- (1.) Petitioners, who are 14 in number, seek quashing of the letter of the Director of Higher Education dated 13.06.2015 which provides for implementation of the University Grants Commission (Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010 (herein after referred to as 'Regulations, 2010').
(2.) Under the said circular the Director has provided that in view of the Government Orders dated 03.12.2013 and dated 28.05.2015, the date for enforcement of the Regulations, 2010 would be 30.06.2010 i.e. the date on which the University Grants Commission has notified the Regulation. It has been then provided that all such teachers who become entitled for grant of Career Advancement Scheme (Stage I and II) etc. prior to 30.06.2010 would be entitled for such consideration in accordance with the provision applicable prior to enforcement of Regulations, 2010.
(3.) Counsel for the petitioners challenges the said order on the ground that it has the effect of providing retrospective operation to the Regulations, 2010. It is prayed that the respondents may be directed to provide for implementation of Regulations, 2010 w.e.f. 13.06.2015 only. All such teachers who become eligible prior to 13.06.2015 be considered in accordance with the earlier scheme applicable.;