M. M. VAISHNAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner seeking for the following reliefs:

(2.) Brief facts of the case as projected by the petitioner are that, the petitioner was appointed as Assistant Professor in department of Chemistry in the respondent Gram Bharti Vidyapeeth, Hardi Bazaar Bilaspur, against the vacant and sanctioned post vide order dtd. 13/8/1983 in the pay scale of 700-1300- 1600/- after following due process of selection enumerated in statute no. 28 known as College Code of the Guru Ghasidas University Bilaspur. Accordingly the petitioner joined in 13/8/1983. As per requirement, the governing body of college sent requisition to the Madhya Pradesh Uccha Shiksha Anudan Ayog for grant in aid of 2 post of Assistant Professors out of which 1 post was in Chemistry subject and the approval was accorded by Uccha Shiksha Anudan Ayog vide order dtd. 19/7/1993. On the basis of approval the process of selection/appointment in respondent college was initiated under statute no. 28 in the year 1993. The petitioner was granted 3 increments from the date of joining on the ground that he had already completed the Ph.D. degree.

(3.) Initially the petitioner was appointed on probation for period of 2 year however after completing the probation period of 2 year satisfactorily, the service of the petitioner was confirmed vide order dtd. 15/5/1996, with effect from 14/8/1995. The petitioner had passed his schooling in the year 1982 (matriculation) with 51.25%, graduation in 1985 with 48.60%, P.G. in chemistry 1987 with 63.41%, and also completed Ph.D. in Chemistry in the year 1992. Apart from the above the petitioner has published 44 research papers in National and International journals and also participated in 16 National and International Conferences all over the world and till date 6 candidates have been awarded Ph.D. degree under the supervision of the petitioner apart from 9 M.Phil. degrees to the candidates.