LAWS(CAL)-2024-3-207

UTTAM KUMAR SIKDAR Vs. UNION OF INDIA

Decided On March 07, 2024
Uttam Kumar Sikdar Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The petitioner in this writ petition has prayed for a direction upon Visva-Bharati, Santiniketan, to promote him to the post of Associate Professor Stage IV in Economics following the Career Advancement Scheme (CAS) under the "U.G.C. Regulations on Minimum Qualifications for Appointment of Teachers and Other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2010" (in short, the UGC Regulations, 2010).

(2.) The petitioner joined as a Lecturer (now Assistant Professor, Stage I) in 2001, was promoted to Senior Lecturer (now Assistant Professor, Stage II) in 2006, and then to Assistant Professor, Stage III, in 2012. He was awarded a Ph.D. in Economics in 2015 and has been serving continuously.

(3.) In 2016, the petitioner applied for promotion under CAS and underwent assessment by the Internal Quality Assurance Cell (IQAC). The IQAC recommended him for promotion to Associate Professor, Stage IV, with effect from September 24, 2015.