SHARBARI RAY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. J. Roy, learned counsel for the petitioner. Also heard Mr. A.R. Tahbildar, learned counsel for the respondents No. 1 2 and 4 and Mr. R. Borpujari, learned counsel for the respondent No.3.

(2.) The petitioner having completed her post graduate degree in the subject Bengali was appointed as a lecturer of Bengali in the Pandu College on 25.08.1986 on the basis of a competitive selection process. In the year 2003, the petitioner obtained her PhD degree and thereafter the Deputy Director of Higher Education by the communication dated 08.03.2004 informed the Principal of Pandu College that two advance increments had been allowed in favour of the petitioner w.e.f. 01.03.2004 for having the PhD degree.

(3.) The grievance of the petitioner is that another lecturer namely Mrs. Shirin Banu who was appointed along with the petitioner on 25.08.1986 as a lecturer in History had obtained her PhD degree on 02.09.2011 and was accordingly granted three advance increments w.e.f. 01.07.2012 for acquiring the PhD degree.