LAWS(ORI)-2007-2-38

CHITTARANJAN SAHU Vs. THE CHANCELLOR, UTKAL UNIVERSITY

Decided On February 02, 2007
CHITTARANJAN SAHU Appellant
V/S
The Chancellor, Utkal University Respondents

JUDGEMENT

(1.) THE petitioner in this writ application Shri Chittaranjan Sahu was appointed as a Lecturer in Economics and also put in charge of the post of Principal on 16.5.1964. Thereafter, the petitioner was working as the Principal of D. K. College, Jaleswar, Principal of Paradip College, Paradip, Principal of A.B. College, Vasudevpur and was appointed on 3.10.1989 as the "Development Officer" of Utkal University. He worked as the Development Officer from 3.10.1989 till 31.5.1995 whereafter, for the period from 1.6.1995 till 6.8.1998, he remained in charge of the Director, College Development Council of Utkal University, in addition to his original post of Development Officer.

(2.) THE essence of the grievance of the petitioner relates to the question as to the "scale of pay" he would be entitled to during the period he served as the Development Officer and the period during which he served as a Director of College Develop ¬ment Council. The next question relates to as to what would be the petitioners pensionary entitlement.

(3.) THE Utkal University appointed the petitioner on substantive basis as the Development Officer vide the Resolution dated 21.3.1995 (Annexure -16). But the petitioner vide the communication dated 13.7.1995 requested that in the event of his absorption, he should be allowed his grade pay which he was drawing as the Senior Reader before his absorption as the Development Officer and the State Govt. in its letter No.70766 dated 9.12.1997 (Annexure -J/2) accorded approval to the same. The decision of the Syndicate dated 26.8.1997 approving the petitioners pay scale in Rs.3700/ - to Rs.5700/ - was communicated to the petitioner by the Registrar of Utkal University vide his letter dated 24.10.1997 (Annexure -17).