SHAHID UMAR Vs. JAMIA HAMDARD

JUDGEMENT

(1.) THE petitioner Dr. Shahid Umar has impugned order dated 14th October, 2004 communicating to him the decision taken by the Executive Council on 20th september, 2004 cancelling his promotion to the post of Reader under the Career advancement Scheme. The impugned order mentions that the petitioner has been re-assessed for promotion as a Lecturer in Senior Scale.

(2.) LEARNED counsel for the petitioner submits that there is violation of the bye laws approved by the Executive Council on 30th March, 2002 inasmuch as the Chancellor did not express his disapproval in respect of the appointment of the petitioner as a Lecturer (Reader) and communicate his views in writing within a period of ten days.

(3.) THE petitioner was appointed to the post of Lecturer in the Pay Scale of Rs. 8000-275-13500 by letter dated 15th April, 1999. Prior to the said date, the petitioner was working as a Plant Physiologist with the Potash Research institute of India, Gurgaon. The said institute is a registered society, recognized by the Ministry of Science and Technology, Government of India under the scheme of recognition of Scientific and Industrial Research Organisation (SIRO ).