SREE SANKARACHARYA UNIVERSITY OF SANSKRIT Vs. DR. MANU

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed by the Appellant-University assailing the final judgment and order dtd. 10/8/2016, passed by the High Court of Kerala at Ernakulam in Writ Appeal No. 254 of 2016. By the impugned judgment, the Division Bench of the High Court dismissed the Writ Appeal filed by the Appellant-University and confirmed the judgment of the learned Single Judge of the High Court, dtd. 13/10/2015 whereby the appellant-University was directed to grant two advance increments to Respondent No. 1 in terms of Clause 6.18 of the revised University Grants Commission ("UGC") Scheme, 1998 and Government Order dtd. 21/12/1999, on his placement as a Selection Grade Lecturer.

(3.) Succinctly stated, the facts giving rise to the present appeal are as under: