E C K MURTHY Vs. STATE OF MYSORE

JUDGEMENT

(1.) All these three cases raise questions about the entitlement of the petitioners to special scales of pay given to members of the tutorial staff of Technical Institutions on the recommendation of the All India Council of Technical Education. These higher scales intended for improving the calibre of teaching staff were first paid out of the funds placed at the disposal of the various State Governments by the Central Government. The scheme was originally intended to last for a period of five years with the expectation that thereafter the State Governments might continue them, out of State funds. It would appear that in this State though the initial period of five years has lapsed the State Government is continuing the benefit of the higher scales for those to whom they were extended when the scheme was first introduced.

(2.) The petitioner in WP. 5320/1969 was at the time the scheme was initiated working as Principal of the Government Polytechnic at Bellary having been promoted thereto a few months previously from a Class II post to which he had been recruited as a Diploma holder,

(3.) The petitioner in WP.714 of 1967 was at the relevant period a Lecturer having been promoted from the category of Demonstrators to which he had been recruited as a Diploma holder. The petitioner in WP. 788 of 1967 was a Lecturer in Science who held, a bachelor's degree in Science.