UDAY UMESH LALIT.J. - (1.) Special Leave Petition (Civil) Nos. 4251-4252 of 2018 1. Leave granted.
(2.) The appellants question the judgment and orders passed by the Division Bench of the High Court of Kerala at Ernakulam (i) dated 20.11.2015 in Writ Appeal No. 442 of 2014 arising from Original Petition No. 3818 of 2003 and (ii) dated 20.09.2017 in Review Petition No. 151 of 2016 in Writ Appeal No. 442 of 2014.
(3.) According to the appellants, they were appointed against substantive posts created by the Resolution of the Syndicate of Mahatma Gandhi University ('the University', for short) at AICTE (:All India Council for Technical Education) scales of pay, through selection processes which were in complete compliance of the provisions of the concerned University Statutes; and, on completion of one year of service, the University declared the appellants to have satisfactorily completed their probation. But the University refused to implement pay revision to the teachers so appointed including the appellants describing them as appointed temporarily. This led to the filing of O.P. No. 3818 of 2003 which was allowed by the Single Judge of the High Court. The Division Bench in appeal preferred by the University however set aside the decision of the Single Judge and later, dismissed Review Petitions as well, leading to the filing of these appeals by special leave.;