MANAGING COMMITTEE, VIDYA BHAWAN SOCIETY Vs. FIROZ KHANS

JUDGEMENT

(1.) Both the aforesaid writ petitions shall stand decided by this common order as the impugned order and issue involved is same.

(2.) It is not disputed that the post on which the respondent No. 1 is claiming the equivalent pay scale vis-a-vis the employees of the government institutions is actually a non-aided post. Thus, the question involved in the present writ petition is as to whether the respondent No. 1 can claim the same pay scale under Sec. 29 of the Rajasthan Non-Government Educational Institutions Act, 1989 and Rule 34 of the Rajasthan Non-Government Educational Institutions (Recognition, Grant-in-aid and Service Conditions etc.) Rules, 1993.

(3.) Since the Writ Petition No. 6883/2016 had already been admitted, this Court deemed it proper to fix the same for regular hearing but the learned counsel for the respondent No. 1 stated that he is the only contesting and effected party and therefore, the matter should be decided there and then. Accordingly, this Court proceeds to hear and decide the same.