REGENT COMPUTRONICS PVT. LTD.

COLLEGE SECTION OFFICERS ASSOCIATION Appellant

V/S

UNIVERSITY OF DELHI Respondents

Referred Judgements :-

JUDGEMENT

(1.) There are ten petitioners. The first petitioner is The 'College Section Officers' Association (University of Delhi). Petitioner No. 2 is Delhi University Section Officers' Association. Petitioner No. 3 is Delhi University & College Karamchari Union. Petitioner No. 4 is a Section Officer in College of Vocational Studies. Petitioner No. 5 is a Section Officer in Dayal Singh College, Delhi. These two Colleges are maintained by the University of Delhi with the granting aid from the University Grants Commission. Petitioners 6 to 10 are Section Officers in the University of Delhi. The petitioners had been garnted the pay scale of Rs.650-1200 w.e.f. 19.2.1993. But in the writ petitioner, the petitioners claim that this should have been given w.e.f. 1.1.1973.

(2.) In a nutshell, the case of the petitioners is that the Section Officers in the Colleges and the University are equal to the Section Officers in the University Grants Commission and the Union of India. The Section Officers in the Union of the India and the University Grants Commission have been given the pay sacle of Rs. 650-1200 w.e.f. 1.1.1973 and therefore, the Section Officers in the Colleges and the University of Delhi should also be given the same pay scale w.e.f. 1.1.1973.

(3.) In view of the nature of the controversy, it is necessary to set out the facts in some detail.

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COLLEGE SECTION OFFICER ASSOCIATION Vs. UNIVERSITY OF DELHI

Referred Judgements :-

JUDGEMENT

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