B.SATYANARAYANA Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) In all these cases, common relief (i.e. extend the service benefits to various posts under CAS) arises for consideration. Therefore, they are being disposed of by this Common Order.

(2.) All the petitioners in all the Writ Petitions have been appointed as Lecturers and different posts on different dates. They are working under Osmania University, Hyderabad, in various pay scales and were promoted from time to time as per their eligibility. All are entitled to get promotion to their respective higher posts and its benefits on completion of 10 years of service under the Career Advancement Scheme (for short, "CAS"). The respondent University is duty-bound under the Regulation to conduct CAS twice in a year. But they did not do so.

(3.) Counter has been filed by the respondent University. Respondent admitted in their counter all the applications submitted by the petitioners within time as per the above circulars. The main contention of the respondent University is that the University vide Letter No.MR-69/9/2019/Adm.II.1, dt.22/5/2019 requested the Government to nominate an academician as Chancellor's nominee to conduct the Career Advancement Scheme Selections, and the Chancellor's nominee on the Selection Committee is still awaited, due to which, the selection process was not conducted. The University is in the process of conducting the interview/selection of the teachers for movement to the next higher grade/promotion under CAS after an academician nominated by the Chancellor in terms of the University request Memo dt.22/5/2019. It is further submitted that as per the UGC Regulations - 2010 dt.30/6/2010 (Rule 6.3.9) and UGC Regulations - 2018 dt.18/7/2018 (Rule 6.3.V), the rules related for the promotion of the various posts under CAS are as follows: