K G JOLLY Vs. INSTITUTE OF ECONOMIC GROWTH

JUDGEMENT

(1.) THIS petition has been filed by the Petitioner, a former faculty member of the Institute of Economic Growth (,,IEG) [Respondent No. 1], seeking a direction to Respondents, i.e., IEG, University of Delhi [Respondent No. 3] and the Union of India through Ministry of Health & Family Welfare, [Respondent No. 4] to fix the Petitioners pay in terms of the Fundamental Rule 22-C with effect from March and April 1974, and pay him all arrears of pay allowance and increments.

(2.) THE Petitioner joined the IEG in 1959. In 1973 his pay scale was revised from Rs. 375-25-575 to Rs. 650-30-740-35-880-40-900 with effect from 1st January 1973 in accordance with the Third Pay Commission (,,TPC) recommendations which were accepted by the IEG. However, the Petitioner drew his salary in the scale of Rs. 350-575 till October 1974 and was paid arrears only up to 28th February 1974. He stated that he had not been paid arrears on account of revision of pay scale from 1st March 1974 to 31st October 1974.

(3.) DURING the pendency of the writ petition the Petitioner expired and was substituted by his legal representatives (,,LRs).