High CourtsSingle Bench

Dr. Banamali Panda vs State Of Odisha And Ors

Orissa High Court · Decided on 14 February 2022 · Citation: (2022) 02 OHC CK 0115

HON’BLE JUDGES
S.K. Panigrahi, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 1930 Of 2022

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Judgment

21 paragraphs · 339 words

S.K. Panigrahi, J

1.

This matter is taken up through hybrid arrangement.

2.

Heard.

3.

Learned counsel for the petitioner submits that UGC Notification on Revision of Pay Scales, minimum Qualification for Appointments of Teachers

in Universities, Colleges and other measures for the Maintenance of Standards, 1998 was issued on 24th December, 1998. Clause-7 of the said

Notification refers to Career Advancement. Clauses-7.1.2 and 7.1.3 of the said Notification reads as follows:

“7.1.2. For movement into grades of Reader and above, the minimum eligibility criterion would be Ph.D. Those without Ph.D. can go up to the level of Lecturer

(Selection Grade).

7.1.3. A Reader with a minimum of eight years of service in that grade will be eligible to be considered for appointment as a Professor.â€​

3.

He further submits that Clause-4.9.0 of the Resolution dated 31st December, 1999 issued by the Government of Orissa, Department of Higher

Education reflects the requirement quite sync with the UGC Notification. The present petitioner has challenged the inaction of the Government in not

promoting him prior to the date of his superannuation, i.e., March, 2020, as per the said Resolution of the Government. Learned Senior Counsel for the

petitioner further submits that Odisha Public Service Commission, Cuttack has promoted 76 Associate Professors to the rank of Professor on

17.09.2021 following the above mentioned Resolution. But, to his utter surprise, the name of the petitioner was not there.

4.

In view of the above facts and circumstances, notice needs to be issued to the opposite parties.

5.

Mr. YSP Babu, learned Additional Government Advocate for the State waives of notice on behalf of the opposite party nos.1 and 2. Two extra

copies of the writ petition be served on him, who shall obtain instructions in the matter.

6.

So far as opposite party nos.3 and 4 are concerned, issue notices to them through Registered Post with A.D./ Speed Post returnable within three

weeks. Postal requisites shall be filed within four working days hence.

7.

List this matter on 7th of March, 2022.

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