LALRAMMAWII Vs. MIZORAM UNIVERSITY

JUDGEMENT

(1.) Heard Mr. C. Lalramzauva, learned Senior counsel assisted by Mr. H.Zodinsanga appearing for the appellants. Also heard Mr. A.R. Malhotra, learned counsel appearing for the respondents.

(2.) This is an appeal directed against the judgment and order dated 23/3/2018, passed by the learned Single Judge in W.P.(C) 203/2016, wherein the prayer of the appellants (petitioners in the writ petition) i.e. to quash and set aside the orders dated 28/1/2016, and dated 10/6/2016, whereby the pay of the appellants No. 1, 2 and 3 were re-fixed by withdrawing the three non- compounded increments granted earlier for having acquired Ph.D in respective subjects was rejected.

(3.) The four appellants who were working as Lecturers at Pachhunga University College Aizawl were placed as Lecturers (Senior Scale) as per the UGC guidelines/scheme provided under UGC Notification on Revision of Pay Scales, Minimum Qualifications for Appointment of Teachers in Universities and Colleges and Other measures for the Maintenance of Standards, 1998. Clause-7 of the guidelines provided as follows;