KARNATAKA STATE PRIVATE HIGH SCHOOL AND PRE UNIVERSITY COLLAGES LIBRARY ASSISTANTS ASSOCIATION AND ORS. Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) Though, these matters are listed for "Hearing - Interlocutory Application"?, with the consent of the learned counsels on both sides, the matters are heard and disposed of finally.

(2.) The petitioners are serving as Library Assistants at various private aided educational institutions. Some of the petitioners have retired from service. It is contended that the nature of work, duty and responsibility of the Library Assistants at private aided institutions are similar and identical to those working in the Department of Public Libraries. The grievance of the petitioners is that they are being paid meager salary inspite of their carrying out duties similar to Library Assistants in the Department of Public Libraries and there is disparity in fixation of salary as between the private aided educational institutions and public libraries.

(3.) Learned counsel for the petitioners draws the attention of this Court to the order dated 07.12.2016 in W.P.Nos.48490/2016 & 49628-665/2016, which was earlier filed by the petitioners herein. Learned counsel submits that in the said matters, where similar questions were raised, this Court considering the materials on record allowed the writ petition directing the respondents to redress the grievance of the petitioners within a period of two months from the date of the order. Learned counsel submits that inspite of the order passed by this Court in W.P.Nos.48490/2016 & 49628-665/2016, the respondents have rejected the claim of the petitioners and issued the impugned Government Order dated 25.09.2017. Being aggrieved, the petitioners are before this Court.