SUNIL VIKRAM SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Essentially the sole dispute involved in both the aforesaid connected writ petitions is as to whether the services rendered as a lecturer in a degree college outside the State of U.P. can be considered for the grant of senior scale/selection grade as Lecturers in State of U.P. or not. Accordingly both the petitions are being disposed off by a common judgment.

(2.) Civil Misc. Writ Petition No. 23342 of 2009 has been filed by Dr. Sunil Vikram Singh seeking a writ of certiorari to quash the order dated 4.2.1999 passed by the Director (Higher Education) U.P., whereby the representation filed by the petitioner has been rejected and also a writ of mandamus commanding the respondents to grant the pay protection and the senior scale/selection grade to the petitioner with effect from the date it became due after counting the services of the petitioner rendered in Tilakmanjhi Bhagalpur University, Bhagalpur, State of Bihar for the period 15.11.1996 to 9.5.2000 along with arrears regularly.

(3.) Similarly Civil Misc. Writ Petition No. 13118 of 2007 has been filed by Dr. Vikas Sharma for seeking a writ in the nature of certiorari for quashing an order dated 4.12.2006 whereby the representation filed by the petitioner has been rejected by Director (Higher Education) and also a writ of mandamus commanding the respondents to count the past service rendered by the petitioner in the seniority list for the purposes of preservation of senior pay scale/selection grade.