RAJENDRA NATH MITTAL,J. - (1.) Briefly the facts giving rise to this Writ Petition are that petitioner No. 1 was appointed as Science Master In S. S. Narya High School, Raman, District Bhatinda and petitioner Not. 2 and 3 were appointed as Science Masters in M.H.R. Higher Secondary School, Bhatinda In the grade of Rs. 220,500. While they were appointed as such, the Circle Education Officer had approved their appointments as Masters in the said grade with effect from the dates of their appointments. The above said schools are privately managed but are aided by the Government. The Government in order to improve the status of the teachers working in such schools decided to grant 95 per cent of the approved deficit on the pattern of grant-in-aid given to the schools in Delhi State. It is further stated that all the teachers working in privately managed schools were given uniform scales of pay in parity with the scales of pay and dearness allowance admissible to those working in Government schools. The petitioners have averted that the Government had not allowed the schools to give them running grades on the ground that they were untrained teachers They have been only given fixed pay for the period during which they remained untrained According to them this is against the rules framed by the Government in this regard. They have prayed that the Government be directed to Instruct the schools to give them the running grades.
(2.) The writ petition has been contested by respondent No. 1 to 3 who have pleaded that according to Rule 10(a) of Grant-in-Aid Rules the petitioners were not entitled to the running grades and therefore the writ petition was liable to be dismissed.
(3.) It is contended by the learned counsel for the petitioners that all the untrained teachers have been granted the running grades with effect from the dates of their appointments. He further argues that the petitioners were appointed as teachers with the prior permission of the Government In the running grade and consequently the Government cannot say that they were not entitled to those grades.;