KUNTALA DEKA Vs. THE GAUHATI UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. K. P. Sarma, learned Sr. counsel for the petitioner. Also heard Mr. L. P. Sharma, learned standing counsel, Gauhati University appearing for all the respondents. By way of this petition, the petitioner seeks a direction to the respondents to pay her fixed salary of Rs. 8,000/ - per month effective from 01 -04 -1996 till her superannuation on 31 -07 -2003 as part -time Lecturer of Gauhati University Law College (Law College).

(2.) THE case of the petitioner is that she is a practicing advocate of this Court. In the year 1979 she was selected for appointment as part -time Lecturer in the Law College following a selection process. Pursuant thereto, she joined as part -time Lecturer in the Law College in the year 1979 at a fixed pay of Rs. 700/ - per month. The Law College was initially manned by part -time Lecturers appointed from amongst the practicing lawyers. They were paid fixed pay of Rs. 400/ - per month, which was then the minimum of the basic pay scale of Lecturers of Gauhati University. In 1978 -79, the pay -scale of Lecturers were revised and correspondingly, the fixed pay of the part -time Lecturers was increased to Rs. 700/ - per month, which was also the minimum of the basic pay scale of the Lecturers. The basic pay of Lecturers in Gauhati University was again revised with effect from 01 -01 -1986 from Rs. 700/ - to Rs. 2200/ - per month. The pay of the part -time Lecturer was fixed at Rs. 1500/ - per month which was increased to Rs. 2000/ - per month on the representation of the petitioner. There was further upward revision in the pay scale of the Lecturers effective from 01 -01 -1996. The basic pay of the full time Lecturers was revised from Rs. 2200/ - per month to Rs. 8,000/ - per month. The monthly pay of the part -time Lecturers was however fixed at Rs. 4,000/ -.

(3.) FEELING aggrieved, the petitioner filed this petition on 28 -07 -2003 with the prayer as indicated above.