DASHRATH K. KAMBLI Vs. GOA UNIVERSITY

JUDGEMENT

(1.) THE petitioners have approached this Court being aggrieved by reduction of their pay scale in the scale of Rs.4000 -100 -6000 from Rs.4500 -125 -7000.

(2.) THE facts in brief giving rise to the present petition are as under:

(3.) MRS . A. Agni, the learned Counsel on behalf of respondent no.1 - University submits that University is receiving 100% financial assistance from the respondent no.2 - State. She submits that since the respondent no.2 - State has refused to grant approval to the petitioners in the pay scale of Rs.4500 -125 -7000, the University had no other option, but to reduce the pay scale of the petitioners.