KAZI RUKHSANA MOHAMED Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent heard forthwith.

(2.) The petitioner was appointed as Demonstrator (Part Time) in the Maharashtra College run by respondent No. 4 in the year 1969. At that time she possessed qualification B. Sc. Examination Second Class (Hons). In the year 1970-71 the petitioner was appointed as Full time Demonstrator. G.R. Came to be issued dated 25-10-1977. By this G.R. Pay scales of various posts including of Demonstrators came to be revised with effect from 1-1-1973. Correspondingly revised qualifications were also set out. Posts of Demonstrators were upgraded with effect from the beginning of the academic year 1975-76 to Lecturer for persons possessing qualifications for the post of Lecturers as prescribed by the University. In other words, if they held the qualification for the post of Lecturers as then prescribed, they would be upgraded to the post of Lecturer from that of Demonstrator.

(3.) Para V laid down the qualifications. We are concerned with Para V(b). Para V(b) to the extent required is reproduced here below :