TIATOSHI JAMIR Vs. NAGALAND UNIVERSITY

JUDGEMENT

(1.) By means of this writ petition, the petitioner has challenged the Annexures -B, F, H and L notification/order/letter resolution by which the claim of the petitioner for benefits of increment during his contractual period of service has been negatived.

(2.) Annexure-B is the notification dated 21.08.2000 issued by the Registrar of Nagaland University notifying that the contractual employees of Nagaland University who are not rendering 1 years of continuous service are not entitled to annual increments. The said notification further provides that reappointment of service of the employees under this category with one day break in service will not entitle them to annual increment.

(3.) Annexure-F is the order dated 01.02.07 issued by the Registrar of the University fixing the pay of the petitioner at the stage of Rs. 8275/- in the scale of pay of Rs. 8000-13500/-w.e.f. 22.07.03 with DNI of 01.07.04. The petitioner is aggrieved because by this order he was provided with only one increment as against his claim for 4 (four) increments for his contractual period of service from 1999 to 2003. Annexure-H is letter dated 23.11.07 issued by the Deputy Registrar of the University informing the petitioner about fixation of his pay in the above manner. The letter also mentions the aforesaid order dated 22.08.2000 issued by the Registrar.