Principal Secretary To The Govt Of ... vs Nage Gowda on 3 November, 2009

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Karnataka High Court

Principal Secretary To The Govt Of ... vs Nage Gowda on 3 November, 2009

Bench: B.V.Nagarathna

 

3

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1

NAGIS GOWDA S/O

LATE CI--{IK.KAI'{YIT) EEGO\»-'JIDA
!\GICD ABOUT 60 YICARS
Ii'ARI,II-CR WORKINC} AS
SESLISCTION GRADE

LECT U HER AT PBS EVICI\%ING
COLLEGE, MANDYA

SINCE RETI R1311) AND R/AT
1831/A. QTITTI CROSS
SUEBASHNAGAR

MANDYA 571 401.

MAN DYA DISTRICT

M SHIVAMANCI~-IAIN:-'I.._S/C)" W " 

LATE MAC}--IA G0\w;_A.7 _
AGELI.) AISOUT 59 YEARS' V
EARLii~3R WORKING.-AS. _ 

s1:LE;c'1*1o§N« G_1f2A.D 1.1«:Cf1*UrT'e_,t%:'r.i.j_~~. V' ' "

AT PES 1«:\;<E:N;5N' C. COILPIG E 4. =

MAN1'>YgA. S5_iNCE.£7..RIE"I?iji--31§" '

R/1'\'I' I.)Y'AP£\S?{{\NI.)RA.  '.

KI'CR'EG '31)"?-_J POfS'fI' 5--7m.46 ' 

MANDYA 1;;1.:3'E1_u~c'1" «   -  . '

PICS i«:yr«:N1NG._ C01-_:._14:~:; 1+: "
MANI')YA_57I4G_l  ' '
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u3y":3;5:&1%j:3..,11z;i;JV*A§:.<)PAL, SR. AI')V'.}

... RIC-S-PON I')I3N'I'S

'ya'/121'}: .2§L}§iP'113:/xx. 1=11_,1::;_.> U/S 4 or 'I'HI-:1 K/\RI\EA'I'AKA

HIGH Cot----,3m'* 'ACT PRAYING TO Sm" ASIDE '1'1u«: ORDER

2  2OC?7'.

'WRIVTAPPEAL NO.45()/2007

1: VBETWEEN:

S'I'A'l'E{€ OF Kf\E'€E'€:'\'iT'AKA BY ITS
Sf'C(.',RlC'E'AI\'Y TO (f.}(.j)VE*IRN.?VIIFIs\"l'

 '>1--.\SSI_:I)" IN? "F1---i -3%: WRI'l' PI£TI'I'ION N05145/2007 1)/\'I'1-3:1)
 "i2/'E



 

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6.

M C SANJ ICICV/\
S/ O LATIC SHANKARANA
61 YISARS

ESARLIER WORKING AS PROFESSOR
AT ST ALYSIUS ITCVIENING CC)LLEGI':,.
MANGALORIC SINCE RISTIRICID AND

R / O BEHIND I{A.F'iKAI..)
BUS STOP. I-3.0 I3EJA{
MA§\?GALOR}:I 575 004

K SRIN WAS 

S /0 1.A'r1~: KARIY/-\ sm%:R:GARA 
AGED ABOUT 5'? YEAS
WORIGNG As 131aorr1::ssoR : _

IN KAN NADA AT ST ALOYSHJS-...
EVENING COLLEGE  
MANGA1,0R.I; 5'?5 003

CHARLES P{N'I'O _   g
5/0 LATE S'I'EPHEN PINTO  "
AGED ABOU'E'=57 YEA:~3-- . 
WORIGNG As' «1.{1:2RA;RIAN _ 

AT S'I'AI,QY_SI{J=S  " 
1::v1+.:N1Nc'; C(_'3--LI;'i%2"G._I%3b _   M.
xx/:A_NGA1.QRr:. 53.75 003.  «. '

B s1v1LAMAN'A,.A;1)A<.%   _ ;
s/o "LA"i'E E-3 srziI~sS41v=AsA__r3:51A'r
AG EDABOUT57 ---y;?Ai=1s" * "
WORKING; As I3R_OI%T_ES«SOR

IN, c0MMm2,c£awA':' '-

SR1 [)Oi-=IAF{MA'S'ETA_lﬁg:\«.
'm.A:\;r;rLINAf1'I::snwARA COI,I.EGE

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" _m< ,If}'IS'iv'R}f_Z'1_'..

