STATE OF HARYANA Vs. NATIONAL FITNESS CORPS TEACHERS ASSOCIATION
LAWS(P&H)-2013-1-194
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 11,2013

STATE OF HARYANA Appellant
VERSUS
National Fitness Corps Teachers Association Respondents

JUDGEMENT

- (1.) By way of this order, we shall dispose of three appeals bearing LPA Nos.182 and 183 of 2008 and 1336 of 2012 as the questions of law and facts involved in these appeals are similar.
(2.) As a matter of fact, the order passed in CWP No.5816 of 1994 has been followed in the latter two writ petitions bearing CWP Nos.2071 of 1986 and 13572 of 1989. Hence, the facts are being extracted from CWP No.5816 of 1994 much-less LPA No.182 of 2008.
(3.) In short, in the year 1954, the Government of India (Ministry of Education) introduced the National Disciplined Scheme which was re-designated as National Fitness Corps (hereinafter referred to as the "NFC") in the year 1965. The respondents, under that Scheme, were appointed as Instructors in the following pay scales:- "i) Instructors (Junior Grade): Rs.110-200 ii) Instructors (Senior Grade II): Rs.150-240 iii) Instructors (Senior Grade I): Rs.210-320";


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