PEOPLES EDUCATION SOCIETY Vs. THIMMAIAH T.

JUDGEMENT

(1.) This intra Court appeal is filed under Sec. 4 of the Karnataka High Court Act, 1961, against the judgment dtd. 29/12/2016 passed in Writ Petitions No.805- 824/2014 clubbed with Writ Petitions 825-835/2014 clubbed with Writ Petitions No.5693-5780/2014.

(2.) In terms of the aforementioned order, the learned single judge has allowed the Writ Petitions and has directed the Peoples Education Society (hereinafter referred as 'University' as the third respondent is established as University in the year 2013) to pay the same pay scale to the petitioners as applicable to corresponding posts in Government Educational institutions. Further, a direction is issued to pay arrears of the pay scale to the petitioners from the date of the petition till realization along with 6% interest per annum.

(3.) Aggrieved by the aforementioned order, the University and the institutions run by it are in appeal.