PALLAB KANTI GHOSAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. Nath, learned counsel appearing for the petitioner. On advance notice, Mr. N. Majumder, learned counsel appears for the respondents.

(2.) It is no denying fact that the petitioner is otherwise eligible to be considered under the Career Advancement Scheme (CAS) for the faculty members under the revised UGC/AICTE pay scales. The Scheme has been adopted by the Directorate of Higher Education, Government of Tripura, by their notification under No.F.1(13-1)- DHE/Estt(G)/12/2631(29) dated 19.10.2012 [Annexure-1 to the writ petition]. From the said notification, it clearly transpires that the placement of the Associate Professor to the post of the Professor i.e. from AGP Rs.9,000/- to AGP Rs.10,000/- under the said CAS is subject to creation of 10% posts of Professor under Education (Higher) Department having reference to the total number of Associate Professors in position. The other requirements are provided as follows :

(3.) Mr. K. Nath, learned counsel appearing for the petitioner has placed before this court the information that has been placed to the petitioner by the communication dated 12.03.2019 under No.F.1(673)-DHE/Set(G)/2016 [part of Annexure-8 to the writ petition] wherefrom it is gathered as follows :