(1.) This Writ Appeal is filed by the Telugu Academy represented by its Director as well as by the Government of Andhra Pradesh represented by its Secretary, Education Department, Hyderabad, and it is directed against the order of the learned Single Judge dated 6-11-1993 made in W.P.No. 3111 of 1993.
(2.) The respondent herein, viz., the Telugu Academy Academic Staff Union represented by its General Secretary filed Writ Petition No. 3111 of 1993 praying for the following relief:
(3.) The above relief was sought by the respondent-Union mainly on the basis that the Government of Andhra Pradesh in G.O.Ms.No. 520 Education dated 15-2-1986 adopted revised University Grants Commission Scales of Pay, 1986 and extended the same to the members of the Academic Staff of the University. Further the Government of Andhra Pradesh vide G.O.MS.NO. 169 Education dated 7-7-1990 extended the revised University Grants Commission Pay Scales of 1986 to the Lecturers in Government and Private Aided Degree Colleges and similar treatment flowing from the aforementioned two Government orders should be extended to the Academic Staff of the Academy. The petitioner in addition to the two Government Orders mentioned above also placed reliance on the judgment of this Court dated 21-3-1990 passed in W.P. No. 3436 of 1987.