VELAGAPUDI RAMAKRISHNA SIDDHARTHA ENGINEERING COLLEGE NON TEACHING STAFF ASSOCIATION VIJAYAWADA Vs. GOVERNMENT OF ANDHRA PRADESH LABOUR EMPLOYMENT AND TEACHING EDUCATION EC 2 DEPARTMENT

JUDGEMENT

(1.) The petitioner in Writ Petition No. 16450 of 1989 filed this appeal aggrieved by the order of the single Judge dated 31-8-1995.

(2.) The petitioner-association filed the writ petition contending that since the tuition fee to be collected by the college was increased from Rs. 5,000/- to Rs. 6,500/- by G.O.Ms. No. 256 stipulating a condition that pay and allowances to the teaching and non-teaching staff employed in private engineering colleges shall be paid as per U.G.C., and State Government scales, a direction be issued to the third respondent-college to implement G.O.Ms.No.257 dated 7-10-1987. The Government filed counter affidavit supporting the plea of the petitioner. The third respondent- college filed counter affidavit controverting the allegations made in the affidavit of the petitioner. The single Judge disposed of the writ petition directing the Government to hold a meeting of the management and the employees and resolve the issue by a tripartite agreement as envisaged under Section 84 of the Education Act.

(3.) It is contended by the learned Counsel for the appellant that the Government while fixing the rate of fee to be collected by the college has taken note of the salaries to be paid to teaching and non-teaching staff and has been enhancing it from time to time, that the college is not enhancing the salaries correspondingly and that therefore the action of the third respondent is in contravention of Section 7(1) of the A.P. Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983.