MANAGING COMMITTEE, KAMLA DEVI GAURIDUTT MITTAL (GIRLS) P G COLLEGE, SARDARSHAHAR Vs. STATE OF RAJASTHAN & ANR

JUDGEMENT

(1.) THE office reports that there is delay of 390 days in filing the Special Appeal. The delay has been explained, on the ground that Late Shri Vijay Singh, Advocate appearing for the petitioner in the writ petition had fallen ill, and thereafter unfortunately, expired. The file was collected from his office for filing this Special Appeal, after which the Special Appeal was filed, without any further delay.

(2.) THE delay has been sufficiently explained, and accordingly, condoned, and the matter was heard. The application for condonation of delay is allowed.

(3.) THE appellant is an educational Institution. A writ petition was filed by it for the arrears of grant -in -aid, payable to the Institution under the Rajasthan Non Government Educational Institutions (Recognition, Grand in Aid and Service Conditions Etc.) Rules, 1993, Rajasthan Civil Services (Revised Pay for Government Colleges Teachers including Librarians and PTIs ) Rules, 2009 and Rajasthan Civil Services (Revised Pay -scales) Rules, 2009, which was not fully paid to the Institution. In the prayers made in the writ petition, a direction was sought, to release the deficit grant -in -aid in favour of the petitioner, with respect to the financial year 1993 -94 to 2009 -10, with interest @ 18% per annum, to provide proportionate grant -in -aid to the petitioner to extend the benefit of Career Advancement Scheme to its teaching staff, to provide the proportionate grant -in -aid to the petitioner for extending benefits of privilege leave to the teaching and non -teaching staff of the petitioner, to release the proportionate grant -in -aid for due fixation of the pay scales of the employees of the Institution, as per the Rules of 2009, till they are absorbed in the service of the Government, alongwith interest, to declare that the petitioner -Institution is not under an obligation to fix the pay scales of the employees as per the Rules of 2009; and any other order or direction, which this Hon'ble Court deems fit and proper.