NATIONAL INSTITUTE OF TECHNOLOGY Vs. U. DINAKAR

JUDGEMENT

(1.) LEAVE granted.

(2.) THIS appeal is directed against the judgment and order dated 8th November, 2011 passed by the High Court of Karnataka, Bangalore in Writ Appeal No.1030 of 2006. By the impugned judgment, the High Court allowed the appeal preferred by the respondent no.1 and held that he is entitled to the Central pay scale and denial of such scale would be bad in law.

(3.) ON 19th April, 1988, the Department of Education, Ministry of Human Resource Development, Government of India, issued another order to the effect that the non -academic post of Registrar, Librarian and Foremen in the Regional Engineering Colleges be given State pay scales comparable to pay scales in similar other institutions in the State. It was decided that an option may be sought from the present incumbents whether they would like to opt for the Central scales of pay or State scales of pay. Those who may opt for Central Scales of pay their posts may be convened into the State Scales of pay as and when the present incumbents to the posts leave the job or retire. In due course of time all the posts are converted into State scales of pay. Thus, for new incumbents it was ordered to give State scales of pay. The relevant extract of the order dated 19th April, 1988 which is necessary for adjudication of this appeal is as under: