- (1.) Mr. R.K. Malik, learned Senior Advocate for the petitioners, assisted by Mr. Nikhil Sharma, Advocate, has vehemently argued that petitioners are teaching/nonteaching staff of Arya Kanya Senior Secondary School, Anaj Mandi, Bahadurgarh, District Jhajjar, which is Government Aided Private School; employees of Government Aided Private School are entitled to the similar/identical pay scale which is being paid to the Government School staff; further contends that despite representations (Annexures P/2 to P/4), respondents are not paying the salary to the petitioners equivalent to the employees of Government School.
(2.) Without expressing any opinion on the merits of the case, respondent No. 2 i.e. Director General of School Education, Haryana, is directed to take decision on the representations (Annexures P/2 to P/4) within 60 days from the date certificate copy of this order is placed before him, and arrears, if any, shall be paid within six months thereafter, in accordance with law, Petition stands disposed of.;