DR. ANNIKA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Since the above writ petitions, which are connected together, involve identical and similar controversy, therefore, this bunch of writ petitions is being decided by a common order.

(2.) Heard Shri R.K. Ojha, learned senior counsel assisted by Sri Shivendu Ojha for the petitioners. Sri Shrawan Kumar Tripathi and Shri Rishikant Rai, learned counsel for the petitioners and Shri Ashok Khare, learned senior counsel assisted by Shri Rohit Pandey for the respondent nos. 2,3 and 4 and the learned Standing Counsel for respondent no. 1.

(3.) The petitioner in the Writ Petition no. 12584 of 2018 is seeking a direction in the nature of mandamus commanding the respondents to pay him salary of the post of Lecturer/Assistant Professor in the pay scale of 8000 - 13500 now revised to 15,600 -37,400 in the grade pay of Rs. 6000.00. The case of the petitioner, in brief, as stated in the writ petition is that Chhatrapati Sahu Ji Maharaj University, Kanpur (the University for short) issued an advertisement for appointment on the posts of Professor, Readers and Lecturers in several departments vide Notification dated 18.6.2010 including department of Bio Technology in which 6 posts of Lecturer/Assistant Professors were advertised and out of six posts one post was reserved for OBC and one post was reserved for SC and remaining four posts were unreserved. It is stated that the petitioner is having the qualification of M.Sc. Bio-Chemistry and has completed her Ph. D. in 2004 with specialization in Biotechnology and also qualified her National Eligibility Test in Life Science in 2000. It is stated that against the advertisement dated 8.6.2010 the petitioner submitted her application and the selection committee recommended her case for appointment on the post of Lecturer/Assistant Professor. Thereafter the selection result was also approved by the Executive Council of the University vide resolution dated 4.2011 and thereafter the Registrar of the University also issued an appointment letter dated 11.2011 to the petitioner on the post of Lecturer (UR) on contract basis under the Self Finance Scheme in the department of Bio Technology IDSBD for a period of three years on the fixed salary of Rs. 19,680.00 per month. The appointment letter has been filed as Annexure-3 to the writ petition. In pursuance of the letter of appointment, the petitioner has joined her services as Lecturer/Assistant Professor in the department of Bio Technology on 18.2011. It is stated that the petitioner has been continuously working as Lecturer/Assistant Professor in the Department of Bio Technology without any break. Her contract services were extended for a period of five years on 26.7.2017, Annexure-5 to the writ petition.