PRADIP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) BY medium of this petition the petitioner is seeking directions to the respondents No. 5 and 6 to release the pay scale as is payable and admissible to the similarly situated lecturers of Government Institutions.

(2.) BRIEF facts necessary for the adjudication of this petition are that the petitioner was appointed as lecturer in respondent No. 6 College in the pay scale of Rs. 2200 4000 with basic pay of Rs. 2,200 per month plus usual allowances. The petitioner made a representation to the respondent No. 6 on 11.6.2002, copy of which was also endorsed to the Vice Chancellor of the respondent No. 3 University, stating therein that he is entitled to the pay scale as recommended by University Grant Commission as per the Rules and Regulations of the H.R University. He also pointed out in his representation that the pay scales have been revised with effect from 1996. The representation was reiterated by the petitioner on 9.7.2002. In sequel to the representation sent by the petitioner the respondent No. 3 University has sought explanation from the respondent No. 6 on 4th July, 2002.

(3.) THE respondent No. 3 has supported the claim of. the petitioner. But respondents No. 1, 2, 4, 5 and 6 have not chosen to file replies despite the fact that the notices were issued to them on 8.8.2002, returnable within three weeks.