Sandeep Mehta, J. - (1.) THE petitioners herein are all, employed in the capacity of teaching staff at the Maharana Pratap University of Agriculture & Technology, Udaipur. They were appointed in the year 2007 on probationary basis for a period of two years. During the probation period, based on a resolution of the University's Board of Management (hereinafter referred to as the BOM), the petitioners were given all service benefits admissible to confirmed employees viz. regular pay scale, increments etc.
(2.) BY way of the instant writ petitions, the petitioners have approached this Court assailing the legality and validity of numerous orders of similar nature passed by the respondent authorities. The datewise details of various orders under challenge in all the writ petitions are summarized hereinbelow in a tabular form for the sake of convenience: - - By these orders, the respondents proposed to retrospectively fix the petitioners as fixed salaried employees during their probationary periods; to offer them regular pay scales with effect from the date of their respective regularisation in service and possible recovery of the excess amounts allegedly paid to the petitioners as a consequence of erroneously granting them regular pay scales from the date of their initial appointment in the University.
(3.) WITH the coming into force of the 6th Pay Commission in the year 2006, the University decided to extend the benefit thereof to all its employees including the petitioners. A further decision was taken that cash arrears shall be given to the employees w.e.f. October 2009 and for arrears from January 2006 to September 2009 as the case may be, the mode of payment was left open for being decided later. It was resolved to revise the petitioners' salaries based on the recommendations made by the 6th Pay Commission.;