MALTI MEHTA Vs. EDUCATION MULTIMEDIA RESEARCH CENTRE

JUDGEMENT

(1.) Heard Mr. Ishan Joshi,learned advocate for Mr. A.J. Yagnik, learned advocate for the petitioners, Ms. V.D. Nanavati, learned advocate for respondent nos. 2 and 3 and Mr. Thakkar, learned advocate for respondent no.1.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The facts involved in and the dispute raised in present petition are in narrow campus. 3.1 It is not in dispute that both the petitioners were working as "Production Assistant" and the pay scale attached to said post was Rs. 6,50020010,500. 3.2 It is also not in dispute that in or around May, 2000, the petitioners came to be appointed/ promoted to the post of ProducerI. 3.3 It is also not in dispute that at the relevant time pay scale attached to the post of ProducerI was Rs.8,00027513,500. 3.4 It is also not in dispute that the petitioners came to be appointed/ promoted as ProducerI in May, 2000, vide Order dated 30.5.2000. 3.5 From the said order dated 30.5.2000, it comes out that the said appointment/ promotion was granted on adhoc basis and subject to approval/sanction by UGC. 3.6 It is also not in dispute that in the said order dated 30.5.2000, it was clarified that they will be paid salary in the pay scale of 6,500 20010,500 i.e. same payscale which was attached to the post of Production Assistant. 3.7 It is also not in dispute that the petitioners continued to work as such i.e. as ProducerI on adhoc basis until October/ November, 2006. 3.8 It is given out by learned advocate for respondent no.1 that somewhere in January, 2005, an advertisement inviting application for appointment to the post of ProducerI was issued and present petitioners had submitted their respective applications. 3.9 It is also given out that the applications by petitioners were considered and during selection process both the petitioners came to be selected for the post of ProducerI and accordingly they came to be appointed on regular basis on the said post with effect from 13.10.2006.