K. VRINDA DEVI Vs. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HIGHER EDUCATION AND ORS.

JUDGEMENT

(1.) THE petitioner is working as Librarian Grade -I in N.S.S. College for Women, Neeramankara, Thiruvananthapuram. What is sought for the implementation of U.G.C. scale as far as the post held by petitioner is also concerned. Going by the facts of the case the petitioner's qualification is master's degree in Library Science and she joined the N.S.S. Arts and Science College, Palappuram, Ottapalam on 18.10.1982 as Librarian Grade -IV. After successive promotions she was appointed as Librarian Grade -I on 26.10.1993. The basis of the claim is that with effect from 1986 the U.G.C. Scale/Scheme was adopted by State Government and was made applicable to the universities and college teachers. Ext. P2 is the order by which the Government implemented the U.G.C. Scheme including the revision of pay scales of teachers, librarian, physical education teachers of universities and colleges. Certain conditions have been prescribed therein with regard to the promotion of Librarian Grade -I as Librarian Senior Scale.

(2.) EXT . P3 is the copy of the order promoting the petitioner as Senior Scale -I Grade Librarian. The proposal was forwarded by the fifth respondent for approval as per Ext. P4. It was returned as per Ext. P5 stating that as per the existing rules, 1st Grade Librarian appointed on or after 01.04.1990 are not eligible for U.G.C. scheme benefits and the Government is yet to decide the matter and hence the proposal cannot be considered. Again a fresh proposal was forwarded as per Ext. P6 after two years.

(3.) AFTER the filing of the writ petition, the petitioner has produced a Government Order dated 09.05.2008 as Ext. P7 and another order dated 17.09.2004 as Ext. P8. Along with I.A. W.P. (C) No. 1702 of 2006 No. 8731 of 2012 a copy of the Government Order dated 09.01.2012 has been produced which is marked as Ext. P7. [The same is corrected and the said document is marked as Ext. P9].