B RAMA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellant is claiming his scale of pay as Assistant Lecturer at Rs. 700-1600 with effect from 1/04/1976, the date on which he was granted the scale of pay by the Principal. He filed Review Misc. Petition No. 1665 of 1985 in the administrative tribunal, A. P. , which was dismissed by the impugned order dated 30/10/1985. His OA was also dismissed. His sole contention is that G. O. Ms. No. 1072 dated 26/11/1976 made him eligible to apply for the post of Assistant Lecturer on his having qualification of m. A. Second Class with over 50% marks and as he had improved his qualification, the Principal had correctly fixed his scale of pay from April I, 1976. It is wholly misconceived. In G. O. Ms. No. 719-Education dated July 3, 1978 it was stated that the condition of 5 years prescribed earlier for application of revised pay scale of Rs. 700-1,600 to the Lecturers (Junior Scale) namely, assistant Lecturers working in affiliated colleges was reduced to three years. Admittedly, he was regularised as an Assistant Lecturer with effect from 1/12/1975. By application of these guidelines he became eligible on completion of three years as Assistant Lecturer. Therefore, his scale of pay as assistant Lecturer was to be fixed with effect from 1/12/1978.