P V BOSE PONDICHERRY Vs. VICE CHAIRMAN PONDICHERRY

JUDGEMENT

(1.) 1. 1. In W. P. No. 5736 of 2000 challenge is to the induction of teaching staff, granting them one time relaxation and giving them fitment in scale of pay as per University Grants Commission (for short "ugc")norms. 1. 2. Appointment of Jayashree Narayanan as Principl in charge and her writing Confidential Reports in personal records are subject matter of challenge in other Writ Petitions.

(2.) SINCE all Writ Petitions relate to same set of facts, all Petitions were heard together and disposed of by this Common Order. For convenience, the parties will be referred to as per their rank in W. P. No. 5736 of 2000.

(3.) HAVING regard to the submissions made and contentious points urged, the point arising for consideration is whether the Impugned Order violates UGC Norms and Regulations for appointment of Lecturers?