LAWS(DLH)-1999-12-94

V RAMESH BABU DR Vs. UNIVERSITY OF DELHI

Decided On December 15, 1999
V.RAMESH BABU Appellant
V/S
UNIVERSITY OF DELHI Respondents

JUDGEMENT

(1.) Rule.

(2.) Since short question is involved in the matter, with the consent of the parties the matter is taken up and disposed of today.

(3.) Petitioner has filed this writ petition claiming selection grade w.e.f. 15/08/1973 and consequential benefits persuant thereto. Case of the petitioner,to put shortly, is that the petitioner was granted Research Training Scholarship through University Grants Commission in the Year 1967 as per which he was required to undertake teaching also. Accordingly, petitioner taught the undergraduate as well as post-graduate classes at Birla Institute of Technology and Science (hereinafter referred to as BITS, for short), Pilani, Rajasthan for a period of three years i.e. till 1970 and on 25/07/1970 got selected as Lecturer in the Department of Botany in Swami Shradhanand College. In the meantime, he completed his Doctorate also. On 20/07/1973 petitioner applied for placement in selection grade as according to him, he fulfilled the conditions and was eligible for grant of selection grade for which his period of Fellowship spent at BITS was to be taken into consideration.