M. S. VEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed under Articles 226 and 227 of the Constitution of India, challenging the order dtd. 8/7/2024 (Annexure-N) passed by the first respondent.

(2.) The case of the petitioner is that she was appointed as a Lecturer in Sarvajna College of Education, the fourth respondent institution, on 8/2/1999. She completed her postgraduate degree, i.e., M.Ed., in 1998 and obtained her M.Phil. degree in the year 2009. Thereafter, by order dtd. 7/11/2015 (Annexure-L), the petitioner was granted the University Grants Commission (UGC) pay scale. By the impugned order dtd. 8/7/2024 (Annexure-N), the UGC pay scale granted to the petitioner has been withdrawn on the ground that one Mr.R.S.Raju, who is similarly situated, is also claiming the same relief. Being aggrieved by the same, the petitioner has approached this Court.

(3.) The learned counsel appearing for the petitioner has raised the following contentions: