Ramesh Lal vs State Of Uttarakhand & Others

Pankaj Purohit, J

Learned counsel for the petitioner submits that subject matter of the present writ petition is covered by a judgment rendered by a Co-ordinate Bench of this Court in WPSS No.1955 of 2015 and connected batch of writ petitions decided on 27.03.2017.

The facts of the case are that petitioner is working in the grant-in-aid primary schools and colleges in District Tehri Garhwal. He has been working as Assistant Teacher and after having completed

10 years of service as such, he is entitled for selection pay-scale/grade by the respondent-Department, but despite there being clear-cut provisions enumerated in the Government Order dated 22.02.2010 for grant of selection grade after putting in 10 years’ continuous satisfactory service and grant of promotional pay scale on completion of 12 years service in the selection grade, he has not been given the said benefit.

Learned counsel for the petitioner submits that petitioner has served in the selection grade for more than 12 years and at present, he is also entitled to receive the promotional scale/grade and he has submitted his representation to the respondents for the same, but till date, for one reason or the other, in the name of constituting Committees to decide the issue of the grant of promotional pay scale to the petitioner, he is being deprived of that benefit. He further submits that similarly situated persons, who are working in the grant-in-aid schools/colleges within the State, have already been sanctioned the promotional pay scale on completion of their 12 years’ service in selection grade, therefore, there is total discrimination meted out to the petitioner by the respondent-Authorities.

Learned State Counsel admits that a similar controversy has been set at rest by this Court in several cases and the case of the petitioner is also covered by those judgments rendered by a Co-ordinate Bench of this Court so far as it relates to teachers working in government schools/colleges but there is one difference in the present one i.e. petitioner is working in grant-in-aid schools/colleges.

Having heard the rival contentions of learned counsel for the parties, I do not find any substance in the submission made by learned State Counsel simply for the reason that so far as the payment of salary is concerned, there is no distinction between the teaching or non-teaching staffs of a government college/school with that of the teaching and non-teaching staff of the college/schools which are in grant-in-aid.

In this view of the matter, the present writ petition stands allowed in terms of the judgment and order passed by a Co-ordinate Bench of this Court in WPSS No.1955 of 2015 (Munendra Singh Rana & others Vs. State of Uttarakhand & others) and connected petitions decided together on 27.03.2017.