Mehinder Singh Sullar, J. - (1.) CONCISELY , the relevant facts, which require to be noticed for the limited purpose of deciding the core controversy, involved in the instant writ petition and emanating from the record, are that the Petitioners were appointed and working on the posts of Hindi/Panjabi Teachers. After the successful completion of period of probation, their services were regularized on or before 1.11.1986.
(2.) THE Petitioners claimed that in the year 1984, services of some Hindi/Panjabi Teachers were terminated by the concerned department on the ground that they were not qualified for the indicated posts. Aggrieved by the termination order, some of them had filed Civil Writ Petition bearing No. 206 of 1984 titled Gurcharan Singh v. State of Haryana, which was allowed by this Court, by virtue of order dated 2.4.1984 (Annexure P1). LPA No. 687 of 1984 filed by the State of Haryana against this judgment was dismissed as well, by way of order dated 28.9.1984 (Annexure P2). Similar writ petitions filed by most of the Petitioners were also stated to have been allowed in the same terms of judgment (Annexure P1). The case set up by the Petitioners, in brief in so far as relevant, was that they were duly getting whatever pay scales attached to the post of Hindi/Panjabi Teacher before the revision of pay scale. The Haryana Government revised the pay scales of Hindi/Panjabi Teachers w.e.f. 1.5.1990, by means of letter dated 23.8.1990 (Annexure P3), but the Petitioners were not granted the revised pay scales. As the representation -cum -legal notice dated 10.3.1991 (Annexure P4) was not considered/decided, therefore, in the wake of CWP No. 7363 of 1991, this Court directed the Respondents to decide the representation/notice of Petitioners by passing a speaking order, by virtue of order dated 16.5.1991 (Annexure P5). However, the Respondents rejected the representation, vide order/letter dated 16.8.1991 (Annexure P6).
(3.) THE Petitioners did not feel satisfied and preferred the instant writ petition, challenging the impugned order (Annexure P6) and claiming the revised pay scale admissible to the language teachers, invoking the provisions of Article 226 of the Constitution of India.;