INDIAN INSTITUTE OF SCIENCE EMPLOYEESASSOCIATION BANGALORE Vs. INDIAN INSTITUTE OF SCIENCE BANGALOREAND

JUDGEMENT

(1.) THE two employees' associations of the respondent-indian institute of sciences (hereinafter, 'the institute') have preferred these two writ petitions questioning the reasonableness and constitutional permissibility of the resolution xii passed by the governing council of the institute at fits meeting held at 20-12-1996 by which retrospective amendments have been made to the "scheme for career advancement of the employees of the institute". Both the associations feel aggrieved by the clauses which benefits the members of the other counterpart.

(2.) THE institute was established in 1909 with two departments. Today, it has 43 departments/centers/units/labs covering a wide range of engineering and basic sciences. It has about 500 faculties, 1700 students and 1500 support staff. It has the largest computing facility for any academic institute in the country and has the best library in science and technology. It has acquired a place of pride in the national endeavours to progress through science and technology.

(3.) THE central government, pursuant to the powers conferred on it under Section 3 of the university grants commission act, 1956, on the advice of the commission adding the institute to be an institution of higher education by the notification No. F. 8-77 of 1957-t. 1 dated 12-5-1958 declared it to be a deemed university for the purposes of the said act.