CHANDRASHEKAR B KAMBARA Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) THE petitioner in this petition is the former Vice-Chancellor of kannada University, Hampi at Vidyaranya in the State of Karnataka. In this petition, he has prayed for quashing of the order dated 12th november 1998, a copy of which has been produced as Annexure-O according sanction for payment of pension and fixing his pension at Rs. 2,650/- p. m. with effect from 1st March 1998 on the basis that he retired in the grade of a Reader in the 1st respondent -University (hereinafter referred to as ?the University' ).

(2.) THE facts in brief which may be relevant for disposal of this petition may be stated as hereunder:

(3.) THEREAFTER, pursuant to the said resolution an appointment order dated 10th October 1991,a copy of which has been produced as Annexure-A to this petition was issued to the petitioner. By means of Order dated 15th November 1991, a copy of which has been produced as Annexure-F, to this petition, the payscale of the petitioner was fixed at Rs. 5500/- with a special pay of rs. 80/- in the scale of Rs. 4500-150-5700-200-7300. While the petitioner was so working as a Visiting Professor in the University, the petitioner was appointed as a Special Officer of a proposed kannada University by the State Government by means of its order dated 16th October 1991, a copy of which has been produced as annexure-D to this petition. Subsequently on formation of the kannada University, the petitioner was appointed as a Vice-Chancellor of the Kannada University by means of Order dated 10th july 1995, a copy of which has been produced as Annexure-H to this petition and he continued in that office till 28th February 1998. The petitioner on his appointment as a Visiting Professor in the university he worked for a period of about ten days; and when the petitioner was working as a Special Officer and as a Vice-Chancellor of the Kannada University, his lien was continued in the University. The petitioner retired from the University on attaining the age of superannuation with effect from 31st January 1997. On his retirement, his pension was settled by means of Order-Annexure-O dated 12th november 1998, which is impugned in this petition.