Shri Krishna Institute of Engineering and Shri Krishna Polytechnic Non-Teaching Employees Association, Kurukshetra, and Others vs State of Haryana and Others

K. Kannan, J.—The petitioners who are the members of Non-teaching Employees Association in the institution run by the eighth respondent trust have a grievance that the eighth respondent -Educational Trust is running the Colleges namely 9th and 10th respondents who are Engineering and Polytechnic Colleges respectively by flouting several legislatures. It appears that in a complaint given by the petitioners, a report was called for from the Sub Divisional Officer, Thanesar who has recorded the fact that several Class IV employees have not been paid minimum wages and therefore applications are pending before the competent authority which are pending adjudication. The authority has also observed that the respondent-institution has failed to issue appointment orders and salaries are not being paid as per government norms. It is also suggested that the trust has discriminated among the teaching and non-teaching employees for payment of dearness allowance. The grievances which have been observed by the SDO Thanesar are all grievances which can be redressed through mechanisms which the law provides. There cannot be an omnibus prayer, such as what is sought now that the 8th respondent is flouting all laws and therefore the government must direct the University to de-affiliate the institutions run by the trust and must appoint an administrator. Such of those grievances which the petitioner-members of the Union have relating to the service conditions could be best redressed before the statutory authority constituted for the respective purposes. The writ petition is wide and vague in its allegations and it shall not be possible to go into the realm of roving enquiry with such vague and inadequate details given in the writ petition. The writ petition is dismissed.