PRIYA RANJAN DASH Vs. SIBA SHANKAR MOHANTY

JUDGEMENT

(1.) At the outset, Mr. Dayananda Mohapatra, learned counsel appearing for the Utkal University clarifies that the Utkal University is withdrawing the counter affidavit, which has been filed in W.A. No.187 of 2018 and is adopting the affidavit filed by it in W.A. No.186 of 2018 for W.A. No.187 of 2018 as well.

(2.) The challenge in the present writ appeals is to a judgment dtd. 22/3/2018, of the learned Single Judge dismissing the Appellant's respective W.P.(C) Nos.1260 and 1261 of 2018.

(3.) The background facts are that the Appellants are directly recruited Readers in the Utkal University pursuant to an advertisement published on 22/6/2015. Both the Appellants applied pursuant to the advertisement issued on 22/6/2015, by the Registrar, Utkal University and were directly appointed as Readers in the scale of pay of Rs.15600.0039,100+ Rs.8,000.00 AGP. The question that arose for consideration in the writ petitions was whether the Appellants were entitled to the scales of pay as determined by the University Grant Commission (UGC) Regulation of 2010?