DEVENDER SHARMA Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) Heard. The undisputed facts of the case are that the petitioner was initially appointed as a Lecturer (lateron designated as Assistant Professor) and in accordance with the Career Advancement Scheme (CAS) was initially granted the pay-scale of Associate Professor vide Office Order dtd. 13/4/2012 and later granted the pay-scale of Professor vide Office Order dtd. 27/1/2016 with effect from 4/3/2015.

(2.) The petitioner participated in the selection process to the post of Associate Professor and having successfully qualified the same was appointed as Associate Professor in the Department of Commerce, H.P. University for evening studies. However, the benefit of CAS was not immediately extended to him. Later, pursuant to a meeting held on 3/10/2017 and in terms of the decision of the Executive Council vide Resolution No. 8, the petitioner was promoted to the post of Professor with effect from 28/1/2016.

(3.) Now, the moot question, in these circumstances is whether the petitioner is entitled to the benefit under CAS for all intents and purposes.