PARTHA SARATHI CHAKRABORTY Vs. THE UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. R.P. Kakoti, learned senior counsel assisted by Mr. A.K. Dutta, learned counsel for the petitioners. Also heard Mr. B. Pathak, learned counsel representing the respondent Nos. 4 and 5. I have also heard Mr. S. Chakraborty, learned CGC representing the respondent Nos. 1, 2 and 3.

(2.) THE petitioners are the employees of Jan Shikshan Sansthans, Silchar. They are aggrieved by the reduction of their salary w.e.f. April, 2010, which is admittedly without any intimation and/or notice. Being aggrieved by such reduction of pay, they made a joint representation on 10.08.2010 to the respondent No. 5, but the same did not yield any result. Thereafter, they filed the instant writ petition. The case projected in the writ petition is as follows: - -

(3.) IN paragraph -9 of the counter affidavit, it has been stated that the appropriate amount under emoluments head including GPF and Gratuity, Rs. 13,00,000/ - only being provided by the Government of India in the Ministry of Human Resource Development. Thus, according to the respondent Nos. 4 and 5, the salary is to be managed within this limit of Rs. 13 lakhs. However, it has also been admitted that some of the employees are getting salaries in the time scale of pay at par with the Central Government Employees. At the same time, it has also been contended that some of the employees are getting salary in the lower pay scales than their entitlement.