PITAMBAR DUTT JOSHI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Mr. Bhagwat Mehra, Advocate for the petitioners, Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand and Mr. Rajendra Dobhal, Senior Advocate, assisted by Mr. G.D. Joshi, Advocate for respondent nos. 2 and 3.

(2.) THE petitioners are Class III employees in G.B. Pant University of Agriculture and Technology, Pant Nagar, District Udham Singh Nagar. THE Board of Management of the University had made certain recommendations in favour of the petitioners before the State Government. In short, the recommendations were that the petitioners and other similarly situated persons should be given pay- scale of ` 690-1420 w.e.f. 1.7.1979 and pay scale of ` 2000-3200 w.e.f. 1.1.1986. Since this was not being done, the petitioners have filed the present writ petition before this Court, inter alia, seeking the following relief: "B. Issue a writ, order or direction in the nature of mandamus commanding the Respondents to forthwith grant revised pay scale of Rs. 690-1420 w.e.f. 1.7.1979 to the petitioners pursuant to resolution passed by the State Cabinet circulated along with the Government Order dated 29.9.1981 issued by Secretary, Finance, Government of U.P."

(3.) THE writ petition is, therefore, disposed of with a direction that the Secretary, Agriculture Department, Government of Uttarakhand shall consider the matter afresh. THE petitioner shall file a representation to this effect along with a certified copy of this order to the Secretary, Agriculture Department, Government of Uttarakhand within a period of three weeks from today. THE said representation shall be decided within a period of six weeks from the date a certified copy of this order along with the representation is produced before the Secretary, Agriculture Department, Government of Uttarakhand.