RAM RATTAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, following petitions are being disposed of:- (1) CWP-19988-2011 Ram Rattan and others V/s. State of Haryana and others (2) CWP-16586-2012 Subhash Chander Aggarwal V/s. GJU of SC and TECH and others (3) CWP-4293-2015 Devender Sachdeva and others V/s. State of Haryana and others (4) CWP-12624-2015 Brij Lal and others V/s. State of Haryana and others (5) CWP-18488-2015 Manoj Kumar and others V/s. State of Haryana and others (6) CWP-19370-2015 Phool Kumar and others V/s. State of Haryana and others (7) CWP-20353-2015 Mohinder Singh Malik and others V/s. State of Haryana and others (8) CWP-21145-2015 Rajinder Singh and others V/s. State of Haryana and others (9) CWP-245-2016 Mahipal Singh and another V/s. State of Haryana and others (10)CWP-6833-2016 Saroj Devi and others V/s. State of Haryana and others Petitioners are seeking a writ in the nature of certiorari for quashing the impugned order dated 20.03.2013 (Annexure P-7 in CWP- 20353-2015) whereby, grade pay of Rs.3200/- w.e.f. 01.01.2006 has been granted after withdrawing the grade pay of Rs.3600/- and order dated 29.09.2014 (Annexure P-10 in CWP-20353-2015) vide which letter dated 05.09.2014 (Annexure P-9 in CWP-20353-2015) granting the revision of Grade Pay from Rs.3200/- to Rs.3600/- to the Assistants working in the State Universities including respondent Maharshi Dayanand University, Rohtak w.e.f. 01.01.2006 has been withdrawn.

(2.) The brief facts of the case are that in the year 1987, Government of Haryana had constituted a High Powered Coordination Committee for development and administration of Universities in the State. The said High Powered Coordination Committee comprises Governor of Haryana being Chancellor of all the Universities of the State, Finance Minister, Agriculture Minister, Haryana, Vice Chancellors of all the Universities of the State i.e. M.D. University, Rohtak, Haryana Agriculture University, Hisar and Kurukshetra University, Kurukshetra, Commissioner and Secretary to Government of Haryana, Agriculture Department, Commissioner and Secretary to Government of Haryana, Education Department, Commissioner and Secretary to Government of Haryana, Finance Department and Director Higher Education. The said meeting was held on 28.04.1987 under the Chairmanship of Hon'ble Governor of Haryana and 86 Chancellors of State Universities and in the meeting a conscious decision was taken to equate the pay scales of Non-Teaching Employees of three Universities of the State on the pattern of Haryana Civil Secretariat against item No.3. It was decided in the meeting that Haryana Secretariat Pattern grades be adopted for the non- teaching employees of all the three universities. A copy of this letter dated 14.05.1987 along with the proceedings of the High Powered Coordination Committee are annexed as Annexure P-1 (in CWP-20353-2015).

(3.) Thereafter respondent Maharshi Dayanand University, Rohtak considered the Haryana Govt. letter for adoption of Haryana Civil Secretariat pattern for non-teaching employees and took up the matter to its Executive Council being the competent authority in its meeting held on 05.06.1987 and resolved to revise the pay scales of non-teaching employees of the University on the Haryana Civil Secretariat pattern w.e.f. 01.01.1986.