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ST A_;;oY:51us FIRST <:.1u\.1.)1'«:
EVIZNING co:.u«:<31%:

' A M/\i\JC}AI.ORIi3 57.3 00:3

  ':i=1={1Nc1I>A1.
: SR: DHARMAST}--{ALA
A MAE\i.JUNA'I'HIi2S}~IWARA

FIRST O1-M1,.) IE COLLFZG E



 

UJIRPEST4 240
D. K. DiST'RICT

{By Sri: P S RAJAGOPAI-. SR. ADV. FOR RI #5. 
SMT DI"IARM£\ SITTIRICE ASSISN. ADV. FOR R7} 

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WRIT A1>1>1.;AL 111,131) U/S 4:-'O11:»~.«1r1~11~j_ 1q,a11§':~q;z1f1'}x1{;n1  .
1--11c;1~1 comm' ACT PRAYING TO smf /\_SID'I<3 ='1f1-111:; "1C>I¥i1§'E'1'{*=:i;_1
PASSED 11x1 T1-~-11«: WRIT I-?E,'I'IT10_N No.19;1.3'11/20o'5',*~.1 '

14676/200.1 AND 871/$2,004 13N1f1a:~1).. 13/'LO/20065  
WRIT PETITION NO.6752/2008____ "-..  -- . T'
BETWEEN: " '
1-vR0_1~' SMT D v1:13AVA'1"111_...   '
W/O.KRA}.\/IA s1;*112:(1*1Y ii I    :
SHREEDHAMA  ;i:~'_ _  _  
131KA1\/1A1<A'1*1ig{      1
MANGALORIC «__5T4;21 1' '  

. --------   ":2-. ~  Pl.§'I'I'I'IONl¥3R
{By 511.: N11rr;11m»\13;s.:;1.11%:;111311.1

AND:

 _1. "171-11:" 1:11:>,11\1(:1"P1~11,« SE£CRiE'I'1»\RY

« L:

. c3.OV'1s31zNv1\z11a1\1'1'0'1é*"KA12NA'1'AKA
. '-{,1«+11G11~-112R.41£1311cA'1'1oN) 1~:13uCA'1'1o1\1 1312171'
A    'B._111»13L.1_N{3. AM 81: DKAR v1a:1%:131~1'1
' ._ '1i31:x1\1'GA'1_;vQ1«:1;:4560001

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=  A. ,s_12.s1»»1A1?31=21 120111)
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7 COLLEIC}IA'I'f£ E3I)UCA'I'ION
REG IONA}, OFI"ICE
MANGALO RE.



 

VV{-)7'

RENI)E~3REIi) 131? 1«1T1~~11'«: PI-£'i'I'I'IONl£R IDURING T1---1 14: NON-
GRANT PERiOD FOR '1111«: PURPOSE OF PAY FiXA'I'ION AND
QUALIFYING SERVICE. AND 1)1121:c'1" T1~11: 121 2 AND 3 TO
PAY T1116 Pi*2'I'I'I'IONi£R {.IZA\='iE ENC1»-1As1~~11v11«:N'1tDcRO
PENS!ON COMMU'I"I+1l) VALU 1: OP' i"i?2NSiON AND O'1'1------:-':«_..:R

RETIRAL 131«:N1«:1~'1'1's COUN'I'iNG '11--11:: s1~:Rv1c1~: 1{1:ND41:V12-:a;1).V_
BY THE PE'i'I'i'IONER FROM 13.7.1975 TO 31.1o.2rQ_O5"'A]s 
QUALiF'YiNG SERVICE AND INCI{E£MI~3N1'S»_ "*AjN1j
PROMO'l'iONS ORANT1:D TAKING INTO AccO'O_N'1iV'_1T1112:' 
PREGRANT SI'«2R\/{CE TOODT1-«1 ER WI'_I'I::1. ,IN'I'Ia_i-2}§S"i'AA 'A'1""1 2% 
1:31:12 ANNUM 1-PROM T1----1 1:: 1:>A'1'ia; '1';--11%:«--V '=1'111:5'1'J.__1};'x:'.ﬁ1>13/'14:V__ ]
AMOUNTS BECAM 12 D 11 12 1_J¥N'I'iIJ '1111«: D  "O1? T1>.AY:v1V15Nq.~;~~.,,,_1

WRIT PETITION No.7373/2003  
BETWEEN:

MOHAN KALLURAY'A  ~ ._   ;
S /O.PAD1v1ANA131--1_A I{A.1,LUf%j'&YA  '
AGED ABOUT 61 YEARS   *
R/AT.SRINIVASP§; ?{RUi?'A  1 .
NEAR sR1N1vASA '1'1s';1\'/1.1J11.1«:'.~ _
CHFSTAPADY    "
UI.)UPI--576EOl~.._  :1

... PE'I'ITION ER

[By Sri: PS Fa/-§..11=1OO~1§'A;;.'1»sV_N--A:1';y.1

AND:

 "12. 1»11€1NOV.11>A1T s1::c41'é"1a:*'1'A_RY TO

. '-OO\{£:1::NM1-:.N'1'OE' KARNATAKA
A   V{_1~*11=:;V1=Nj:1«1 11:.1.)1';r:A'r1ON)
' ._ '1::__£:=U'(:A'_'1i1ON"DE:1>A.R'I'M1.2.N'1'.
A M}S.B_IJ1LE}1'1\%G.
I3--R.AMI5'E£'DKAI{ v1::1::D1---11.
BANO1;__AOR14:w0 1 .

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' --1i)1?:1>AR'1M 1e:N'1' OF CO1.1.1=;O IA'J'i*:
T 1"+:D1;CAT1ON. SHESE--iI£AIf)I-{I ROAD.
A BANGALOR.1{~:--Oi.
xi.

.-/'*""



 

EARLEER VVORKENG AS HEAD §\/L'-'xS'l'I.*3I-2
SR1 VIVEKANANIDA HiGH SCHOOL

K GOWDAGERE. MANDYA TALUK
SINCE RISTIRED AND RESIIMNG AT
KER1\GODU--571. 446

MAN DYA '£'ALUI'{ AND I'_)iS'I'RIC'§'

{By Sr}: P S Rx'-\JAC:OPAL._ SR. AI")V.}   *
AND:

1. S'1'A'I'E3 OF KARNA'I'AKA 
PRENCEPAL SPICY TO c;ov'r   _
DEPAR'I'MI'~;N"I' 01? E;DUCA'I7lQN"v--. "

M s BUILDINGS.  AEVIE3f£DiiAR_'vTE3'c$£)I--iI V'
BANGA1.0RE~56O 00$  "  ' .. 

ACCOUNTANT GENE}'<"AZ} '(A &._i'::) ' . .,
KARNA"l'APjZA;'«BEaNN£}ALORE*«560fQQ

[\-J

COMMISSION ER'-.0F'i??'Lé}If§'1_».§_Cf. _  
1Ns'1*12Uc:1*1'@:"s;{S . I ..  
NI-ZW VPU.BAI".j;iC C)':.§*£'~'ICE;fS~.. K RC':-Rci.1:
1I3ANGA1,o1"{&;-..3b~0A 001  .  _ '

'4.)

4. BI',O C}_{ EDUCA";5:oI\é' "<3_%*1'='i"r_:Icr2
MANDYA NOR'?!--i  " . 
MAN1)YA" .. ' '-

" V'  A " vA:)':1«:1ietJr1*s:* .I>1RI5C*'I*(3R OF PUBLIC

. V '~..:VN3TR.U~c'1*'~éQNs. MAN DYA 1)iS'I'RiC'I'
" _A_i\/'iA1.\':Du'r1'\u  

5. " @5121 v1vi_:iiA.NANr>A EEDUCATION

 A , _MAI\§-1>'sz"A DIS'I'RlC'1'

HSOCVIISTY" {R}. K GOWDAGERE
i\«'iANI';3YA 'l'AI.,UK

... RESPONi3EN"I'S

  [£335 Sri: K M i\$ATI~U\J. AAG. 8:. SF\"f'i'.ViJ1'\YA.A.ii)., AG;-'\)

'i"1"iiS WP I"*"!LiI1I[I) PRAYWG TO QUASI! ORDERS
DT.Q.9.2005 {UNDECR ANNir3XUI'{IC 1%} TO 'E'I---Iii W'Ri'I'

'4

--#'$

.. . 11='§e;_'I'i'I'A:A<jN§é'R ' H



 

-1(5-

PETi'I'ION} AND (ii) ORDER D'I'.4/5.12.2007 {ANNEXUREI 1*'
TO THI'3 \7\./RFT PI*3'i'ITION) FBOTH PASSED BY 'I'HE R2 {N SO
FAR AS "I'I"-'HEY I)ETI'*ZRMINE 'i'i"II-C QUALIFYING SERVICE OF
THE Pf£TI'i'IONIi3R AS 24 YEARS 5 MON'I'{**IS AND DIRECT
THIS R1 AND 2 TO GRANT I'-'{%3NSiON. COMMU'I'A'I'ED VALUE

0:? PENSION, DCRG. EaNcAs1--~1M1+:N'r 01: FZAI-{NEED 1.,.1:Ayia_
TAKING THE QUALIFYING SERVICE: 01? T}-II?) 1>I21'1j:fi:c)'N-Eta 
AS 29 YEARS AN 13 PAY ARREEARS 01?» '1"'HI?;S£:', .£%_1;N :33?-11<r:si--¥ .
TOGETHIER wml INTEI-2ES'I' THEREON AT .1.'V2<>a;.1>'p:RA' 
ANNUM FROM 131* SEPTEMBER 2oQ5.,'1_'_u,L f1";'»»'1'1';~-.rjm*1: QF  

PAYMENT. 

WRIT PETITION NO. 1 5025 / 20()_€_S

BETWEEN:

SR1 '1' VEN KA'E'A.RA1\/IA RA.;Ju_

S /0 LATE THIMMARAJU  

AGED ABOUT 60 YRS __  :
RETIRED KANNADA TEAC1rr£E_R=. '

J P MEMORIAL Hit}:--1._sc:+I0Q1;..: _ .  ' 
KOWDLE. MAIT)E.)UE{wA<1'Q. . Mm DYA DIST " 
R/AT D.N0.9;52;,"' 1.1 I'v'IA}i_E\I§ M~...c.-1.{A'{<:)m' H »
vIJAYANAG_A1§§. 1e;%j_A3JGA'1.0R'i§f55t3v040% '

. .. PF2'I'i'I'iON[CR
[By Sn: SAC.' PANI)FTf."A:i)V;E._:1"  

m  

 "  -*i1.:'i'»*H«:;»_ Ri€'i'AR"1"i'O G<T)vI«:RNML:N'i'

A . 1:;«:DU'Cmf1'o.N DEPT...
 Myu 1'fifI'AS_"FQR1133I) BUIE,-DING
*-1j3AN€32a..:,o;f§:f;-"'1

 _:2. TI--1I~1_'C'(j)MM_ISSiONER 01%'

A    'I.'I--IE {')EPU'1'Y l)iRECC'I'OR 5;

PLi._BI.;1.C iNS'1'RUC'i'1ONS
AA T1aDU<:)x*1*:o1\é E')I3P'I'..

V» ':\11Ej3W PUIEBLIC :\1RL,s1>A"r1A:L2'Nc;A mo
".._t»3ANGA1,o:'21a 1



 

 31."3.2~004.

-- 20 ~

ret'.Eremem 01' respondené No.1 is 31.12.2004 and that
of responde1'1t No.2 is 31.3.2006.

In W.A.§\1o.450/07. there are five responciesﬁls.
Respondent Nos.1 to 4 joined S1,. Alosyius 1*' Graciee

Everling Coiiege. on 1.:2.19'7o. 1.4.1964.

and 1.2.1973 respeetweiy. The re.<sponcien1. 4_.__ .31' 10._199"S.. 2 1' 31.1.2004 and 31.1.2004 respectiively._.._.Respo:j'cieni. No.5 joined Sr: D1'1a1'mas111a1a 1_\_/1»anj_141na.1.11es11u%ara' ._1'«*':'- Grade College on 16.7.1978. '17=)e eo11'<:ge? waits'a(1m.i.L1et1__ to grant on 1.7.1983 and he f'e1ireo'~'1'rom. "sr3_1*v'icc:».'2o;.11"'7.A retireci from service on 30.9.2004.

31.3.2004.

