CHITRAJIT BHAUMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The writ Petitioner, on being appointed as a Physical Instructor, under the Education Department, Government of Tripura, has been working in the Regional College of Physical Education, Panisagar with effect from 11.11.91. According to the Petitioner, from the said date of his joining, he has been rendering service, in the said college, as a teacher. The Petitioner, who is a Bachelor in Physical Education and Master degree holder on the same subject obtained Ph.D. in Physical Education in 1999. At the time of the Petitioner's joining in the said college, there was a vacant post of Asst. Professor for want of adequate number of Assistant Professor, and as such, according to the Petitioner, he was required to discharge the function and duties of Assistant Professor in the said college. For a brief period of two years i.e from January, 1998, the Petitioner on being transferred to Ambedkar college, Fatikroy, North Tripura, was away from the said college at Panisagar.

(2.) As the Petitioner was discharging his duties as a teacher, he made representation before the authority seeking appointment/absorption against the post of Assistant Professor and for granting him the pay scale, prescribed by the University Grants Commission (for short, 'UGC').

(3.) The Government of Tripura, vide notification, dated 31.3.89, adopted and implemented the revised UGC scale of pay and extended the said benefit to the teachers/teaching staff of Government Degree colleges, Government college of Physical Education, Regional College of Physical Education and Tripura Law College with effect from 1986.