REGENT COMPUTRONICS PVT. LTD.

Rakesh H Prekash Appellant

V/S

GUJARAT AGRICULTURAL UNIVERSITY Respondents

Referred Judgements :-

MISSISSIPPI VALLEY BARGE LINE COMPANY V/S. UNITED STATES OF AMERICA [REFERRED TO]
MEWA RAM KANOJIA VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES [REFERRED TO]
ASIF HAMEED STATE OF JAMMU AND KASHMIR RAJEEV MAHAJAN JYOTI KUMARI VS. STATE OF JAMMU AND KASHMIR:RAJEEV MAHAJAN:STATE OF JAMMU AND KASHMIR:STATE OF JAMMU AND KASHMIR [REFERRED TO]
SITARAM SUGAR COMPANY LIMITED U P STATE SUGAR CORPORATION LIMITED VS. UNION OF INDIA [REFERRED TO]
R KAPUR VS. DIRECTOR OF INSPECTION PAINTING AND PUBLICATION INCOME TAX [REFERRED TO]
MADHU KISHWAR JULIANA LAKRA VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
ASSOCIATE BANKS OFFICERS ASSOCIATION VS. STATE BANK OF INDIA [REFERRED TO]
UMA AGRAWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
STATE OF PUNJAB VS. SARDARI LAL [REFERRED TO]
GORAKHAPUR UNIVERSITY VS. SHITLA PRASHAD NAGENDRA [REFERRED TO]
STATE OF UTTAR PRADESH VS. UTTAR PRADESH SALES TAX OFFICER GRADE II ASSOCIATION [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
GOVERNMENT OF WEST BENGAL VS. TARUN K ROY [REFERRED TO]
U P STATE SUGAR CORP LTD VS. SANT RAJ SINGH [REFERRED TO]
UNION OF INDIA VS. HIRANMOY SEN [REFERRED TO]
UNION OF INDIA VS. MAHAJABEEN AKHTAR [REFERRED TO]
UNION OF INDIA VS. DINESHAN K K [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
T VENKATESWARULU VS. EXECUTIVE OFFICER TIRUMALA TIRUPATHI DEVASTHANAMS [REFERRED TO]
U P STATE ELECTRICITY BOARD VS. AZIZ AHMAD [REFERRED TO]
STATE OF MADHYA PRADESH VS. RAMESH CHANDRA BAJPAI [REFERRED TO]
STATE OF WEST BENGAL VS. WEST BENGL MINIMUM WAGES INSPECTORS ASSOCIATION [REFERRED TO]
STEEL AUTHORITY OF INDIA LTD VS. DIBYENDU BHATTACHARYA [REFERRED TO]
SAIJPUR BOGHA NAGAR PALIKA OCTROI KARMACHARI MANDAL VS. AHMEDABAD MUNICIPAL CORPORATION [REFERRED TO]
JAYABEN J THAKORE VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicants, serving as the Veterinary Officers/ Senior Research Assistants, with the Gujarat Agricultural University, have prayed for the following reliefs;

(2.) The writ applicants herein seek to challenge the action of the respondent-authorities of not granting the benefits of the recommendations of the 5th Pay Commission though such benefits have been extended to all the equivalent officers working with the State Government. It is the case of the writ applicants that, initially, the pay scale in the cadre of Veterinary Officers/Senior Research Assistants was Rs.1640- 2900, and vide the Revision of Pay Rules, 1987, the pay scale came to be revised to Rs.2000-3500 with effect from 01.01.1986. It is their case that while the employees of the State Government, who are working in the cadre equivalent to the cadre of the Veterinary Officers/Senior Research Assistants, have been granted the benefits of the revision of pay as directed by the 5th Pay Commission, the petitioners are being denied the same from 01.01.1986 only on the ground that the revision of pay, according to the Revision of Pay Rules, 1987, from 1640-2900 to 2000-3500 had not been preferred by the Government and, therefore, the petitioners are not entitled.

(3.) It is pointed out that during the pendency of this petition, the petitioners were served with the report of the Pay Anomaly Committee along with the report of the Cabinet Sub- Committee. The Pay Anomaly Committee, in its report, considered the issue, which is the subject matter of this petition and recommended the following;

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RAKESH H PREKASH Vs. GUJARAT AGRICULTURAL UNIVERSITY

Referred Judgements :-

JUDGEMENT

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