B.VEERA RAGHAVAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of Respondents in issuing Proceedings vide IIIT Ongole/RGUKT/ Director/Order/Renewal/ 2019-20/06, dtd. 29/6/2019 and RGUKT/ OGL/AO/Estt/Office Order/2019-20/01, dtd. 3/12/2019 by reducing the pay of Petitioner from Rs.75,000.00 to Rs.40,000.00 and changing the designation from Associate Professor (Physics) to Senior Faculty and later to Assistant Professor without following any known process of law, as illegal and arbitrary.

(2.) The facts leading to filing of the present Writ Petition are as follows;

(3.) The Petitioner who was working as Assistant Professor in Physics at University College of Engineering & Technology, Acharya Nagarjuna University with Ph.D and M. Phil qualifications apart from 26 international publications had applied for the post of Senior Faculty. An interview was conducted on 10/5/2017 and pursuant thereto, the Petitioner was appointed as Associate Professor in Physics "on contract basis" under BC-D category as per the Minutes of Selection Committee which were released on 10/5/2017. However, in the office order issued by Respondent No.4 on 5/7/2017, it was stated that Petitioner was appointed as Associate Professor (Guest Faculty) in the Department of Physics with a consolidated remuneration of Rs.75,000.00 per month.