JYOTI SHIVALINGAPPA DODDAMANI Vs. VICE CHANCELLOR

JUDGEMENT

(1.) The petitioners herein who are working as assistant professors in respondent-University have approached this Court in the instant writ petition seeking for the following reliefs:

(2.) Heard the learned counsel for the parties and also perused the material on record.

(3.) The petitioners were appointed as lecturers in the 1st respondent-University, pursuant to the advertisement, which was published in the year 2007. Their services were later confirmed and they were also promoted to higher posts and they are presently working as assistant professors. On the basis of the government order Anenxure-R1B dtd. 24/12/2009, which provided that as from 11/7/2009, the teaching staff who have not acquired qualification prescribed by the UGC are not entitled for availing the benefit of UGC revised scheme unless they acquire NET/SLET/Ph.D. through course work and that no M.Phil shall be recognized thereafter until then they shall continue to be in the pre-revised UGC scale or in the State pay scale, as the case may be. On the ground that the petitioners who were holding the decree of M.Phil were appointed to their respective posts in the year 2011, the syndicate of respondent Nos.1 and 2 had issued impugned resolution/decision dtd. 4/1/2022, for withdrawing the UGC pay scale paid to the petitioners and also to take steps for recovery of the excess amount paid to them. Challenging the said decision dtd. 4/1/2022 vide Annexure-Ah, the petitioners are before this Court.