UNION OF INDIA Vs. P. SASIKUMARAN NAIR

JUDGEMENT

(1.) The writ petition was filed for quashing Ext. P2 proceedings of the second respondent, the Administrator, Union Territory of Lakshadweep, which in its operative portion reads as follows:

(2.) This appears to have a history behind it. O.P. 1605 of 1975 was filed to allow the petitioners higher scale of pay. That writ petition was disposed of directing the petitioners to make representations; and one of those representations is Ext. P3. Ext. P2 was issued on 1-4-1976 equating the redesignated post of Lecturers with that of Junior Lecturers, and giving effect to that from 20-5-1973. O.P. No. 1752 of 1977 was filed to challenge Ext. P2. While that writ petition was pending, the Government passed Ext. P4 order dated 9-1-1980 directing the respondents to dispose of Ext. P3 representation; there were other representations also filed, Ext. P5 being one among them. Ext. P-6 is the proceedings of the Government of India, Ministry of Education and Culture, disposing of Ext. P3 representation. Therein it was stated in Para.2 as follows:

(3.) This appeal is by the respondents in the writ petition, namely, the Union of India and the Administrator, Union Territory of Lakshadweep, and is directed against the direction of the learned Judge that for equal work equal salary had to be paid, and therefore, it is for the consideration of the appellants herein whether they were not entitled to the scale of pay that was being allowed to the Lecturers in other colleges run by the Central Government or by the Union Territories.