HUKAM SINGH Vs. H P K V V

JUDGEMENT

(1.) The petitioner has prayed for following relief in the writ petition:-

(2.) According to the petitioners, the Laboratory Attendants carried a scale of pay of ` 450-700, whereas they have been put only on a scale of pay `400-600. The learned counsel appearing for the University submits that the very same issue has been decided by this court leading to Annexure R-4 judgement in CWP No. 255 of 1986. According to the petitioners, the said judgement may not apply in their case since their appointments are prior to 1986 and that judgement covered only the appointees after 1986. Be that as it may. The learned counsel appearing for the petitioners prays for an opportunity to make an appropriate representation before the respondent- University attempting to distinguish the judgement on facts with prayer for indulgence of the University. In that view of the matter, this petition is disposed of as follows:

(3.) The petitioner may file an appropriate representation before the first respondent within one month from today in which case the matter will be duly considered by the first respondent and appropriate action will be taken within another four months.