RAMESH GOSWAMI Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) THE present appeal is laid against the judgment and order dated 8.12.99 passed by the learned Single Judge in Civil Rule No. 3671 of 1996 dismissing the writ petition. The Appellant herein is the writ Petitioner and had approached this Court alleging discrimination against the State Respondents in the matter of granting him U.G.C. scale of pay and consequential benefits on the basis thereof.

(2.) WE have heard Mr. A.S. Choudhury, learned senior Counsel assisted by Mrs. N.N. Ahmed, Advocate for the Appellant and also Mr. A.M. Bujar Baruah, learned State Counsel for the Respondents. The relevant facts can be summarised as hereinbelow:

(3.) IN the meantime, the Government of Assam had decided to implement the revised U.G.C. norms in the matter of appointment to the posts of lecturers as well as revised U.G.C. scale of pay w.e.f. 1.1.1986. This was communicated inter alia, by a letter dated 30.12.1988. Annexure 14 to the writ petition issued by the Respondent No. 2 to the Principals of all Deficit Grants in Aid College in Assam. It would be evident from the said letter that the minimum qualification for appointment to the post of lecturers in terms of the revised norms was Master Degree in relevant subject with at least 55% marks or its equivalent grade and good academic record. The case of the Petitioner is that prior to 30.12.88, the U.G.C. norms for a college teacher was 52.5% marks in MA/M.Sc./M.Com Degree with Honours in the first degree level and as the Appellant Petitioner had secured 53.4% marks in M.A. Examination in Assamese (Group A) prior to that date, he was entitled to the revised U.G.C. pay scale w.e.f. 1.1.1986 and further the requirement of 55% marks in terms of the revised U.G.C. norms was not applicable to him.