MANJEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has questioned the communication bearing NO.ED 43 UPC 2010 dated 12.1.2012 of the first respondent and consequential communication bearing NO.KA SHIV/91/GA/KHKAV -1/2004 -05/TALIC dated 9.2.2012 of the second respondent.

(2.) THE petitioner was appointed as Physical Education Instructor on 22.5.1989 in the V.V. Puram Evening College under the management of Vokkaligara Sangha, K.R. Road, V.V. Puram, Bangalore. It is stated that grant -in -aid was admitted in the year 1991. Consequently on 21.2.1994 the petitioner's appointment was approved subject to certain conditions.

(3.) IT is learnt that pay attached to the post was not granted to the petitioner due to lack of qualification. While he was in service he acquired necessary qualification and pay scale attached to the post was granted. When things stood thus, the petitioner demanded that he is entitled for UGC pay scale from 2002 as he has passed M.P.Ed (Master of Physical Education) in the year 2002.