Eligible regularized ReT teachers must be placed in Teacher Grade-III under applicable government orders.

The applicant was engaged as a Rehbar-e-Taleem (ReT) Teacher in 2012 and her services were regularized with effect from 27 April 2017

She claimed that, as a 10+2-qualified regularized ReT Teacher, she was entitled to placement in the Teacher Grade-III cadre under Government Order Nos. 20-Edu and 23-Edu, both dated 22 January 2019, and Government Order No. 248-Edu dated 24 July 2019. She also sought unpaid salary from March 2019

During the proceedings, the respondents reported that the outstanding salary had been released pursuant to the Tribunal’s interim directions, but did not address the cadre-placement claim

1. Whether the applicant was entitled to placement in the Teacher Grade-III cadre under the applicable Government Orders, subject to their eligibility conditions?

2. Whether any further direction was required regarding the applicant’s salary arrears after the respondents reported payment?

Section 19 of the Administrative Tribunals Act, 1985, provided the basis for the applicant’s Original Application

The Tribunal considered Government Order Nos. 20-Edu and 23-Edu of 2019, both dated 22 January 2019, and Government Order No. 248-Edu of 2019, dated 24 July 2019, as the instruments governing placement of eligible regularized ReT Teachers in Teacher Grade-II or Teacher Grade-III, according to the prescribed qualifications and conditions

The Tribunal stated that placement must comply with mandatory eligibility requirements, while administrative delay alone cannot justify withholding a benefit where the employee satisfies those requirements

The applicant’s engagement, regularization and claimed 10+2 qualification provided a basis for considering her eligibility, and the respondents identified no specific disqualification or valid reason for leaving her placement claim unresolved

The Tribunal therefore directed verification under the relevant Government Orders rather than granting unconditional placement. It treated salary payment and cadre placement as distinct matters; because the respondents reported that salary had been released, it required verification of any remaining admissible dues instead of ordering payment of the same amounts again

Placement is to take effect from the date on which she became entitled under the applicable Government Orders, with admissible consequential benefits, including pay fixation and arrears.

The respondents must also verify payments already made and release any remaining admissible dues.

The exercise must be completed within three months of receipt of a certified copy of the order; there was no order as to costs.