GANESH Vs. GOVERNMENT OF KARNATKA

JUDGEMENT

(1.) The petitioners, who are working as Lecturers in the 5th respondent - College have approached this Court in the instant writ petition with the prayer to issue writ of mandamus directing the respondents to recommend their names for AICTE 7th Pay Scale by considering their representations, dtd. 7/2/2022 and 25/2/2022, vide Annexures-E, F, G and H respectively.

(2.) Heard the learned counsel appearing for the parties and also perused the materials available on record.

(3.) The petitioners were appointed as Lecturers in the 5th respondent - College in the years 1991 and 1997 respectively. The 5th respondent - College was admitted for the benefits of Grant-in-Aid by the 1st respondent in the month of February 2001 and thereafter the petitioners are said to have been receiving salary under AICTE Pay Scale. As per the direction of the 1st respondent, the 5th respondent - College appears to have submitted a list of eligible Lecturers for fixing their salary as a Selection Grade Lecture under AICTE 7th Pay Scale and in the said list forwarded by the 5th respondent - College, the name of the petitioners are excluded. According to the petitioners, even they are eligible for fixation of salary of Selection Grade Lecture under AICTE 7th Pay Scale. It is under these circumstances, they have given representations vide Annexures-E, F, G & H, dtd. 7/2/2022 and 25/2/2022 to the competent authority. Since the said representation did not invoke any response, the petitioners are before this Court.