- (1.) It is alleged by the petitioner in the instant writ petition that he was initially appointed to the post of Research Assistant in the Department of Agriculture, Government of Rajasthan. It is also alleged that he was promoted from the post of Research Assistant to the post of Assistant Cotton Botanist w.e.f. 31.3.76. According to the allegations made in para No. 3 of the writ petition he proceeded to join services in the respondent University of Udaipur on 15.4.76. He was taken by the respondent University in the pay scale of Rs. 375-850 but later on with the revision of the salary of the petitioner for the post of Assistant Cotton Botanist w.e.f. 1.9.76, the pay scale of the petitioner was fixed at Rs. 990/- in the pay scale of Rs. 750-1350/-.
(2.) The grievance of the petitioner is that although the petitioner is being paid the salary in the pay scale of Rs. 750-1350 but he is entitled to be paid in the pay scale of Rs. 700-1600 being revised pay scale for the post of Assistant Professor fixed by the University Grants Commission.
(3.) It is alleged in para No. 7 of the writ petition that the petitioner being oblivious of the correct legal position regarding his status in the respondent University and regarding the fact whether the respondent University is right in inviting the applications from Assistant Professors like the petitioner for the posts, the petitioner applied for the post of Assistant Professor and Associate Professor. However, it is made clear that this was done by the petitioner under protest which is apparent from Anx. 3 to the writ petition.;