Jayanta Kumar Biswas, J. - (1.) THE petitioner in this WP under art.226 is alleging that for undisclosed reasons the respondents did not give her the service benefits to which she became entitled from time to time. The Institute in which the petitioner was working as an Assistant Professor on probation was taken over by the University on April 30, 2003.
(2.) ACCORDING to the petitioner, the University ought to have (a) treated her as confirmed in the job as Associate Professor in the scale of Rs. 16,400 - 450 -20,000 from April 30, 2003; (b) given her the pay revision benefit in the corresponding scale from January 01, 2006; and (c) considered her eligible for the post of Professor from April 30, 2006. She is claiming all the benefits. Ms. Mitra appearing for the University has received instructions to submit as follows. The petitioner is entitled (a) to be treated as confirmed in the job as Associate Professor in the appropriate corresponding scale from April 30, 2003; (b) to benefit of revision of pay from January 01, 2006; and (c) to be treated as eligible for the post of Professor from April 30, 2006. The University has decided to give her these benefits with all arrears and send the requisite proposal to the State Government.
(3.) MR . Talukdar appearing for the State has submitted that once the proposal for giving the petitioner the benefits pointed out by the University is sent, the State Government will decide the question of approval without any delay.;