Sudhir Agarwal, J. - (1.) Six petitioners, i.e., Dr. Gita Rani Rastogi, Dr. Balreshwar Prasad Yadava, Dr. Satadeo Tyagi, Dr. Ravindra Kumar Bhati, Dr. Mrs. Nira Singh and Dr. Rajesh Kumar, have filed this writ petition under Article 226 of the Constitution of India. They have prayed for issue of a writ of mandamus commanding respondents to pay regular salary to petitioners in the pay scale applicable to Teachers/ Lecturers, i.e., Rs. 2200-4000/- since date of their initial appointment and not to interfere in their functioning as Teachers/ Lecturers. In alternative petitioners have prayed to issue a direction to respondent, Authorised Controller of Meerut College, Meerut (hereinafter referred to as "College") to pay salary to petitioners in the scale of Rs. 2200-4000/- and not to interfere in the functioning of petitioners.
(2.) Facts, in brief, giving rise to present writ petition are that College is a Post Graduate College and its affairs are managed by a duly constituted Committee of Management. It is affiliated to Ch. Charan Singh University, Meerut (hereinafter referred to as "University"). At the time of filing of writ petition, College was being managed by Authorised Controller.
(3.) Petitioner-1, Dr. Gita Rani Rastogi, was appointed by Honorary Secretary of Committee of Management of College vide order dated 16.11.1988 as "Tutor" in the Department of Botany on consolidated remuneration of Rs. 850/- per month. Since then Petitioner-1 is continuously working in every Session except some breaks given during end of Session and re-engaged at the commencement of Session. In other words during the period of summer vacation neither she is engaged nor remuneration is paid. At the time of filing of writ petition consolidated remuneration of Petitioner-1 was enhanced to Rs. 1200/- per month.;