DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, KOTTAYAM AND OTHERS Vs. DR. ROSHIN GEORGE, ASSOCIATE PROFESSOR, DEPARTMENT OF ENGLISH, ST. THOMAS COLLEGE, KOZHENCHERRY AND OTHERS

JUDGEMENT

(1.) The State is in appeal challenging the judgment of the learned Single Judge allowing W.P.(C) No. 31777 of 2015.

(2.) The writ petition was filed by the first respondent herein challenging the action of the appellant in denying to her the payment of two advance increments that were granted to her when she obtained her Ph.D Degree. The first respondent joined service on 15.1.1990 and worked initially in a leave vacancy. She has been working in a regular vacancy from 8.11.1995 onwards. On 24.8.2000 she was placed as a Lecturer in the senior scale. Thereafter on 24.8.2005 she was granted placement as a Selection Grade Lecturer. At present, she is an Associate Professor.

(3.) In the meanwhile, she obtained her Ph.D Degree on 3.8.2001. On acquiring Ph.D Degree, she was granted two advance increments. The advance increments were granted as per Clause 6.19 of Ext.P1 Government Order. As per clause 6.18 she became entitled to two advance increments when she became a Selection Grade Lecturer. However, she was not granted the two advance increments due to her as per Clause 6.18 when she became a Selection Grade Lecturer. Therefore, she approached this Court by filing W.P.(C) No. 25962 of 2008. By Ext.P3 judgment, this Court found that denial of the benefit of two advance increments to the first respondent was not proper. It was held that she was entitled to retain two advance increments granted to her when she acquired her Ph.D Degree, in addition to the two advance increments to which she became entitled, on becoming a Selection Grade Lecturer. Accordingly, the appellants were directed to issue revised proceedings sanctioning the benefit. It is not in dispute that, the directions in Ext.P3 have been complied with. A writ appeal filed by the appellants against the said judgment was dismissed as per Ext.P4.