SOSAMMA CHERIAN Vs. KERALA AGRICULTURAL UNIVERSITY AND ORS.

JUDGEMENT

(1.) THE petitioner, who was appointed to the post of Assistant Professor (Biochemistry) in the faculty of Agriculture in the respondent university, has approached this Court seeking the following reliefs;

(2.) THE petitioner alleges that he, who is senior in service to one Dr. K.G. Padmakumar, was authorized to draw Rs. 12,420/ - as on 01.01.1996, Rs. 16,400/ - as on 19.09.2001 and Rs. 53,390/ - as on 01.01.2006 as evident from Exts. P2 and P3. His grievance is that Dr. K.G. Padmakumar, who is admittedly a junior to him in service, was authorized to draw Rs. 14,940/ - as on 01.01.1996, Rs. 18,650/ - as on 27.11.2011 and Rs. 56,050/ - as on 01.01.2006 as evident from Ext. P4. The petitioner alleges that in view of Rule 28A of KSR, his pay has to be enhanced to that of Dr. K.G. Padmakumar.

(3.) ARGUMENTS have been heard.