REGENT COMPUTRONICS PVT. LTD.

ABDUL SALAM Appellant

V/S

Maharana Pratap University And Ors. Respondents

Referred Judgements :-

HERRINGTEN V. BRITISH RAILWAYS BOARD [REFERRED TO]
UNION OF INDIA V. M. BHASKAR [REFERRED TO]
ALAM ALI V. STATE OF RAJASTHAN [REFERRED TO]
NAND LAL V. RAJASTHAN STATE ELECTRICITY BOARD [REFERRED TO]
NARAIN LAL V. STATE OF RAJASTHAN [REFERRED TO]
RAMESH KUMAR SHARMA V. STATE,OF RAJASTHAN [REFERRED TO]
<RC>2004(2) DNJ 802 : 2004 W.L.C. 621</RC> RAJASTHAN HIGH COURT <JGN>N.P. GUPTA</JGN> <AT>S.B. CIVIL WRIT PETITION NO. 1377 & 570 OF 2003.</AT> 24.02.2004 24.2.2004 ABDUL SALAM MOHD. YUSUF - PETITIONER MAHARANA PRATAP UNIVERSITY & ORS. MAHARANA PRATAP UNIVERSITY & ORS. - RESPONDENTS VERSUS WITH VERSUS <ADV>M. MRIDUL,G.R. PUNIA</ADV> <SI> <ACT>PHARMACY ACT</ACT><S>S.31</S> <ACT>RAJASTHAN CIVIL SERVICES (REVISED PAY SCALES) RULES,1987</ACT><S>R.14(L)(I)</S> <ACT>CONSTITUTION OF INDIA</ACT><S>ART.142</S> <ACT>CONTRACT ACT</ACT><S>S.72</S> <ACT>CONSTITUTION OF INDIA</ACT> <S>ART.226</S> CONSTITUTION OF INDIA,1950,ARTICLE 226 - WRIT PETITION - PETITIONERS WERE WRONGLY GRANTED SELECTION GRADES AND EXCESS AMOUNT PAID BY RESPONDENT/UNIVERSITY TO T [REFERRED TO]
MAHABIR KISHORE VS. STATE OF MADHYA PRADESH [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
BHAGWAN SHUKLA S O SARABJIT SHUKLA VS. UNION OF INDIA [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. G VASUDEVAN PILLAY [REFERRED TO]
MAFATLAL INDUSTRIES LIMITED VS. UNION OF INDIA [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
STATE OF PUNJAB VS. DEVINDER SINGH [REFERRED TO]
UNION OF INDIA VS. RAM GOPAL AGARWAL [REFERRED TO]
UNION OF INDIA VS. REKHA MAJHI [REFERRED TO]
HARYANA FINANCIAL CORPORATION VS. JAGDAMBA OIL MILLS [REFERRED TO]
LAKSHMI NARAYAN MUKHOPADHYAY VS. UNION OF INDIA [REFERRED TO]
DELHI ADMINISTRATION VS. MANOHAR LAL [REFERRED TO]
MEGH SINGH VS. STATE OF PUNJAB [REFERRED TO]
KANHIYA LAL VS. STATE OF RAJASTHAN AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) These two writ petitioner involve exactly identical question, and as such are being decided by this common order.

(2.) Facts of the case in both the matters are that the petitioners were the employees of the respondent-University, holding different pots. While so serving, the State Government, in order to provide relief against stagnation, issued a notification dated 25.1.1992, providing for grant of selection scale, on completion of 9-18-27 years of service, if the incumbent does not get any promotion. The University adopted that notification on 4.7.1996, and prescribed promotional pay scale, and further directed that the selection scales will be effective from 25.1.1992, but then, no arrears shall be paid.

(3.) According to the respondents, options were obtained from the employees as to whether they want to elect revised pay scale, or want to continue to be governed by the old pay scales. Thereafter the petitioners were given the selection scales on completion of 9-18-27 years of service and the fixation of pay was made.

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ABDUL SALAM Vs. MAHARANA PRATAP UNIVERSITY & ORS.

Referred Judgements :-

JUDGEMENT

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