- (1.) Instant writ petition has been filed by the petitioner for quashing order dated 04.11.1997, Annex.-18 passed by the Registrar, Jain Narain Vyas University, Jodhpur and order dated 10.06.1993, Annex.-13 passed by Officer on Special Duty, Government of Rajasthan, Education (Group IV) Department and orders dated 03.12.1993 and 01.08.1994, Annex.-19 and 20 respectively, passed by the Officer on Special Duty, Government of Rajasthan, Education (Group IV) Department, whereby, the petitioner was denied the pay-scale in the grade of Rs.3000-4500.
(2.) Brief facts of the case are that the petitioner was appointed on the post of Press Manager by the then Jodhpur University in pursuance of advertisement No.63/1981 dated 18.11.1981 and advertisement No.84/1982 dated 27.12.1982. At the time of issuing the advertisements, it was specifically mentioned that the payscale of the post of Press Manager is Rs.650-1270 (Scale No.18 of Rajasthan Civil Services (Revised Pay Scale) Rules, 1976) and it was further observed that the payscale is likely to be amended to Rs.1150-1650 in Pay Scale No.22 of the 1976 Revised Pay Scales Rules.
(3.) A claim was made by the petitioner by way of filing a representation on 13.02.1984 for granting the pay-scale of Rs.1150-1650 as per Rules of 1976 which was further revised with effect from 1981. Representation of the petitioner dated 08.07.1991 was considered by the Syndicate in its meeting dated 22.01.1992 and the Syndicate of the University approved the grant of higher pay-scale to the petitioner corresponding to pay-scale of Rs.1150-1650 (Scale No.22) as revised and prevailing in 1992 i.e., pay-scale of Rs.3000-4500 with effect from 22.01.1992. While approving the said claim of the petitioner, the Syndicate, however, put rider that in the event of the Government not finally agreeing for grant of the same, the amount drawn by the petitioner will be refunded.;