N R SHARMA Vs. BHAGAT SINGH COLLEGE

JUDGEMENT

(1.) Last opportunity to file Counter-Affidavit having not been availed of by the UGC no further opportunity is granted in this respect. Respondent No.4, namely, Ministry of Human Resource Development has been served but has not put in appearance, it is set ex parte.

(2.) The Petitioner was appointed as a Superintendent/Section Officer in the University of Delhi and posted in Shaheed Bhagat Singh College, Sheikh Sarai, New Delhi on 16.12.1969. He was promoted as an Administrative Officer in the pay-scale of Rs.2200-4000/- on 29.10.1992. The Petitioner claims the benefits of the University's letter dated 7th February, 1995 Annexure P-2 which reads as follows:

(3.) The Petitioner submits that 30 persons who were similarly placed have already received the benefits of payments of salary in the senior pay-scale of Rs.3000-5000. The present problem obviously has its genesis in the letters addressed to the UGC by the College seeking clearance of payment of salary to the Petitioner as per the senior scale. I can only assume that the 30 other persons who are stated to have received salaries in the senior pay-scales, serving in the Delhi University as well as its affiliated colleges under its umbrella received payments because no letter seeking clarification of the UGC had been addressed to it.