- (1.) Respondents: Professors M.K.Vyas and S.S.Sharma filed a writ petition pleading that having worked in the faculty of law of appellant University they superannuated as Professors on 31.7.2012. The University was to pay salary to them as recommended by the 6th Pay Commission and for which on 12.10.2009 the Principal Secretary, Finance Department, Government of Rajasthan had passed the necessary orders. The grievance was to the enhanced salary not being paid to them post implementation of the pay scale. They referred to the Government decision where 60% of the arrears of salary from 1.1.2006 to 30.9.2009 had to be deposited in the GPF account and the remainder to be paid. The prayer was that they should be paid salary as per the notification dated 27.10.2009. Since they had superannuated from service the gratuity, pension commutation and payment of pension be refixed with reference to the pay which they would have received in terms of the Government order dated 27.10.2009.
(2.) Notice was issued in the writ petition on 28.8.2012 and after being served the respondents filed a reply admitting the pleadings in the writ petition and yet the prayer was that the writ petition be dismissed.
(3.) We highlight that in the reply filed by the State of Rajasthan it pleaded having accorded financial sanction to the University.;