MADHURIMA DEB Vs. UNION OF INDIA & OTHERS

JUDGEMENT

(1.) Heard Sri Vinay Kumar, learned counsel for the petitioner and Sri Aditya Pratap Singh, learned counsel for respondent-Institute and, with their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The petitioner was appointed as an Assistant Professor in pay band-3 on 08.10.2013. From 01.11.2013 she was given the benefit of pay band-4, and was paid Rs. 1.53 lacs per month thereafter. She was continued to be paid the said amount till 02.11.2018, when her pay was reduced from Rs. 1.53 lacs to Rs. 1.39 lacs per month. This reduction in her pay was effected without putting her on notice, and without giving her an opportunity of being heard.

(3.) Sri Vinay Kumar, learned counsel for the petitioner, would contend that the petitioner was placed in pay band-4 as a measure of pay protection.