DR.BINOD KUMAR PANDEY S/O LATE RAM LOACHAN PANDEY Vs. STATE OF BIHAR THROUGH THE PRINCIPAL SECRETARY, HUMAN RESOURCES DEVELOPMENT DEPARTMENT (HIGHER EDUCATION), GOVERNMENT

JUDGEMENT

(1.) Counter affidavits and rejoinder thereto have been filed, with consent of parties, these writ applications are being disposed of at this stage itself.

(2.) These cases amply demonstrate that Universities instead of generating academics, generates more litigation uselessly. In all these cases, the dispute is with regard to pay fixation of Readers.

(3.) It appears that the facts are not in dispute. The question is in relation to deliberate or otherwise confusion as created by the University Authorities and the State Auditors. It appears that State Government took a conscious decision to implement the UGC pay package in respect of University Teachers, as had been set by Ministry of Human Resources, Central Government with effect from 1.1.1996. The Central Government itself had fixed the date for implementation of the said pay revision.