SERJI Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) All these Writ Petitions concern a common issue. The petitioners in certain writ petitions are aggrieved by the proceedings whereby the advance increments consequent on acquisition of Ph. D. have been sanctioned in the lower scale. In the other writ petitions, the claims are yet to be granted. In W. P. (C) No. 36882/2007 the petitioner was appointed as Lecturer in Chemistry by the Management on 3-6-1996. He was placed as Lecturer Senior Scale and thereafter was placed as Lecturer Selection Grade with effect from 3-6-2005. He acquired Ph. D. prior to his entry in service. Claiming the benefit under G. O. (P) No. 179/99/H. Edn. dated 21-12-1999 he filed Ext. P-2 representation seeking two advance increments consequent on acquisition of Ph. D. prior to 1-1-1996. He is seeking for a direction to the first respondent for sanctioning the benefit.

(2.) In W. P. (C) No. 28793/2009, the petitioner is working as Lecturer in Commerce in S. D. College, Alappuzha. He was placed as Lecturer Senior Scale with effect from 18-11-1993 and thereafter as Lecturer Selection Grade with effect from 27-7-1998 which was approved by the University as per Ext. P-1. He acquired Ph. D. on 22-5-1996. Similar reliefs are sought for in this Writ Petition also. Challenge is also against Ext. P-5 order, in which it is held that the benefit is allowable only in the lower scale.

(3.) In W. P. (C) No. 29333/2009, the petitioner was appointed as Lecturer in Politics by the Management of the College, in 1987. He was placed as Lecturer Senior Scale on 11-2-1995 and thereafter as Lecturer Selection Grade with effect from 27-7-1998. Ext. P-1 is the order of approval granted by the University. He had acquired Ph. D. during 1996. The petitioner herein is also seeking similar reliefs. Challenge is also against Ext. P-7 order, in which it is held that the benefit is allowable only in the lower scale of pay.