K. RAMADEVI Vs. COMMISSIONER OF INTERMEDIATE EDUCATION

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following relief:

(2.) Facts of the case are to the effect that the petitioners were appointed as part-time lecturers and awarded minimum time scale pay on and from 1992. On revision of the pay scale of lecturers, the minimum time scale of pay to part-time lecturers was also revised in 1993 and 2010. Pay scale was again revised in 2015 vide G.O.Ms.No.46 dated 30.04.2015. Initially the benefit of such pay revision was extended to the petitioners for the period from 01.07.2015 till 31.03.2016. However, the same was sought to be recovered by issuing order dated 12.09.2016 by the Principal of the concerned College on the direction of the Commissioner. At that stage, the petitioners approached the Tribunal in O.A.No.3855 of 2016 seeking the following reliefs:

(3.) After hearing the parties, the Tribunal came to the findings as follows: