(1.) Mahatma Gandhi University is before us in appeal challenging the judgment dated 27.01.2015 of the learned Single Judge finally disposing of W.P.(C) No. 33598 of 2014. The Writ Petition was filed by respondents 1 to 4 who are working as Principals of the University College of Teacher Education. The same is an institution under the University.
(2.) Respondents 1 to 4 had approached this Court with the Writ Petition contending that, they were not being paid salary as per the UGC norms. They sought for implementation of exhibit P1 Government Order. For the said purpose, they had submitted exhibit P4 representation, on which no orders have been passed.
(3.) The Writ Petition was contested by the University by filing a detailed counter affidavit. It is pointed out in the counter affidavit that, since the matter involved serious financial implications, a decision could not be taken without examining the implications of sanction of pay scale as per exhibit P1. The Syndicate of the University considered the issue and by its decision dated 29.09.2014 decided to enhance the remuneration of the teaching staff of self financing Institutions. It was contended on behalf of the Writ Petitioners that teachers of self financing institutions were being paid higher salary and that only the Principals of the Institutions were denied the said benefit.