M. B. SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Prof. M. B. Shukla and other 43 petitioners have filed this petition originally with a prayer that this Court may quash and set aside the order dated 16.3.1983 passed by the Education Department, Government of Gujarat by which the Government has rejected the pay scale of Rs. 1200 -1900 of Professors Class -1 to the petitioners in view of the Government Resolution dated 22.6.1982. The petitioners further prayed to direct the Secretary to Government of Gujarat, Education Department - respondent no.1 and the Director of Higher Education -respondent no.2 to extent to the petitioners the pay scale of Rs. 1200 -1900 from 1.1.1973 and to order fixation of salary of the petitioners in the said pay scale and further direct the respondents to pay to the petitioners arrears of difference in salary on that basis and further direct the respondents to consider the petitioners for future revisions as if the petitioners had been placed in the above pay scale and to grant to the petitioners properly revised pay scale even in future on that basis with all consequential benefits.

(2.) The facts leading to the present petition are as under:

(3.) Mr. Girish Patel learned counsel for the petitioners submitted that the petitioners' main grievances are two. Contention No.1