RUBEN Vs. THE PRINCIPAL SECRETARY (HIGHER EDUCATION), EDUCATION DEPARTMENT, GOVERNMENT OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Petitioner filed Revision Petition No. 21/2011 before the Principal Secretary to Government of Karnataka Education Department (Higher Education) at Bangalore wherein the said Revision Petition came to be rejected on 12.12.2013. Hence, this petition.

(2.) Review petition is filed under Sec. 131 of the Karnataka Education Act, and the prayer made by the petitioner therein was that the petitioner should be paid 'equal pay for equal work' i.e. on par lecturers/teachers working in the Government aided colleges/schools.

(3.) The first respondent -revision authority assigned reason that the teachers in the aided schools cannot be treated on the par with that the lecturers/teachers working in the Government aided colleges/schools for the purpose of equal treatment. Revision authority also rejected the case of the petitioner by relying upon the judgment of the Supreme Court reported in : (2011) 13 Supreme Court Cases 760 in the case of Satimbla Sharma and Others v/s. St. Paul's Senior Secondary School and Others; and another judgment : ILR 2005 Karnataka 1234 in the case of Bharatiya Samskrithi Vidya Peeta v/s. The Secretary to the Government of Karnataka, Education Department and Ors.