KALU RAM JAIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners are serving as teacher in a Government Aided Post Graduate College in District Dehradun. According to them, their pay was fixed at a lower level compared to their junior, w.e.f. 1/1/2006 when revised U.G.C. scales were granted to teachers of Government Aided Colleges.

(2.) Petitioner represented the matter before the Competent Authority. Pursuant to representations made by petitioners, their pay was equalized with that of their junior, by an order passed by Director, Higher Education, Uttarakhand, in terms of Policy contained in Government Order dtd. 11/11/2009. Subsequently, the benefit granted to petitioners was withdrawn by the Director vide order dtd. 19/6/2013 and their pay was again down-graded and an order of recovery was also passed against them.

(3.) Petitioners challenged the said order dtd. 19/6/2013 passed by Director, Higher Education and the consequential order passed by Principal of the College, by filing Writ Petition (S/B) No. 329 of 2013, which was allowed, however, the Competent Authority was given liberty to pass order afresh, after issuing show cause notice and after giving opportunity of hearing to petitioners.