- (1.) D. S. Sinha and O. P. Jain, JJ. Heard Sri VK. Singh, learned Counsel ap pearing for the petitioner. Neither the Counsel for respondents No. 1 and 2 nor the Counsel of respondent No. 3 is present, though the case has been taken up on revision of the cause list.
(2.) BY means of this petition under Article 226 of the Constitution of India the petitioner urges this Court to quash the order dated 18th January, 1992 passed by the relevant University Authority. A copy of this order is to be found on record as Annexure-6 to the writ petition. Fur ther prayer of the petitioner is that the respondent University Authority and the University Grants Commission, the respondent No. 3, be commanded to grant him the revision of pay-scale at the rate of Rs. 400 to 950 with effect from 1st March, 1968 and Rs. 700 to 1600 with effect from 1st March, 1973 alongwith other conse quential benefits. The petitioner also prays that the respondents be directed to pay the arrears becoming due on revision of the pay-scale and refixation of the pay. By the impugned order the Univer sity Authority has declined to accept the prayer of the petitioner for revision of pay-scale on the ground that the revision of pay-scale required approval and sanc tion of the University Grants Commis sion, the respondent No. 3 and in the absence of such approval and sanction, it was unable to accede to the request for revision of pay-scale. On 11th August, 1967, the petitioner was selected for appointment on the post of Live-stock Farm Manager, a post created in the respondent-University by the University Grants Commission under Ill- Five Year Plan. The petitioner joined the post on 9th September, 1967 and continued on the post till 1984, when he was appointed as Lecturer. After serv ing on the post of Live-stock Farm Manager for about four years, the petitioner started making representation to the authorities for revision of his pay- scale with effect from 1st March, 1968 on the ground that the pay-scale of certain other employees of the University had been revised. The University authorities considered the representations of the petitioner and forwarded the same to the University Grants Commission for requi site approval and sanction. From a perusal of the impugned order it transpires that the University Grants Commission did not accede to the request of the petitioner and the recommendation and the proposal of the University with regard to the revision of pay-scale. It further transpires that the order impugned herein was passed in pur suance of the direction of this Court given in Civil Misc. Writ Petition No. 9642 of 1986, filed by the petitioner and disposed of on 5th September, 1991. The direction contained in the order of the Court dated 5th September, 1991 reads as follows: "the petition is accordingly disposed of with the direction to the Banaras Hindu Univer sity, Varanasi that, if the petitioner submits a representation to it for revision of his pay scale, the same may be considered by it and disposed of within three months of the date on which a certified copy of this order together with the representation is submitted before the Registrar of the University. "
(3.) THE order impugned in this peti tion was passed on representation made by the petitioner in pursuance of the above direction of this Court. It is contended that as the pay-scales of the Press Manager, Engineers of Electric and Water Works, Dairy Superin tendent, Farm Superintendent, Technical Assistant etc. were revised by the Univer sity, the petitioner was also entitled for the revision of his pay-scale. In substance, the petitioner claims parity with the other employees whose pay-scales were revised.;