- (1.) - This order will dispose of Civil Miscellaneous No. 18479 of 1989 and Review Application No. 195 of 1989 in Civil Writ Petition No. 5424 of 1983. In the application under Section 5 of the Limitation Act, it is stated that the review application is barred by a period of 350 days. No cause much less sufficient cause is disclosed in the application for condonation of delay. The same is devoid of merits and is dismissed. However, I am inclined to suo-moto review the order dated 2.8.1988 passed in Civil Writ Petition No. 5424 of 1983. The writ petition was disposed of with the following observations :- The point raised in this petition is covered by the Full Bench decision of this Court in C.W.P. No. 551 of 1986 (Bhagwan Dutt Sharma etc. v. Stat of Haryana) decided on May 12, 1988. In terms of that judgment, the petitioner will be entitled to be paid the Master's pay from the date he acquired D.P.Ed. qualification. Accordingly, we direct the respondents to give higher grade to the petitioner admissible to the Masters from the date of acquiring D.P.Ed. qualification. However, ther will be no order as to costs. The writ petitioner was entitled to the Master's pay from the date he acquired D.P.Ed. qualification which is equivalent to B.Ed. qualification. But this direction is subject to one more rider that if the writ petitioner was not in service on the day he acquired the qualification, he will be entitled to this grade with effect from the late he joins service. The writ petition will be deemed to have been disposed to with this modification.;