in the pay scale of Government Model School teachers, which were equivalent to the school in which petitioners were employed The said representation of the petitioners was accepted by the departmental Officers, namely, Executive Engineer, Superintending and Chief Engineer. They at their turn wrote a letter to the State Government for granting the same pay scale to the petitioners and other employees as was applicable to the teachers of Government Model Schools By the impugned order petitioners request has been turned down by the State Government.
(3.) I have heard Sri Satish Chandra Mishra in support of the writ petition and S.D. Dubey, Standing Counsel in opposition thereof.;


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