LAWS(BOM)-1988-6-47

MUNICIPAL CORPORATION OF GREATER BOMBAY AND ANOTHER Vs. THE SENIOR MEDICAL TEACHERS ASSOCIATION, BOMBAY AND OTHERS

Decided On June 06, 1988
Municipal Corporation Of Greater Bombay And Another Appellant
V/S
Senior Medical Teachers Association, Bombay Respondents

JUDGEMENT

(1.) MEDICAL teachers in the municipal medical colleges in Greater Bombay, being as much municipal employees as any other, are likewise travel assistance (L.TA.)such is the ratio of this judgment.

(2.) THE Municipal Corporation of Greater Bombay runs three medical colleges and one dental college in Greater Bombay. Medical teachers are employed in those colleges. They are full -time employees of the Corporation. They are but a handful compared to the Corporation's remaining employees.

(3.) ON 49 -1978 file Corporation passed a Resolution applying the UGC scale of pay and allowances to the medical teachers with effect from 1 -10 -1977.