CHANDRAKALA Y Vs. REGISTRAR S V UNIVERSITY

JUDGEMENT

(1.) The issue raised in these four writ petitions being common wherein the decision of the Government to refuse to create two posts of Project-cum-Extension Assistant (Non-Technical) and Project-aim-Extension Assistant (Technical) in the Centre for Rural Development and Appropriate Technologies (for short "the CERDAT') in Sri Venkateswara University (for short "the University"), Tirupati has been assailed and they can be disposed of by a common order.

(2.) From the marathon arguments that have taken place in this case, the facts that are culled out from the records, ate hereunder: Futurology Centre for Appropriate) Technology and Rural Development (fotshort "the FACTRD") attached to the Department of Civil Engineering, S.V, University College of Engineering, Tirupati was functioning prior to 1990. For this Department, the University Grants Commission (for short "the UGC"), in its file No. F. 66-l/90(A-l), dated 5-10-1990, agreed to provide certain grants to the University for the development programmes for taking year 1990-91 i.e., the annual component of Part I allocation for the 8th Plan period after obtaining the recommendation of the Expert Committee at its meeting held on 29-8-1990. In this letter, the UGC agreed to meet the actual expenditure incurred by the University towards payment of salaries to the teaching staff of one Professor and four Lecturers. During the 8th Plan period, the UGC, in addition, came forward to meet the expenditure as against the schemes approved during the 7th Plan period. It is clearly stated:

(3.) It is further observed that the Schemes approved to be implemented by the University in consultation with the Academic and Planning Board of the University which is expected to regularly evaluate and monitor the progress of various schemes to ensure their implementation and timely completion and send a report to UGC in that regard by 30th of June every year. In the next para, the UGC made it clear that the assistance of the UGC for staff approved under 8th Plan Scheme will be available up to 31-3-1995 and the State Government has to take over the recurring liability from 1-4-1995. In fact, this communication makes it, very dear that the UGC assistance will be available only after such a letter from the Government is sent to the UGC. After receipt of the said letter, the State Government, in its letter No. 153 UE. 1-91-2, Education, dated 31-10- 1991, agreed to take over the recurring liability with effect from 1-4-1995 on the maintenance of one post of Professor and four posts of Lecturers for the establishment of a Centre for Vocational courses. In the mean time, FACTRD seemed to have been renamed as CERDAT. After receipt of the above letter, the Co-ordinator addressed a letter., dated, 21-10-1993, to the Registrar of the University stating that the centre was set up aiming at: