SAROJ KUMAR Vs. HEMWATI NANDAN BAHUGUNA GARHWAL

JUDGEMENT

(1.) Heard Mr. Subhang Dobhal, learned counsel for the petitioners, Mr. Paresh Tripathi, learned counsel for the respondents/University and perused the records.

(2.) According to Mr. Shubhang Dobhal, petitioners are serving against Class IV posts on daily rated basis in Hemwati Nandan Bahughna Garhwal University (hereinafter referred to 'University') for the last more than ten years. Their grievance is that their claim for regularization is not being considered and further they are not being paid minimum of pay scale in terms of judgment of Hon'ble Apex Court in Civil Appeal No. 213 of 2013, State of Punjab & others Vs Jagjit Singh & others.

(3.) Learned counsel for the petitioners confines his prayer and submits that the Competent Authority in the University be directed to take a decision in the matter within a specified time frame.