B K JAYACHANDRAN Vs. REGISTRAR, KERALA AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) The prayers in this writ petition are as follows:

(2.) It is submitted by the learned counsel for the petitioner that the petitioner who was a senior hand in the post of Assistant Professor has not been given the benefit of stepping up of pay at par with his juniors. It is submitted that the petitioner had preferred representations before the respondent-University seeking the benefit of stepping up of pay. Pursuant thereto, this Court had, by judgment dated 18.10.2010 in W.P.(C) No.30474 of 2010 directed consideration of the request made by the petitioner.

(3.) Thereafter, the petitioner was heard on 18.11.2010 and proceedings were issued vide Ext.P8 dated 07.02.2011 stating that orders in the light of resolution of redressal committee deciding to grant 28A fixation will be issued soon. It is however stated that seniority list of teachers is in the finalisation stage and the claims put forward by the petitioner will be looked into and settled on finalisation of the seniority list.