DEBAPRASAD SAHA, UNITED MUKDANGRA SECONDARY SCHOOL Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) IN this writ petition filed by the 22 (twenty two) Science teachers of the Adhoc Aided Schools praying for a direction to the respondents to grant the revised pay scale of Rs.14,100 -27,510/ - pm with all allowances etc. to the petitioners at par with that of the Assistant teachers of deficit system schools w.e.f. 01.01.2007.

(2.) THE concise fact leading to the filing of the present writ petition is recapitulated. The petitioners were initially appointed as Science teachers in the different Adhoc Aided schools in the Garo Hills in the State of Meghalaya. The names of their respective Adhoc Aided schools and date of joining are shown against their names in the tabulation hereunder: -

(3.) IT is the further case of the petitioners in the writ petition that since the petitioners are also performing the same functions and duties of Science teacher of the Govt. schools/deficit system schools, they are also entitled to enjoy their pay scale at parity with the pay scale of the Science teachers of the Govt. schools/deficit system schools. Mr. M Chanda, learned counsel for the petitioner strenuously contended that the educational qualifications of the present writ petitioners are equivalent with the educational qualifications of the Science teachers of the Govt. schools/deficit system schools. The Govt. of Meghalaya, Directorate of School Education & Literacy issued an order dated 23.02.2011, that in the budget for 2010 -2011 for enhancement of renewal grant to Science teacher in 123 (one hundred twenty three) Adhoc Aided Secondary Schools of West Garo Hills at a lump sum of Rs.9000/ - pm per teacher per school w.e.f. 01.01.2011 for a period of two months w.e.f. 01.01.2011 to 28.02.2011 as per list enclosed therein had been granted. For easy reference, the said order dated 23.02.2011 (Annexure -VI to the writ petition) is quoted hereunder: -