R THIRUNAVUKARASU Vs. REGISTRAR UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The prayer in the writ petition is to direct the respondent to promote the petitioner to the post of Assistant (Special Grade) as per the Service Rules and Regulations of the University of Madras.

(2.) The case of the petitioner is that he was appointed in the year 1968 as Junior Assistant and by a resolution of the Syndicate passed on 15.7.1994 the designation of Junior Assistant has been modified as Assistant and they have the right to draw the salary in the scale of Rs.1640-60-2600-75-2900. Therefore, the petitioner has been designated as Assistant and he is entitled to Selection Grade pay on completion of ten years of service from the date of appointment as Junior Assistant. But, the petitioner has not been given the salary of Assistant (Selection Grade) after completion of ten years of service, and hence the present petition.

(3.) No counter has been filed by the respondent.