S.C. CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Some of the petitioners in a batch of Writ Petition Nos.31821-31837/2011 sought for quashing the direction dated 13.10.2011 passed by the Government of Karnataka and the Chancellor of the University of Agricultural Sciences and to consider their case for promotion under Career Advancement Scheme (hereinafter referred to as the "Scheme" for brevity) in terms of the order dated 15.07.2007. The consideration resulted in rejection of the case of petitioners in the said writ petitions and some of them are petitioners in the present writ petitions. Rejection of their case for consideration for promotion to the post of Professor is the subject matter in these writ petitions.

(2.) The petitioners are seeking to set aside the order of rejection dated 04.05.2012 as per Annexure-S and further they have sought a direction to the respondents to consider their case in accordance with Clause 10(c) of the Government Order dated 14.01.2000 and Clause 1.0 (c) and 2.5 of the University Order dated 15.07.2005 as per Annexures-A and B, respectively.

(3.) The petitioners are working as Associate Professors and some of them are already retired from service. It is their case that they are entitled to be promoted as Professor in accordance with UGC Regulations and same has been implemented by the State Government by order dated 14.01.2000 and the order passed by the University of Agricultural Sciences dated 15.07.2005. The petitioners are now entitled for promotion to the cadre of Professors under the Regulation dated 14.01.2000, which provides for Career Advancement Scheme, according to which they are eligible to be promoted to the cadre of Professor. The requisite qualification under Career Advancement Scheme of Clause 10(c) is as under: