VIVEK NAWARE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Invoking the writ jurisdiction of this Court, the petitioner has preferred this writ petition and seeks to challenge the constitutional validity of clause 6.4(C)(I)(i) of the University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2018 (for short, 'the UGC Regulations of 2018'), on the ground that same is discriminatory and violative of his fundamental right guaranteed under Articles 14 and 16 of the Constitution of India.

(2.) The petitioner has Masters Degree in Music and he has also cleared NET examination conducted by the University Grants Commission (UGC). He is an 'A' Grade artist of All India Radio. On 16/5/2016, he was appointed as Assistant Professor in respondent No.3 University in the Department of Instrumental Music (Sarod) and after completion of one year probation, he became permanent with effect from 26/5/2017. It is the case of the petitioner that as per the UGC Regulations of 2018, under the Career Advancement Scheme (CAS) for University Teachers, for promotion on the post of Assistant Professor (Senior Scale) from the post of Assistant Professor (entry level), the eligibility criteria has been fixed that, those who have completed 4 years of service with Ph.D. or 5 years of service with M.Phil etc. or 6 years of service in case of those without Ph.D./M.Phil/P.G. degree in professional courses and also satisfy other conditions enshrined therein, would be entitled for promotion. Though the petitioner is having all the eligibility criteria to be promoted in the next level i.e. Level 11, but since he had not completed 6 years of service as Assistant Professor (Level 10), his case was not considered, whereas, those who possess Ph.D. have been given the benefit of CAS. It is the further case of the petitioner that at the time of recruitment, there was no requirement of having Ph.D. for the post of Assistant Professor under the category of 'Music, Performing Arts, Visual Arts and other Traditional Indian Art Forms like Sculpture, etc.' for the candidates qualifying clause 4.4.2.1 (second part) of the University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and other Measures for the Maintenance of Standards in Higher Education) Regulations, 2010, then giving benefit of Ph.D. over the non-Ph.D. holder for promotions under the CAS is discriminatory and as such, it is violative of his right guaranteed under Articles 14 and 16 of the Constitution of India.

(3.) Return has been filed by the State / respondent No.1 and also by the University Grants Commission / respondent No.2 opposing the averments made in the writ petition stating inter alia that the UGC Regulations of 2018, which have been called in question, is strictly in accordance with law and challenge in this behalf is liable to be rejected.