P MUTHUKRISHNAN Vs. REGISTRAR TAMIL NADU AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) THE writ petition challenges the order of the respondent/University dated 8.6.2004, by which the respondent/University, while considering the various demands made by the petitioner, which includes the grant of basic pay at ` 16,200/- as on 1.1.1996, sanction of annual increments from 1.1.1997 to 1.1.2001, grant of arrears of revised salary, grant of 10 months pay as leave salary on retirement based on the revised pay at ` 18,300/-, revision of pensionary benefits based on revised pay at ` 18,300/-, has rejected the same. THE writ petition is also for a further prayer for a direction against the respondent to grant annual periodical increment with effect from 1.1.1996 till the date of the retirement of the petitioner in accordance with the revised pay fixation formula as stipulated in G.O.Ms.No.360, Agriculture (AU) Department, dated 16.8.1999 and also to grant consequential monetary benefits, including the arrears of pay and allowances and also arrears of terminal benefits and pensionary benefits.

(2.) THE brief facts of the case relevant for the disposal of this writ petition are that the writ petitioner, holding M.Sc. Degree in Agricultural Microbiology, was originally appointed as an Instructor in the respondent/ University on 4.7.1972 and was later transferred and posted as Research Assistant on 1.3.1976, which post he was holding till 31.5.1977.

(3.) THE issue to be decided in this case is as to whether the petitioner, who was appointed as an Associate Professor admittedly without Ph.D. Degree on 23.2.1980, is entitled to revision of pay made by the Government in G.O.Ms.No.360, Agriculture (AU) Department, dated 16.8.1999 and all other consequential benefits.