V GEETHA Vs. PRINCIPAL, PONDICHERRY ENGINEERING COLLEGE, PUDUCHERRY

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following relief:

(2.) The petitioner was working originally at the Government Polytechnic College under the control of the Pondicherry Institute of Post Matric Technical Education (PIPMATE). She had served in Government Polytechnic College for eleven years or so. She originally joined in the said institution as a Lecturer on 12.02.1991 and promoted as Lecturer (Senior Scale) in February 1997 under the Career Advancement Scheme (CAS). The petitioner left the services of the Government Polytechnic College by submitting a technical resignation to join Pondicherry Engineering College, the first respondent herein. She joined the first respondent college as Lecturer in the Department of Information and Technology on 28.02.2002 and promoted as Lecturer (Senior Scale) in February, 2007. The petitioner has a B.Tech degree in first class and also obtained her post graduate degree in M.Tech in first class.

(3.) The petitioner while being appointed in the first respondent college as Lecturer in 2002 was given the pay scale last drawn by her in the Government Polytechnic College which means that her services in the Government Polytechnic College was taken into consideration while appointing her as Lecturer.