MOLLY CHERIAN T. Vs. KERALA AGRICULTRUAL UNIVERSITY

JUDGEMENT

(1.) THE petitioner was a former employee of the Kerala Agricultural University and was working as Associate Professor, enjoying the benefits in respect of the service being rendered by the petitioner. In terms of the UGC Scheme implemented in the said University, the petitioner became eligible for the benefit of the 'UGC Pay Revision, 2006' and there was no dispute from the part of the University in this regard.

(2.) PURSUANT to Ext. P5 order,, which however were not honoured by the University, despite several reminders. While so, the petitioner came to be transferred to the Kerala Veterinary and Animal Sciences University with effect from May, 2011 and was receiving salary from the said University. There is no dispute with regard to the said service. Grievance of the petitioner is that, the claim put forth by the petitioner to get the arrears under the UGC Pay Revision, 2006 was not properly adverted to by the second and third respondents, which made the petitioner to file the present writ petition for appropriate reliefs.

(3.) WHEN the matter is taken up for further consideration today, there is nobody to represent the Agricultural University. In the above circumstance, particularly when no affidavit has been filed from the part of the Agricultural University as directed by this Court on 10.04.2012, adverse inference is drawn against the Agricultural University. This Court holds that the balance amount payable to the petitioner shall be made available by the respondents 1 and 2 forthwith.