LAWS(MANIP)-2018-5-1

W. VIDYARANI DEVI Vs. MANIPUR UNIVERSITY

Decided On May 08, 2018
W. Vidyarani Devi Appellant
V/S
MANIPUR UNIVERSITY Respondents

JUDGEMENT

(1.) Heard Mr. I. Denning, learned counsel for the petitioner; as well as Mr. B.P. Sahu, learned senior counsel assisted by Mr. Phungyo Zingkhai, learned counsel for the respondents.

(2.) In this petition, the petitioner has sought for a direction to be issued to the respondents to give placement of Lecturer in senior scale with effect from 06.09.2001 as the petitioner claims to have attained eligibility for getting senior scale of pay as per U.G.C. Regulations by reviewing the order dated 08.11.2005 with regard to the effective date.

(3.) The case of the petitioner is that the petitioner initially joined her service as an Assistant Professor in the Life Sciences Department of Manipur University vide order dated 16.9.1995 with effect from 6.9.1995.