ABDUL HELIM KHAN Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner to quash the impugned order dtd. 15/7/2921 issued by the Commissioner, Higher and Technical Education, Government of Manipur and to direct the respondents to release the entitled payment of arrear with effect from 27/12/2007 i.e. the date of comp-letion of two refresher course till retirement i.e. 1/2/2017 without any undue delay.

(2.) Brief facts, which led to the filing of the writ petition, are as follows:

(3.) Resisting the writ petition, the respondents 1 and 2 filed affidavit-in-opposition stating that the petitioner was never placed in senior scale in the year 1989 as per the UGC guidelines. Every Lecturer will be placed in a senior scale of Rs.3000.005000/-, if he/she has completed 8 years of service after regular appointment with relaxation; participated in two refresher course/summer institutes, each of approximately four weeks duration or engaged in other appropriate continuing education programmes of comparable quality as may be specified by UGC; consistent satisfactory performance appraisal reports.