M C INGALAGAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners in all those petitions are retired teachers of the university, private aided colleges governed by ugc and technical colleges governed by the aicte. In these petitions the petitioners have challenged the government orders dated 8-8-2000 and 29-7-2000 issued by the state government introducing clauses 31-a and 27-a to the government order dated 15-11-1999.

(2.) THE government in its order bearing No. Ed 188 dce 99, dated 15-11-1999, revised the pay scale of all teachers, librarians and physical education instructors/directors working in universities, government colleges and government aided colleges on the basis of the pay scales suggested by the ugc and aicte with effect from 1-1-1996 and accordingly, the petitioners had drawn their salaries as per the revised pay scale with effect from 1-1-1996. Thereafter, the government under the impugned orders introduced clauses 31-a and 27-a which read as follows.

(3.) THE respondent-state government has filed the statement of objections justifying the government orders introducing clauses 31-a and 27-a.