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Judgment
Sunil Gaur, J
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.
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.
It is the case of petitioners that despite reminder of 13th 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.
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.
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.
In view of the aforesaid, this petition and the application are disposed of.