R.K.MERATHIA, J. - (1.) IN view of the statements made in paragraphs 8 and 9 of the counter affidavit filed on behalf of respondent Nos. 4 and 5 on 3.1.2007, Mr. Rajiv Ranjan, appearing for the petitioners, submitted that this writ petition may be disposed of with a direction to Departmental Pay Fixation Committee to take a decision regarding pay fixation in UGC Pay -Scale and accordingly the payment of the arrears from 1.1.1996 to 28.2.2000 should be made to the petitioners by the Central Government and State Government as per the proportion between them. He further submitted that if the Departmental Committee decides to fix pay -scale of the petitioners in UGC pay -scale, the same should be paid from April, 2000 onwards also.
(2.) MR . Mehta, appearing for the University, submitted that the University is only a disbursing authority and as and when funds are received from the State/Central Government, payments will be made. In view of the stand taken by respondent Nos. 4 and 5 in paragraphs 8 and 9 of the counter affidavit, the Departmental Pay Fixation Committee is directed to take a decision within two months from the date of receipt/production of a copy of this order. On the basis of such decision, respondent No, 4 will ask for the proportionate funds from the Central Government and see that the arrears for the said period is paid, if the petitioners are found legally entitled for the same.
(3.) RESPONDENT No. 4 will also see that the UGC scale is paid to the petitioners if found entitled, in terms of the decision of the Departmental Pay Fixation Committee, from April, 2000 onwards, within two months from the date of decision of the Departmental Pay Fixation Committee. With these observations and directions, this writ petition is disposed of.;