RIAZ K M Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are Senior Lecturers in Government College of Nursing at different places. They were appointed as Senior Lecturers in the Nursing Colleges pursuant to Ext.P1 notification. In Ext.P1, the scale of pay of Senior Lecture (Nursing) was shown as Rs.10000-15200. The petitioners were appointed as per orders dated 22.2.2010 as Senior Lecturers. It is stated that after issuance of Ext.P1 notification and before the appointment of the petitioners, the first respondent issued G.O.(P) No.425/2009/H&FWD dated 14.12.2009 (Ext.P6) revising the scales of pay of teachers in Government Medical, Dental, Nursing and Pharmaceutical Science Colleges. As per Ext.P6, the scale of pay of Rs.10000-15200 was revised as Rs.15600-39100 Plus Rs.6,000/- as Academic Grade Pay. The starting pay in the revised Pay Band was shown as Rs.18,600/-. The case of the petitioners is that they are entitled to be granted Rs.18,600/- as minimum pay in the revised Pay Band. They also state that petitioners 1, 2 and 4 were granted that benefit while the 3rd petitioner was not granted the benefit. The revised pay of the 3rd petitioner was fixed at Rs.15,600/- as per Ext.P10 pay slab.

(2.) Pointing out the anomalies and disparities in the fixation of pay, the petitioners submitted Exts.P12, P13, P14 and P15 representations before the first respondent. The representations are yet to be disposed of. The reliefs prayed for by the petitioners in the Writ Petition are the following:

(3.) The contentions of the petitioners as revealed from paragraph 4 to 7 in the Writ Petition are the following: