UDAI RAJ DHABHAI Vs. MOHAN LAL SUKHADIA UNIVERSITY

JUDGEMENT

(1.) The brief facts of the case are that the petitioners sought direction against the respondent that the petitioners may be treated as teachers as defined under Section 2(j) of the Mohonlal Sukhadia University Act, 1962 for all purposes and respondents may be directed to fix the petitioners in the prescribed U.G.C. pay scale for the University Coaches with effect from the date of their initial appointment. The corresponding revised pay scales prescribed by the U.G.C. may also be allowed to the petitioners. The arrears accruing as a consequence of their fixation in the pay scales prescribed by the U.G.C. may also be paid to the petitioners. In addition to above, the petitioners sought relief which is in alternative, and that is order dated 5.12.1990 denying actual cash payment of the U.G.C. prescribed pay scales with effect from 1.9.1976 to 31.3.1980 may be quashed and set aside. It is also prayed that the respondent may be directed to fix the petitioners in a pay scale of Rs. 700-1300 with effect from 1.9.1976 and, thereafter the corresponding revised pay scales prescribed by U.G.C.

(2.) The writ petition of the petitioner was allowed by the learned Single Judge by judgment dated 16.3.1990. The operative part of the judgment is as under :-

(3.) The petitioner as well as the respondent-University both preferred appeals against the above judgment of the learned Single Judge dated 16.3.1990.