WAS, J. - (1.) IN all the above writ petitions, common question is involved, therefore, all these writ petitions are decided by this common order. For the sake of convenience, facts from S.B. Civil Writ Petition No.747/2012 are taken into consideration for discussion.
(2.) IN the writ petition, the petitioners have prayed for quashing Annex.-12 dated 03.01.2012, Annex.-13 dated 20.01.2012 and Annex.-11 dated 21.01.2012 passed by the respondent University. The petitioners were appointed on the posts of Assistant Professor in their respective subjects in the Faculty of Home Science and, after completion of 13 years of service on the said post, they were given promotion on the post of Associate Professor under the prevailing Career Advancement Scheme (CAS). Hence, the petitioners are working on the posts of Associate Professor and for further promotion the respondents did not conduct any process for promotion after 2001 although the petitioners are serving on the posts of Associate Professor for last many years and they are entitled for next promotion on the basis of prevailing UGC/ICAR scheme known as Career Advancement Scheme. The University Grants Commission promulgated CAS regulations minimum qualification for appointment of Teachers and other academic staff of the University which is published in the Official Gazette of Government of India which is placed on record as Annex.-3 to the writ petition.
(3.) THE minimum qualification for promotion under the CAS is prescribed and, as per para 6.4 an Associate Professor completing 3 years of service in stage IV and possessing Ph.D. degree in the relevant discipline shall be eligible to be appointed and designated as Professor, therefore, all the petitioners who are working as Associate Professor become eligible for promotion on the post of Professor under the Career Advancement Scheme (CAS).;