Sunil Gaur, J. - (1.) Vide communication of 1st September, 2015 (Annexure P-16), respondent-Jawahar Lal Nehru University (hereinafter referred to as 'JNU') had recommended case of petitioners for upgradation of Grade Pay at par with CSS/CSSS to respondent No.1-Ministry of Human Resources Development.
(2.) Learned senior counsel for petitioner submits that even University Grants Commission vide communication of 27th March, 2014 (Annexure P-11) had called upon respondent No.1- Ministry of Human Resources Development to reconsider the matter of allowing pay parity in respect of Section Officers and Private Secretaries/Senior PAs in Central University.
(3.) It is the case of petitioners that despite reminder of 13th June, 2016 by respondent-JNU to first respondent-Ministry of Human Resources Development necessary approval for implementation of revised pay scales has not been granted. Upon notice, learned counsel for respondent Nos.1, 3 and 4 submits that if the aforesaid recommendations/reminders are received by first respondent, then the same would be effectively dealt with, if not already done, within twelve weeks.;