KIRAN HARISHBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition is filed seeking quashing and setting aside the order dtd. 1/6/2015 qua the petitioner, whereby and wherein the petitioner has been denied the benefits of Selection Grade on the ground that he is not possessing the degree in Mechanical Engineering (M.E.).

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Ms. Harshal Pandya appearing for the petitioner has submitted that the institute in which the petitioner is serving falls within the purview of AICTE and as per the norms of the AICTE under the career advancement, a Lecturer, who has completed six years of service after regular appointment and has participated in one orientation course/induction training or industrial training of aggregate duration of eight weeks would be eligible for placement as lecturer (Senior Scale). The petitioner had participated in the training as per norms, his case was considered by the Screening Committee and consequently, he was awarded Senior Scale of Rs.10000.00152000 under career advancement scheme w.e.f. 1/1/2002 vide order dtd. 13/5/2004, after considering ad hoc service from 7/3/1994 to 22/7/1997. She has submitted that the petitioner is also entitled for the selection grade after 5 years of experience as Senior Lecturer/Lecturer (Senior Scale) as per the provisions of condition No. 8.3 of the recommendation of AICTE.