BIRSA AGRICULTURAL UNIVERSITY Vs. RAM PRAVESH SINGH
LAWS(JHAR)-2003-5-61
HIGH COURT OF JHARKHAND
Decided on May 05,2003

Birsa Agricultural University Appellant
VERSUS
RAM PRAVESH SINGH Respondents

JUDGEMENT

- (1.) THE sole respondent was appointed as Recruitment Officer in Birsa Agricultural University, Ranchi in the pay scale of Rs. 700 -1600/ -. Subsequently post of Recruitment Officer and Establishment Officer were merged and was designated as Assistant Director Administration with effect from 23.3.1986 with the same pay scale of Rs. 700 -1600/ -. He superannuated from service on 30.4.2000.
(2.) BOTH the University as well as the Departmental Promotion Committee recommended the sole respondent to be promoted to the post of Deputy Director, Administration in the pay scale of Rs. 1200 -1900/ - (revised to Rs. 3700 -5700/). On 7.2.1997, the University issued a notification contained in Memo No. 77 VCR, promoting and designating the respondent as Deputy Director, Administration with effect from 22.3.1986 on the State Governments scale of pay of Rs. 3000 -4500/ -. It appears that on the same day, i.e. 7.2.1997 itself another notification with same Memo No. 77 VCR was issued, whereby he (the respondent) was promoted in the pay scale of Rs. 3700 -5700/ - with effect of the same day.
(3.) THEREAFTER on 21.6.1997 the Managing Committee of the University in its resolution No. 4/81 resolved that the State Governments pay scale would be applicable to the non -teaching employees of the University and those who were appointed earlier in the pay scale equivalent to the pay scale of University Grants Commission, shall be treated to be their personal pay and the new appointees as well as those on promotion on non -teaching cadre post were to get only the pay scale prescribed by the State Government.;


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