B. KRISHNA REDDY Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Ch. Jagannatha Rao, learned Standing Counsel for Osmania University. With consent, Writ Petitions are finally disposed of.

(2.) Petitioner was initially appointed as Part Time Lecturer in the year 1993 in Mathematics. Earlier, petitioner and others filed Writ Petition before this Court seeking regularization of their services. By order dated 11.03.1998, this Court allowed the said Writ Petition and directed authorities to consider regularization claim of petitioner and other similarly situated persons. Aggrieved thereby, the respondent-University preferred W.A.No.764 of 1999 and batch. The Division Bench of this Court was informed by the University that the University is willing to make selections on regular basis for the vacant posts, but however it requires clearance from the Government. On behalf of the Government the Division Bench was informed that in principle the Government agreed to authorize the Osmania and Kakatiya Universities to issue fresh notifications inviting applications from eligible candidates including the writ petitioner to consider petitioner for regular appointment by relaxing age limit. Taking note of the instructions furnished by the Government, the Division Bench disposed of the Writ Appeals directing the respondents - Universities to complete the process of selection within a period of four months from the date of disposal of the Writ Appeals by relaxing the age limit. The Division Bench further directed that if the selection was not completed within four months, after expiry of four months, petitioner would be entitled to salary in the grades which are meant for lecturers without further orders from the Court.

(3.) The Court is informed that as the selection process got delayed, the scale of Assistant Professor was extended to the petitioner and other similarly situated persons in the year 2003 on completion of four months fixed by the Division Bench. Regular selection process was completed in the year 2006 and orders of appointments were issued in the year 2007 and petitioner was selected and appointed as Assistant Professor in Mathematics. It is not in dispute that the petitioner continued to work, initially as a Part Time Lecturer and later in the scale of Assistant Professor from the year 2003 and till he was appointed on regular basis. It appears, the University called for applications for grant of selection of Assistant Professor. Petitioner responded to the said notification and was selected. The Executive Council in the meeting held on 26.08.2009 recommended the name of petitioner to grant senior scale of Assistant Professor w.e.f.04.01.2010. Petitioner was considered to grant senior scale by taking into consideration the scale of Assistant Professor granted to him in the year 2003. Petitioner filed W.P.No.36190 of 2017 seeking enforcement of the decision of the Executive Council to extend the Academic Grade Pay (AGP) of Rs.8,000.00 and Rs.9,000.00 as recommended.