LAWS(GJH)-2004-12-77

N M PATEL Vs. GUJ AGRICULTURAL UNI

Decided On December 30, 2004
N.M.PATEL Appellant
V/S
GUJ AGRICULTURAL UNIVERSITY Respondents

JUDGEMENT

(1.) The petitioners, working with respondent No.1-University, have filed this petition for an appropriate writ, order or declaration that they are entitled to UGC pay-scale of Professors and/or its equivalent post, with effect from the date, when, the petitioners were appointed in Class I post as Professors or its equivalent post, and for a further direction to the respondents to fix salary of each of the petitioners on the basis of the UGC pay-scale available to them. By and large, the grievance of the petitioners is for parity of pay-scale on line with the UGC pay-scale given to other similarly situated persons by the University and, therefore, they have preferred this writ petition under Article 226 of the Constitution of India.

(2.) It is the case of the petitioners that the respondent No.1-University has 4 campuses situated at Dantiwada, Junagadh, Anand and Navsari under the Director of Campus or Vice Chancellor and Section 3 of the Gujarat Agriculture Universities Act, 1969 empowers the respondent-University to frame statues.

(3.) The petitioners had, earlier, filed Special Civil Application No.1370 of 1981 in this Court and such other persons had also field Special Civil Application No.2677 of 1980, and both the matters were heard together. In Special Civil Application No.1370 of 1981, the petitioners made the following prayers: