Shri Om Parkash And Ors. vs Union Of India And Ors.
2017 Latest Caselaw 6904 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                         Date of Order: December 01, 2017

+             W.P.(C) 10679/2017 & CM No.43791/2017
       SHRI OM PARKASH AND ORS.                  ..... Petitioners
                Through: Ms.Jyoti Singh, Sr. Advocate with
                         Mr.Padma Kumar S., Ms.Tinu Bajwa and
                         Mr.Himanshu Gautam, Advocates

                                versus

       UNION OF INDIA AND ORS.                  ..... Respondents
                Through: Ms.Suparna Srivastava, Advocate and
                         Ms.Alinda Bhowal, Advocate for R-1, R-
                         3 and R-4
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                         ORDER

(ORAL)

1. Vide communication of 1st September, 2015 (Annexure P-16), respondent-Jawahar Lal Nehru University (hereinafter referred to as 'JNU') had recommended case of petitioners for upgradation of Grade Pay at par with CSS/CSSS to respondent No.1-Ministry of Human Resources Development.

2. Learned senior counsel for petitioner submits that even University Grants Commission vide communication of 27th March, 2014 (Annexure P-11) had called upon respondent No.1- Ministry of Human Resources Development to reconsider the matter of allowing pay parity in respect of Section Officers and Private Secretaries/Senior PAs in Central University.

3. It is the case of petitioners that despite reminder of 13 th June, 2016 by respondent-JNU to first respondent-Ministry of Human Resources Development necessary approval for implementation of revised pay scales has not been granted. Upon notice, learned counsel for respondent Nos.1, 3 and 4 submits that if the aforesaid recommendations/reminders are received by first respondent, then the same would be effectively dealt with, if not already done, within twelve weeks.

4. In the facts and circumstances of this case, this petition is disposed of by calling upon the first respondent to effectively deal with the recommendations made by respondent-University (Annexure P-16) and recommendation of University Grants Commission (Annexure P-11) in light of Committee's recommendation of 9th April, 2017 (Annexure P-8). Let it be done within a period of twelve weeks.

5. In case the recommendations made by respondent-JNU and UGC are not accepted by the first respondent, then the reasons for not doing so be spelt out and not only the respondent JNU and UGC be apprised of it but even the petitioners be intimated about this within two weeks thereafter, so that petitioners may avail of the remedy as available in law, if need be.

6. In view of the aforesaid, this petition and the application are disposed of.

(SUNIL GAUR) JUDGE DECEMBER 01, 2017 mamta