PRIYA RANGANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE issue raised in these writ petitions lies in a very narrow compass. Therefore, by consent of the learned advocates for the parties to the lis, the cases are taken up for final hearing.

(2.) THE factual matrix of the case, in short, is that the petitioners are the members of Teaching Faculty of respondent No. 3 i.e., Bangalore Medical College and Research Institute, Bangalore. These writ petitions have been filed to quash an order dated 16.12.2011 passed by the 1st respondent, vide Annexure -Q, in so far as giving effect to the revised AICTE pay scales to the petitioners with effect from 01.04.2011 and for a mandamus as against the respondent Nos. 1 and 2, to extend the benefit of revised AICTE pay scales with effect from 01.01.2006 and to pay the arrears with interest.

(3.) HEARD Sri K.M. Nataraj, learned Senior advocate for the petitioners, Smt. M.S. Prathima, learned HCGP and Sri S.B. Totad, learned advocate for the respondents and perused the writ petition record.