SAVITA RANI Vs. UNION TERRITORY

JUDGEMENT

(1.) THE applicants in the aforesaid two OAs are the members of the regular cadre of the Education Deptt., U.T. Chandigarh. THEy joined as Nursery Teachers/J.B.T. Teachers in the year 1976 on regular basis. THEy are claiming the benefit of higher pay scale for having acquired the higher qualification prior to 19th February, 1979 with all consequential benefits as has been allowed to other Teachers pursuant to the decision of this Court dated 8th January, 1998 in OA No. 649/CH/97 - R.D. Kaushal and 20 Ors. v. Union of India and 3 Ors., and the earlier decision dated 18.6.90 in OA No. 172/CH/1990.

(2.) It is asserted that all the applicants are similarly placed as the applicants in the aforesaid OAs and, therefore, on ground of parity, they are also entitled to the benefit of higher pay scale for having acquired higher qualification prior to 19.2.1979.

(3.) WE have heard Mr. R.K. Sharma, learned Counsel for the applicants as well as Mr. N.K. Bhardwaj, appearing on behalf of the respondents.