LAWS(GAU)-2009-2-61

DILIP DUTTA Vs. DIRECTOR NATIONAL INSTITUTE OF TECHNOLOGY

Decided On February 12, 2009
Dilip Dutta Appellant
V/S
Director National Institute Of Technology Respondents

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for a direction to the respondents to consider his placement as Lecturer in the senior scale with retrospective effect with consequential benefit of further consideration of his case for placement as Lecturer in the selection grade.

(2.) THE petitioner is a Bachelor of Engineering (Mechanical) which he obtained from the Assam Engineering College under the Gauhati University. He was appointed as Lecturer in the Department of Applied Mechanics in Regional Engineering College, Silchar on 26. 6. 1995. The Regional Engineering College, Silchar has since been converted as an Institute called National Institute of Technology with the status of deemed University as per the Government of India notification dated 14. 5. 2003. The services of the petitioner was confirmed w. e. f. 24. 2. 2005.

(3.) THE question of implementation of Career Advancement Scheme (CAS) for teachers, as approved by the Government of India by its letter dated 25. 07. 2001 and circulated by the All India Council for Technical Education (AICTE) for Degree Level Technical Institution was under consideration of the concerned Ministry. It was decided to implement CAS in the NITs for which composition of the Selection Committee was revised. Promotion under CAS was made effective after approval of the recommendation of the Selection Committee by the Board of Governors (BOG ).