SRI B.C.NAGARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Whether, under the Government Order dated 15.11.1999, Annexure-A, the petitioners are entitled for the benefit of fixation of minimum basic pay at Rs.14940/- with effect from 01.01.1996 and the arrears of pay in that scale is the question involved in these petitions.

(2.) Petitioner Nos. 1 and 2 are the retired Selection Grade Physical Education Directors from the Government I Grade College at Bengaluru and Mysuru respectively. The particulars of their service are as follows: <FRM>JUDGEMENT_132_LAWS(KAR)10_2017_1.html</FRM>

(3.) Government of Karnataka issued Annexure - A1 the Government Order dated 15.11.1999 extending the benefit of revised UGC pay-scale to Lecturers, Librarians, Physical Education Directors etc. of Government and Aided Colleges, with certain eligibility criteria and other conditions. Under para 9(g) of the said Government Order, Lecturers (Selection Grade) with five years service, were granted the Rs.14940/- pay scale on certain eligibility criteria.