REGENT COMPUTRONICS PVT. LTD.

K.THIRUPAL Appellant

V/S

INDIAN INSTITUTE OF TECHNOLOGY MADRAS REP.BY ITS DIRECTOR IIT CAMPUS CHENNAI Respondents

Referred Judgements :-

STATE OF GUJARAT MATHURADAS MOHAN LAL KEDIA VS. RAMAN LAL KESHAV LAL SONI:SH S D MUNSHAW [REFERRED TO]
P K RAMACHANDRA IYER DR Y P GUPTA DR T S RAMAN OM PRAKASH KHAUDHURI VS. UNION OF INDIA [REFERRED TO]
K C ARORA EX CAPT A S PARMAR VS. STATE OF HARYANA [REFERRED TO]
HARIBANS MISRA VS. RAILWAY BOARD [REFERRED TO]
PROF C D TASE VS. UNIVERSITY OF BOMBAY [REFERRED TO]
UNION OF INDIA VS. TUSHAR RANJAN MOHANTY [REFERRED TO]
UNION OF INDIA VS. BUOY LAL GHOSH [REFERRED TO]
AJAY JADHAV VS. GOVERNMENT OF GOA [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]

JUDGEMENT

(1.) THE petitioners, who are employees of the Indian Institute of Technology, Madras have filed the present Writ Petition seeking for a direction to give the revised pay scale at par with 34 security personnel as per the orders of the respondent dated 28.7.1999 and 3.4.2006.

(2.) THE Writ Petition was admitted on 11.10.2007. Pending the Writ Petition, in the application for interim direction only Notice was ordered. On notice from this Court, the respondent IIT, Madras filed a counter affidavit dated 27.8.2009. THE petitioners had filed a reply affidavit dated 8.3.2012.

(3.) IN the reply affidavit, in paragraphs 14 and 15, it was averred as follows:

Click here to view full judgment.

K THIRUPAL Vs. INDIAN INSTITUTE OF TECHNOLOGY MADRAS

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address