The petitioner in W.P.No.1'2.6'/"08 joined'evvivekananda High School. 1\/Iandya. on 19.V7_l9--76. Ti:~e_sz:ic1.?schoo1 was admitted to gra.r';.1; on 1=."4. 1981 uémd he :'e1i1"'ed from senrice on 31.8.2005; ' "

'1' he peti€.ione.1f in W--.1P.._1\Eo.7.37.3/'2'008'* joined Pooma Pragna Evﬁlliljg'-CO13_€g€' oi} 1.7.'3..'_i.9V72.7'The said college was adr11i:'__'£.ed;l{oV g:11r1i._o11 22.71.11 76 and he retired from se:=VEee««__ok'}.v-30. 1 <1._.2.__00_5. V T116,»1pe1ifEv0I1€'i9i;. in "-.W'.._P.No.-83813/08 joined Pooma Pr2;g1'1a 1"i';veni;1g3.V(jo11e~ge on 29.12.1967. The said C011ege'--Was 21:1".-.-m;:.ed--...1_-.5-« gr'éu1€ on 22.7.1976 and he retired from ':::.er'v.1jCe o;n.__2'8;'2.200 1.. me Lpet;{m.nA¢:~'wN05; 1". and 2 'm w.P.No.4373/2008 j'ojne_d PES C"o11.ege;of iingineerilig. Mandya. On grant. 0 udateri' 73.1968. and 24.2.1976 :'espee1.ive}y. The ~pe1i.L_ioz1e.1f_ Nos. 1 V 1'.1.2»-.._1Q97_a}:1d 31.10.2005 respectively. Respondent, and 2 re1.i:'ed from service on N.o.5'jo'E1'n_ecL Sr: Dharmaslhala Man]Lu'1aE.hes11wara 1-'*1 A ».§}:'adg:.C"oEEeg"e on 16.7.1978. The eoklege was admitted 1:; gi'-21111' on 1.7.1983 and he retired f1'0n'1 service on yr")-

ihe period oi' 4.9.1986. Rule 3(2) states that the State Gove1'n1I1em ma_\3 vary the qLialifiCz',1l.i()11. meil10df'"oi' reCi'uit.mem'. and conditions of service. from iiI1i€_...E.{3:~t,iii1Ef'. Rule 3{ll{c) is ireievaiit for purposes of the ;)1'escni1-.g'z1s§é=xx.5itl1l' regard to aided iiisiituiioris. ii stz1t.c:s.'JiAll1V2ii'1he--,'l'1iipllo"l3_e1ié'?i"£. Scheme Rules are applicable for Inciisioiimfy benL§lit.'s. ;--;'=~nci, iig '' makes a distinction with regard i:()'V"e.ni;;ioyeeS'a.;j1jo'ir1i.c%a;"l prior to 1.1.1986 and subSr:quei1i*~i.(">

11. The Triple l3v<311ei'ii._.S9.i1§i.11§»V-.l notified on 18.8.1976 whioh: igiéiegi B.Ed. Colleges and Aided iihe context 0!" 2001 Rules Ruie 3(l){c) and the proviso 1lx1A(:=j§£2i.':>V 1',ogeth(-zi' with the 'i'ripE.e f3enefit'.Schezilié'. 7'l'i'i;?}l€ }-Beiiefii Schame consists of ihree 't'.ypes"~r.)i" .'3'C.E"\'i"("$;' beiie"i"i'is namely. pension. insL.:i'an(re and '£"l}.aIV"li1g'€i11:éi'1at.' coi1i.i'i.l3L:i'.ior1. No employee is allowed to opt. only' 1.3a;'£"of'l1,l1e scheme. "Ma11agei11e1'1t cont.ribui'.ioi'i"

mezaiqs, ihﬁcoiiiribiitioiii by the 1m1r1age11'iem. at 3% rounded ijo l:'}'i'_f3 nexi l1ighe1' rupee under the Triple E3enefit, S(.'h€'111€ ____"Wi'{,l'l'1;ei'E"e(:'{. from the appointed day i.e.. i"rom 1*" April. 1969 in ":,he Case of St.a1'.e Aided Coileges including B.Ed. Colleges. excerpt. l2ngi1"ieei*ing Colleges amd I-3oly£ecl"u1i(':s. far as p(:1'1si()n C()nCe1':1cci Rule 18 oi' the saaici Scheme sE'z::i'c$ illili .§ ,4 respect. Qf' posts ad.rni.t"tecl. into did in recognizéecl private Educdﬁondl lr'1stiti,tt'ior'1.s receiving aid frorn the State Government shall generally in-3_m~.i"

the same as those applicable for L" 3 Corresponding category Q)' erwtployees"-__ inf». L"

Government" Educational lnsI£t'ut.ior1.s V 235:-4%.!' orders issued by the State', GOtt:eri1rfIa?t'ittA. ijrz. respect Qf' this category cjl' 'e.mpl0ye.ese/"t"<)t"ii:i.ift:te... to time.

