RAMESHWARIVARMA Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) WRIT petitioner in W. P. No. 21258 of 1991 being unsuccessful in getting the relief at the hands of learned Single Judge has preferred this writ appeal calling in question correctness of the order of the learned single Judge dated 15-6-1999.

(2.) IN the writ petition, the appellant herein sought for mandamus directing the respondent-University to extend pay scale of Rs. 3700-5700 on the ground that University cannot discriminate between the Readers who have been promoted on regular basis and the Readers promoted under a special scheme called "merit promotion scheme" to which class the petitioner belongs. Learned Single Judge having opined that the lecturers who came to be promoted to the cadre of Readers in the University, in regular channel of promotional avenue and the petitioner and others who have been promoted under the "merit promotion scheme" could not be regarded as the persons belonging to the same class in order to attract the postulates of Article 14 of the Constitution of India, refused to grant relief.

(3.) WE have heard Sri S. Kashinath, learned Counsel for appellant, sri S. G. Bhagawan, learned Standing Counsel for the University and Sri b. N. Prasad, learned High Court Government Pleader appearing for the state.