Punjab and Haryana High Court: This writ petition was filed before a Bench of Tejinder Singh Dhindsa, J., where petitioner had claimed parity of grade with the C&V cadre.

Facts of the case were that the petitioner was appointed by the respondent school as a Sewing Teacher. This position was brought under grant-in-aid scheme of the State of Punjab. It was brought before Court that a number of writ petitions were filed by Sewing Teachers working in private schools. These petitions were filed seeking parity of grade with the C&V cadre and such petitions were allowed. The Deputy Director of the private aided schools had communicated with Circle Officers (SE), Punjab regarding grant of C&V cadre to Sewing Teachers working in Government aided schools. Petitioner submitted that he had filed representations and that his claim was covered under a judgment of this Court in Rekha Ohri v. State of Punjab, CWP-14283-2004 where the required financial benefit was released to her. 

High Court directed respondents to consider the claim of petitioner and to decide legal notice accordingly by passing a speaking order. [Meenu v. State of Punjab, 2019 SCC OnLine P&H 60, Order dated 21-01-2019]

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