Provided that V z:1_c5'f-err'-[t)lQyele3._ 0_]"*.ari aided institution shall be e-nt'.it.ledl ='Vt.o_...._iit'i1ne~.V'ljen.efi'.is enumerated i}"..r1r1.e:ﬁitre'~1*I...

{C} l"vl:C1jl.'.ﬁl(TV[l'_lj Qf the State Gepernfneltii. ;»';:gensi()lt'1:1:t*i.; " is admissible te aided"'empieyees:'Ql:__aided t.r1si:ttut't.on as per tl1le..plroulsz'ot1s'l':Q[":Ttipl,e ,--Ben.e]'tt Scheme Rules Ct!"l(ill'gI'_'(1'li.1.vil'ljl' is'(1drtti.ssll)le as per the orders ;'is'sL.led l3_tj'*:l'te'Gcmernment._]'r'0m. t.im.e to time.' Prwicled that in respect. Q1' erriployees prier (:0 1.1.1986. pension and grat'ui'ty it i.SwadIniS5§_'ihl:e if mcrmagement Conirt'.buti'(.)r1 Qf'3% is id tbl. the period Q1" 4. 9. 1 986.

(2) The State Government' may vary the '"qIl(1ll'_fl'CCl[i.()I"l, method Q/' reeritt't'ment and. conditions Q]'ser"vicefr0tr'i. to time. " é /3.

,3(3v shall be on par with that of employee oi" corresponding post in the Clovemmeiit l':dt1(',2':tti()I}21l liistitutionst UI'1lll{L"'.2VVUQ>l~__ Rules and 1991 Rules 1'efe1'1*ed to above, the .2-t;);)i_1§£?;::a<5>.'n;.gt;_. Triple Benefit. Scheme with reg.2u'd to the C?()ll'(':5[_J ..é§'~.,<:(i':1{1ii'1g under the Di1'eet.o1'ate of Collegiate iji'}_c_1u(;a.toiA()}1'1not .l These Rules have come i1"tto force l'1'o1'p_ the d;1'texVf.>vi' thegirv publication in the Official '[7;-(l):liIil'l7..lEll3V;.20(}3. The said rules do not bettveen the lecturers appointed pi'ior__t_o' to 1.1.1986. in fact; 't.h;e:$--e Rittles etfetét over the pi'ovisI'o1"ts~oilthe*Ka;'ti;;tt_al§a.._[€dt1o§it.ion Act. 1983 as Rule 1(3) begihs--withl7a_ noetsabetante 'Ci"d11SC'l. 'I'he1'ei'oi'e. a reading OE" these l}'__1.Ilf.'._S' the--r.¢levar:tr"portion oi' which are extraetect above. wotild h1_ai{eu_it eieat'---._ttli'e1'tl as far as the t.eael1e1's and employees oi"~..tli'e Va':'._det',l 'i~2"iStitt1tio1'is coming under the ~..If)i.reet.»o.tjatelA'oi Col1e'giigtt.e E.'dL1e21tioi1 are concerned. their pay H and' .A&retii"e_mem laenefits shall be on par with the e:21]l3l.()yet:5s_T't--)I the.Cg.ovemment inst.itt.1t.ions. 'l'he1'efo1'e. there is no_.o()nt1f::.1lpi'elSoript.ion in so fa-ti' the tez1e.l1ers oi' the ai.ded in3t.ilt:u.ti()n$ ai'e concerned amt the said rules create 2-1 ptaritjl/"«I*.)et\=tree11 the teacliers of the Government colleges as ._1we'l'l as" the aided colleges. They are in supei'c.te<5Sion of the ,l""l.'~1'i;;)lle §3e1'"tefi't Scheme Rules of 1976 and t'l'1e1'eio1'e. are not 3;

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