KU. JANKI CHOUHAN AND OTHERS Vs. STATE OF CHHATTISGARH AND OTHERS

JUDGEMENT

(1.) Learned Counsel for the petitioners submits that the petitioners were appointed as Assistant Teachers by the respondent No. 2 vide orders dated 30-12-1997 (Annexure P-4), 26-8-1998 (Annexure P-5) and 16-3-1998 (Annexure P-6) on the post of Assistant Teachers for probation of two years on the fixed salary of Rs. 1200.00 per month.

(2.) It was provided in the orders that on completion of probation period of two years, the petitioners would not be entitled to pay of Rs. 1200- 2040.00 of lower stage. On completion of probation period of two years, the petitioners have been granted salary of Rs. 4000.00 per month.

(3.) Vide order dated 18-5-1999 (Annexure P-7) issued by the respondent No. 2 to the respondent No. 3 and other concerned officer, the pay scale mentioned in the appointment orders, i.e., 1200-2040 was amended and the fixed salary of Rs. 4000.00 was granted to the petitioners.