SUNIL ASOPA Vs. PROF. P.K. SHARMA

JUDGEMENT

(1.) Mr. Prithvi Raj Singh Jodha, learned counsel for the respondent- University informs that the entire calculation of the revised salary in terms of the order passed by this Court has been made and the respondent- University would commence payment of the revised salary to the petitioners from 01.10.2021.

(2.) In relation to the arrears of the amount which is required to be paid to the petitioners, learned counsel submits that the aggregate amount is Rs.6 crores and the University is not having financial resources to make such huge payment at one go.

(3.) Having regard to the submissions made by Mr. Jodha, learned counsel for the respondents, it is hereby ordered that the respondent- University shall make and continue payment of revised salary to the petitioners from the ensuing month i.e., from 01.10.2021.