STATE OF GTUJARAT Vs. GUJARAT LAW TEACHERS ASSOCIATION

JUDGEMENT

(1.) By way of this Misc. Civil Application, the applicants are seeking review of the order dated 9.2.2012 passed by this Court, in Special Civil Application No.5649 of 1993.

(2.) Petitioners, in their petition, under Art. 226 of the Constitution of India, sought directions to respondents, to make payment of arrears of salary on the basis of 'Mehrotra Pay Commission Recommendations' with effect from 1.1.1986 to 14.10.1990 with interest at the rate of 18% from the date such amount fell due.

(3.) Case of the petitioners is that the University Grants Commission appointed Mehrotra Pay Commission for reviewing the pay-scales of the teachers of University as well as the teachers of the colleges affiliated to the University. The pay commission vide its recommendations, revised the pay-scales of the teachers working in the various colleges affiliated with the Gujarat University. The petitioners being part time lecturers working in the law colleges, have been illegally denied benefits of revised pay scales. They were entitled to the same pay scales which was granted to full time teachers working in University and affiliated colleges dealing with the subjects.