DR ILA SUBHASH JOSHI Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioner a retired employee of the respondent No.4 has prayed for the following relief/s:

(2.) The case of the petitioner may be summarized as under:

(3.) It is the case of the petitioner that she was appointed on the post in the scale of Rs. 12001900 equivalent to the scale which was provided to the Reader. It is her case that she was appointed in the scale of Reader.