UNIVERSITY GRANTS COMMISSION KEDARNATH RAM BANARAS HINDU UNIVERSITY Vs. KEDARNATH RAM:UNIVERSITY GRANTS COMMISSION:PREM SHANKAR TIWARI

JUDGEMENT

(1.) Leave granted in Special Leave Petition (C) No. 7610 of 1993.

(2.) These appeals and cross-appeals arise out of the order passed by the High court on 20/5/1988 in WP No. 16547 of 1984 and two review orders dated 1/11/1988 and 19-1-1990 arising out of the said order.

(3.) To understand the dispute raised by the writ petitioners before the High court, it is necessary to note that there are four categories of employees in banaras Hindu University which is the 2nd respondent in CA Nos. 2065-67 of 1991 and is the appellant in Civil No. . of 1993 arising out of Special Leave Petition (C) no. 7610 of 1993. These categories and their pay scales at the relevant time were: