STATE OF KARNATAKA Vs. UNIVERSITY OF MYSORE MYSORE

JUDGEMENT

(1.) THE state of Karnataka represented through its education department, being aggrieved by the order dated 29-10-1998 passed by the learned single judge in W. P. No. 11755 of 1994 and other connected cases has preferred this intra-court appeal. The above writ petitions were filed by the non-teaching employees of the respondent-university of Mysore working on different posts for seeking a direction that the university and the state government should extend the Karnataka civil services (revised pay) rules, 1977 to them as well.

(2.) THE learned single judge relying on the order dated 18th april, 1990 passed by the division bench in w. a. nos. 2220 to 2239 of 1989 has issued a writ of mandamus to the respondent-university to extend the said revised pay-scale of 1977 to the contesting respondents as well and pay the difference of monetary benefits within 2 months from the date of receipt of the impugned order. It may be noticed here that 20 employees of the respondent-university had filed W. P. nos. 21487 to 21506 of 1982 in this court, inter alia with a prayer that the respondent university be directed to accord revised pay-scales to them w. e. f. 1-1-1977. Though the said prayer was allowed by the single judge but in writ appeals preferred by the university in w. a. nos. 2220 to 2239 of 1989, the division bench set aside the order of the single judge and disposed of the writ appeals in the following terms:

(3.) PURSUANT to the above directions the vice-chancellor appointed 3 member committee under the chairmanship of Mr. Hiriyanna, which consisted of deputy secretary to the government, department of personnel and administrative reforms, and deputy secretary to the government who was also internal financial advisor to the education department. The report of the said committee was accepted by the syndicate under its resolution dated 8/9-8-1991 and 23 persons including those who approached this court in the above referred writ petitions were granted the benefit of revised pay-scales. The formal order of university dated 31-8-1991 to the said effect has been placed on Annexure-C to the writ petition. Subsequently within 2 to 3 years thereof, the writ petitions in which the impugned order has been passed, were filed by the present respondents claiming the relief similar to what had been granted by the university under Annexure-C , which as noticed above, have been allowed by the single judge by applying the equity clause enshrined in Article 14 of the Constitution of india.