- (1.) This is an intra court appeal filed by the writ petitioner of Writ Petition No.2933 of 2007 under Rule 134 of the Rajasthan High Court's Rules against an order dt. 6.5.2010 passed by Single Judge in aforementioned writ petition.
(2.) In order to appreciate the issue raised in the appeal, it is necessary to state the relevant facts infra.
(3.) The appellant is an educational Institution. They are running a School in the name of Gandhi BaL Mandir at Jaisalmer. It is an aided Institution. The respondent No.1 is working in this School as teacher. Some dispute arose between the appellant and respondent No.1 regarding grant of benefit of selection scale of pay to the respondent No.1, which according to the respondent No.1, he was entitled to claim from the appellant. Since by two orders viz. 6.1.2001 and 30.1.2001, this benefit was denied to the respondent No.1 by the appellant and hence respondent No.1 filed an appeal under Section 19 of the Rajasthan Non-Government Educational Institute Act, 1989 (for short called the Act) before the appellate Tribunal constituted under the Act against these orders for resolving such dispute.;