PRANATI SATAPATHY Vs. STATE OF ODISHA AND OTHERS

JUDGEMENT

(1.) Challenge has been made to the inaction of the opposite parties for not releasing the differential amount of unpaid arrear salary from May, 2011 till date.

(2.) The factual matrix leading to the writ petition is that the petitioner has joined as a Lecturer in Psychology in Ravenshaw University (hereinafter called as 'the University') on 10.5.2011 in pursuance of the advertisement dated 23.2.2011 for appointment and recruitment of lecturers. The University Grants Commission (Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and others Measures for the Maintenance of Standards in Higher Education) Regulations, 2010 (hereinafter called as 'the Regulations, 2010') is applicable to every university established or incorporated by or under a Central Act, Provincial Act or a State Act. So, according to such Regulations, 2010, the contract teachers shall not be paid less than a monthly gross salary drawn by a regularly appointed Assistant Professor.

(3.) Be it stated that the petitioner although was discharging her duty but she is receiving the salary much less than the gross salary of a regularly appointed Assistant Professor. It is stated that the petitioner has been paid monthly consolidated pay of Rs.32,416/- by the University since the date of her joining although the monthly gross salary would be much more as an Assistant Professor. So, the petitioner approached this Court for payment of the differential amount of unpaid salary as arrear from May, 2011 till date.