Pratap Krishna Lohra, J. - (1.) IN all these contempt petitions, the petitioners are working as Lecturers, Physical Training Instructors (PTIs) and Librarians under various Government Sanskrit Colleges.
(2.) WHILE working in the capacity of Lecturers, PTIs and Librarians in Govt. Colleges, the petitioners were apprised that Lecturers, PTIs and Librarians working in other colleges have been allowed higher pay -scales, whereas the Lecturers, PTIs and Librarians working with the Govt. Sanskrit Colleges have been singled out. On inquiry, it was also revealed to the petitioners that the State Government had no occasion to keep this anomaly in the pay -scales of Lecturers, PTIs and Librarians of Govt. Colleges for the reason that the said controversy is no more res -integra and has already been set at rest by many pronouncements of this Court. Thus, feeling disgruntled with the inaction on the part of the State Government, the petitioners laid separate writ petitions before this Court seeking redressal of their grievances.
(3.) AS the issue involved in all these contempt petitions is founded on identical facts and the verdicts in respect of which complaint is made for non -compliance are decided while relying on earlier judgments on the subject -matter, therefore, for convenience, pleadings of S.B. Civil Writ Petition No. 9629/2010, which is accompanying with S.B. Misc. Contempt Petition No. 205/2011, is referred hereinafter. In the said writ petition, the petitioners have prayed for under mentioned reliefs: - - It is, therefore, most humbly and respectfully prayed that this writ petition may kindly be allowed and by an appropriate writ, order or direction: - - (i) The respondents may be directed to give the petitioners the pay -scales as that of Librarians and PTIs, Ordinary Scale, Senior Scale and Selection Scale, as the case may be, with effect from the date when the same was made available to the Librarians and PTIs working in the Government Colleges, i.e. from 1988 and thereafter from 01.01.1996 and keep on paying as and when the pay -scales of Librarians and PTIs are revised of Government Colleges; (ii) the respondents may be further directed to pay the arrears along with interest @ 18% per annum till actual payment is made; (iii) any other appropriate writ, order or direction, which this Hon'ble Court may deem fit and appropriate in favour of the petitioners may also kindly be granted with costs in the interest of justice. For claiming the reliefs (supra), the petitioners have specifically pleaded in the above -mentioned writ petition that in the year 1982, a writ petition was filed in the name of Rajasthan University and College Physical Education Teachers' Association and others V/s. State of Rajasthan, which was registered as S.B. Civil Writ Petition No. 608/1982. The said writ petition was decided by the Jaipur Bench of this Court, vide order dated 8th October, 1990.;