Sri.Syed Mumtaz vs State Of Karnataka on 15 October, 2014

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Karnataka High Court

Sri.Syed Mumtaz vs State Of Karnataka on 15 October, 2014

Bench: Ram Mohan Reddy

                        - 1-



IN THE HIGH COURT OF KARNATAKA AT BANGALORE

     DATED THIS THE 15TH DAY OF OCTOBER, 2014

                     :BEFORE:

     THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

     WRIT PETITION NOs.42741-42745/2014(S-RES)

BETWEEN:

1.     SRI SYED MUMTAZ,
       S/O.SRI SYED USMAN,
       AGED ABOUT 57 YEARS,
       WORKING AS FOREMAN,
       SRI JAYACHAMARAJENDRA COLLEGE OF
       ENGINEERING,
       MYSORE-570006.

2.     SRI PADMARAJ NANDYAL
       S/O.SRI SOMASHEKAR,
       AGED ABOUT 45 YEARS,
       WORKING AS FOREMAN,
       POOJYA DODDAPPA APPA COLLEGE OF
       ENGINEERING,
       GULBARGA-585102.

3.     SRI RAVINDRA,
       S/O.SRI SHARANAPPA MALEGAON,
       AGED ABOUT 49 YEARS,
       WORKING AS FOREMAN,
       POOJYA DODDAPPA APPA COLLEGE OF
       ENGINEERING,
       GULBARGA-585102.

4.     SRI BHIMASHANKAR,
       S/O SRI.GURUBALAPPA ZALKIKAR,
       AGED ABOUT 48 YEARS,
       WORKING AS INSTRUCTOR,
       POOJYA DODDAPPA APPA COLLEGE OF
       ENGINEERING,
       GULBARGA-585102.
                          - 2-


5.     SRI VEERENDRASWAMY,
       S/O.SRI.MADIVALAYYA,
       AGED ABOUT 46 YEARS,
       WORKING AS INSTRUCTOR,
       POOJYA DODDAPPA APPA COLLEGE OF
       ENGINEERING,
       GULBARGA-585102.            ... PETITIONERS

(BY SMT.VAISHALI HEGDE, ADVOCATE
    FOR SRI K.N.PHANINDRA)

AND:

1.     STATE OF KARNATAKA,
       REP. BY ITS PRINCIPAL SECRETARY,
       DEPARTMENT OF HIGHER EDUCATION,
       VIDHANA SOUDHA, DR.AMBEDKAR ROAD,
       BANGALORE-560001.

2.     DIRECTOR OF TECHNICAL EDUCATION,
       DEPARTMENT OF TECHNICAL EDUCATION,
       PALACE ROAD,
       BANGALORE-560001.

3.     SRI JAYACHAMARAJENDRA
       COLLEGE OF ENGINEERING,
       REP. BY ITS PRINCIPAL,
       MYSORE-570006.

4.     POOJYA DODDAPPA APPA
       COLLEGE OF ENGINEERING,
       REP. BY ITS PRINCIPAL,
       GULBARGA-585102.               ... RESPONDENTS

(BY SRI K.A.ARIGA, AGA FOR R1 & R2)

     THESE WRIT PETITIONS ARE FILED UNDER ARTICLE
226 OF THE CONSTITUTION OF INDIA PRAYING TO CALL
FOR THE ENTIRE RECORDS LEADING TO THE CLAIM OF
THE PETITIONERS FOR AICTE PAY SCALES AND TO
DIRECT THE R-1 AND 2 TO CONSIDER THE CASES OF THE
PETITIONERS FOR PAYMENT OF AICTE PAY SCLAES IN
THE LIGHT OF THE RECOMMENDATIONS AND THE
REPRESENTATIONS VIDE ANN-V & V2 AND GRANT AICTE
PAY SCALES TO ALL THE PETITIONERS FROM VARIOUS
DATES OF THEIR RESPECTIVE PROMOTIONS AS
                             - 3-


FOREMAN AND INSTRUCTOR IN THE RESPONDENT
INSTITUTIONS ALONG WITH INTEREST AT 12% PER
ANNUM FROM THE DATE THE AMOUNTS BECAME DUE
TILL THE DATE OF PAYMENT.

     THESE WRIT PETITIONS COMING ON FOR
PRELIMINARY HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-
                        ORDER

Taking on record a memo filed by the learned Government Pleader that the Respondent- State and its Authorities have considered the case of the petitioners and by order dated 08.09.2014, rejected the claim; nothing further survives for consideration in these petitions for relief of a writ of mandamus. If petitioners are aggrieved by the orders, they may question the same before an appropriate authority. Reserving such liberty to the petitioners, petitions are disposed of.

Sd/-

JUDGE KSR

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