A
KARNATAKA STATE GOVERNMENT FIRST GRADE
B
c
COLLEGES PART-TIME LECTURERS' ASSOCIATION
(REGD ). AND ANR.
v.
STATE OF KARNATAKA
SEPTEMBER 11, 1995
(K. RAMASWAMY AND B.L. HANSARIA, JJ.)
Se1vice Law :
State of Kamataka-Govemment Colleges-..Pa1t-Time Lecturers--
Grievances-Constitution of Sub-Committee for redressa/.
Dismissing the writ petition, this Court
D
HELD : A Sub-committee has been constituted by the State Govern-
ment to consider the grievances of the part-time lecturers. It would be open
to the petitioners to make a representation before the sub-committee along
with all other persons similarly situated. (532-G]
CIVIL ORIGINAL JURISDICTION: Writ Petition (C) No. 21 of1994.
E
Under Article 32 of the Constitution of India.
D.K. Garg, L.K. Gupta and R.S. Thakkar, for the Petitioners.
M. Veerappa, for the Respondents.
F
The following Order of the Court was delivered :
It is stated in the rejoinder-affidavit that a sub-committee has been
constituted by the State Government to consider the grievances of the
part-time lecturers and the cases of all such persons would be considered
by the sub-committee. The Minister in charge also seems to have made a
G statement to that effect on the floor of the House. If that is so, it would be
open to the petitioners to make a representation before the sub-committee
along with all other persons similarly situated.
The writ petition is accordingly dismissed.
T.N.A.
Petition dismissed.
532
-
DHAYANAND ETC. ETC.
v.
UNION OF INDIA AND ORS.
SEPTEMBER 12, 1995
(.J.S. VERMA AND K. VENKATASWAMI, JJ.]
Service Law:
Punjab Re-Organisation Act, 1966 : Ss.2(g) and 88.
Punjab Government National Emergency (Concession Rules,
1965/Punjab Recntitment of Ex-se1vicemen Rules, 1982:
Conditions of Se1vice of Union Te1Titory of Chandigarh Employees
Rules, 1966 : Rules 2, 3 and 4.
A
B
c
Ex-servicemen-Re-employed in Services of Union Tenitory of Chan-
D
digarh subsequent to 1.11.1966--Claim for benefit of earlier milit01y service
regarding seniority, promotion, pension etc. under 1965 Rules-Held, 1965
Rules continued to apply to eligible ex-service Re-employed in Services of
Union Tenitory of Chandigarh after 1. 11.1966.
The appellants and the writ petitioners, who were ex- servicemen and E
were re-employed in the services of the Union Territory of Chandigarh
subsequent to 1.1.1966, claimed benefit of the Punjab government National
Emergency (Concession) Rules, 1965 for purposes of increments, seniority
promotion, pension etc. Though G.O. No. 1023.11.1(7)-87/5025 dated
19.3.1987 issued by the Union Territory Administration, had provided that · F
the benefit of military service in accordance with the 1965 Rules would be
available to ex-servicemen, but subsequently, this view was altered in G.O.
No. 27/1/3/92 - 18(7)/10935 dated 2.6.1992. The Central Administrative
Tribunal and the Punjab & Haryana High Court held that the 1965 Rules
did not apply to appointees in services of the Union Territory after G
1.1.1966. Aggrieved, the employees tiled the appeals by special leave and
the writ petit!::-
It was contended on behalf of the Union Territory that the benefit of
the 1965 Rules was available only to the ex-service men employed prior to
1.11.1966, since they were appointed ill' the State of Punjab and carried H
533
Lex