DR. SANGEETA SINGH Vs. GURUKUL KANGRI UNIVERSITY HARIDWAR

JUDGEMENT

(1.) This application is filed by the petitioner in Writ Petition (S/B) No. 189 of 2016 seeking review of the order passed by a Division Bench of this Court on 23/10/2018.

(2.) In the order under review, the Division Bench noted that the review petitioner was seeking promotion to the post of Professor w.e.f. 1/9/2006; she was appointed as a Professor under the Career Advancement Scheme on 2/2/2015; she was given the pay scale of Rs.37400.0067000 + AGP of Rs.10,000.00 on the basis of the recommendations made by the Sixth Pay Commission; she had not shown any Regulation framed by the respondent-University, or by the UGC, on the basis of which she was seeking promotion w.e.f. 1/9/2006; judicial notice could be taken of the fact that a teacher is required to put in the requisite years of service before he/she is considered for the purpose of the Career Advancement Scheme; the purpose of granting benefit, under the Career Advancement Scheme, was to remove stagnation; and since the petitioner was appointed only in the year 2005, she could not be promoted in the year 2006. The writ petition was, accordingly, dismissed. Aggrieved thereby, the present review application.

(3.) Mr. Tapan Singh, learned counsel for the review petitioner, would draw our attention to the proceedings dtd. 2/2/2015, which refers to the earlier proceedings dtd. 7/12/2013, to contend that both these proceedings would show that the petitioner is entitled to be paid the pay-scales applicable to the post of Professor w.e.f. 1/9/2006.