AI Structured Summary
Not yet generated for this judgment
Judgment
1.,"Existing scale of pay (PRT Grade-
II)","Rs.5500-9000
(Corresponding Grade
Pay of Rs.4200)",,,,
2.,"Pay Band applicable to post of PRT
(Grade-I)",PB-2 Rs.9300-34800,,,,
3.,"Upgraded to the scale of pay to the
post of PRT (Grade-II)","Rs.7450-11500
(Corresponding Grade
Pay of Rs.4600)",,,,
4.,Existing basic pay as on 10.8.2016,Rs.5875,,,,
5.,"Pay after multiplication by as factor
of 1.P86","10928 (Rounded off to
Rs.10930)",,,,
6.,Pay in the Pay Band PPB-2,Rs.10930,,,,
7.,"Pay in the pay band after including
benefit of bunching in pre- revised
scale of Rs.5500-9000 if applicable",Rs.13860,,,,
8.,"Grade Pay attached to the scale of
Rs.7450- 11500",Rs.4600,,,,
9.,"Revised basic pay-total of pay in
pay band and grade pay",Rs.18460,,,,
S.L.
No.",Post,"Present
Scale","Revised Pay
Scale","Corresponding
Pay Band &
Grade Pay",,"Para
No. of
the
Report
,,,,"Pay
Band","Grade
Pay",
(1),(2),(3),(4),(5),(6),(7)
XV
II",TEACHERS,,,,,
1,"Primary School
Teacher","Grade III
4500-7000
Grade II
5500-9000
Grade I
6500-
10500","Grade III
6500-
10500
Grade II
7450-
11500
Grade I
7500-
12000","PB- 2
PB- 2
PB- 3","4200
4600
4800",
,"# Posts of Education Officer/Assistant Director of Education stand merged
with post of Deputy Director of Education.",,,,,
Thus, we find that the decision of the Tribunal in the case of Government School Teachers Association (supra) has not been tested by this Court.",,,,,,
Having considered the order of the Tribunal in the Government School Teachers Association (supra), we find that the said decision of the Tribunal",,,,,,
does not at all deal with the interpretation of Rules and, in fact, the said case had been dismissed only because the Applicant therein being a Teacher",,,,,,
Association, was seeking parity with Assistant/Steno Cadre-which parity could not be established and, therefore, we find no justification for relying on",,,,,,
the said order to reject the Petitioner’s claim, which we find is fully justified and in consonance with the Rules.",,,,,,
In these circumstances, the order of the Tribunal is not sustainable in law and the same is set aside. The writ petition is allowed and the",,,,,,
Respondents are directed to fix the pay of the Petitioner in accordance with Rule 11 by considering the upgraded scale of the post which the,,,,,,
Petitioner was holding from 10.08.2006 and grant him all consequential benefits.,,,,,,