SIDDAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court seeking for a mandamus directing the respondent Nos.1 to 5 and 7 to release the arrears of salary, arrears of earned leave encashment and other emoluments pursuant to the revised pay scale 2006, vide Government order dated 24.12.2009, passed by respondent No.1 bearing No.ED 37 UNE 2009, produced at Annexure-B along with 12% interest for delayed payments.

(2.) The case of the petitioners is that the petitioners at present are working as Professors at second respondent - University except respondent No.5, who has retired from service on 31.08.2015. All the petitioners were earlier working as Professors in Government First Grade College at Belagavi. The said Government College was merged with second respondent - University with effect from 01.01.2013. Earlier the petitioners were drawing salary from the Government as per the pay scale fixed by the State Government as per UGC norms. After the merger of the Government College with second respondent - University, the petitioners continued to draw the salary as per the pay scale fixed by UGC.

(3.) It is contended that UGC on 24.12.2009 passed an order revising the pay scale of the petitioners and others similarly situated persons with effect from 01.01.2006 retrospectively. Despite which the necessary payments have been made to the petitioners. In this background, the petitioners have made representation to the second respondent. However, no action has been taken in that regard, the petitioners have also filed a recent representation to respondent Nos.1, 4 and 5 on 05.08.2020.