ACHALA RANI TIWARI Vs. STATE OF C.G

JUDGEMENT

(1.) BY this petition, the petitioner seeks to challenge the legality and validity of the order dated 18-3-2009 (Annexure - P/1) by which the representation submitted by the petitioner has been rejected and further seeks a direction to the respondent authorities to grant the petitioner senior and selection grade pay scale w.e.f. 25-10-1992 on the basis of her completion of 13 years of service with all consequential benefits.

(2.) CASE of the petitioner is that initially the petitioner was appointed as Lecturer (Hindi) on 25-10-1979. Thereafter, the nomenclature of the said post was changed as Assistant Professor. As per the order dated 10-3-1989, the revised pay scale was made applicable w.e.f. 1-1-1986. As per clause 2 of the said order, the senior grade pay scale is to be given to all the teachers who have completed 16 years of service within relaxation of 3 years for Ph.D. candidates and 2 years for M. Phil. Candidates. The petitioner became entitled for the senior grade pay scale, as she had completed 13 years of service and was holding the Ph.D. degree. The said benefit has been granted to the similarly situated teachers, but the same has not been Granted to the petitioner. However after completion of refresher courses, the candidature of the petitioner was considered by the Selection Committee for grant of senior grade pay scale w.e.f. 25-10-1992, however, without considering the said recommendation the respondent authorities by order dated 22-7-2004 granted senior grade pay scale to the petitioner w.e.f. 27-7-1998 instead of 25-10-1992. Being aggrieved by the said inaction on the part of the authorities, the petitioner submitted a representation before the respondent authorities on 28-5-2008 (Annexure - P/12), which has been rejected by order dated 18-3-2009 (Annexure - P/1). Thus, this petition.

(3.) I have heard learned counsel appearing for the parties, perused the pleadings and the documents appended thereto.