SURAJIT DUTTA Vs. NORTH EASTERN HILL UNIVERSITY

JUDGEMENT

(1.) This is an application preferred under Article 226 of the Constitution of India with a prayer for issuance of a writ in the nature of mandamus and/or certiorari or any other writ, order or direction. The specific prayer as extracted being as follows:

(2.) Heard Ms. A. Paul, learned Sr. counsel appearing for the petitioner who has submitted that the petitioner is an employee of North Eastern Hill University (NEHU) serving as Proof Reader in the Publication Cell which is a non-teaching post and which has no promotional avenues.

(3.) The petitioner joined the said post on 27/1/1989 in the pay scale of Rs.1200.002040, however, on 7/4/1989 the said pay scale was corrected to enable the petitioner to draw the same at the rate of Rs.1320.002040 w.e.f. 27/1/1989.