HARINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed by the petitioner challenging orders dated 8.8.1990 (Annexure P -5) and 29.4.1994 (Annexure P -8).

(2.) CASE of the petitioner, in brief, is that she had joined the respondent -University on 12.8.1885 and at that time, she was possessing Doctorate Degree (for short Ph.D. degree). Respondent No. 3 forwarded a request to respondent No. 1 for granting approval for three/one increment as the case may be to the Assistant Professors, who possessed Ph.D. degree and had joined the university on or after 12.1.1988. Respondent No. 1 granted approval for release of three/one advance increment as the case may be from 12.1.1988 vide impugned letter dated 8.8.1990 (Annexure P -5). As per the said letter Assistant Professors, who had joined the university before 12.1.1988, were not granted the benefit of advance increment. Petitioner filed numerous representations to the respondents claiming relief as was granted in CWP No. 17894 of 1991 (copy of the judgment has been attached as Annexure P -6). However, vide impugned order dated 29.4.1994 (Annexure P -8), the representation filed by the petitioner was rejected. Hence, the present petition.

(3.) LEARNED counsel for the respondents, on the other hand, have opposed the petition and have submitted that the petitioner had joined the university on 12.8.1985, whereas, vide Annexure P -6, relief had been granted to Ravinder Singh Saini and others w.e.f. 1.1.1986. Therefore, the case of the petitioner was not covered by the decision given by this Court in CWP No. 17894 of 1991.