BUGUI DESSAI Vs. GOA UNIVERSITY, THROUGH ITS REGISTRAR

JUDGEMENT

(1.) The petitioner prays for a writ of certiorari to quash and set aside the impugned order dated 24th April, 2003 passed by respondent no.1 refixing and revising the scale granted to the petitioner with retrospective effect and the order dated 16th December, 2004 passed by respondent No.2, along with the interim reliefs, as prayed in the petition.

(2.) The petitioner contends that he was appointed as a Reader in Inorganic Chemistry in June, 1987 by the respondents. He was confirmed in service w.e.f. 20th June, 1989, after 2 years' of probation as per the Rules in force at the relevant time. By an order dated 12th September, 1992, the respondent informed the petitioner that the Vice Chancellor was pleased to appoint the petitioner to the post of Reader in Inorganic Chemistry under Statue No.107.13 on a basic pay of Rs.3700/- in the pay scale of Rs.3700-125-4950-150-5700 with effect from 1.1.1986 and that the date of increment should be 1.1.1987.

(3.) The petitioner contends that he was placed in that pay scale under Statute 102 and not under Statute 107 which was corrected by the respondents by subsequent orders. By order dated 17th October, 1996, the respondents fixed the basic pay of Rs.3700/- p.m. with effect from 1.1.1986 and released increment of Rs.125/- from 1.3.1986, raising the basic pay to Rs.3825/- in the pay scale of Rs. 3700-125- 4950-150-5700. It was further ordered, on appointment to the post of Reader, to fix the pay at Rs.4200/- with effect from 1.7.1987 and to release further increments from 1.7.1987 to 1.7.1996.