Kerala High Court
Dr. B.Ambika Varma vs The Registrar on 1 July, 2011
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 6867 of 2011(G)
1. DR. B.AMBIKA VARMA,
... Petitioner
Vs
1. THE REGISTRAR,
... Respondent
2. THE CONTROLLER,
For Petitioner :SRI.P.V.JAYACHANDRAN
For Respondent :SRI.K.P.MUJEEB, SC, KERALA AGRI UNIVER
The Hon'ble MR. Justice T.R.RAMACHANDRAN NAIR
Dated :01/07/2011
O R D E R
T.R. Ramachandran Nair, J.
- - - - - - - - - - - - - - - - - - - - - - - -
W.P.(C) No.6867 of 2011-G
- - - - -- - - - - - - - - - - - - - - - - - - - -
Dated this the 1st day of July, 2011.
JUDGMENT
In this writ petition, the petitioner seeks for a direction to induct her to the UGC Scheme 2006 with effect from 1.1.2006 and to revise the scale of pay to Rs.34040- 42040 to the post of Associate Professor and also disburse the consequential benefits.
2. The petitioner was granted the Career Advancement Promotion to the post of Associate Professor in the scale of pay of Rs.12000-18300 with effect from 3.12.2005. The petitioner retired from service on 9.12.2009.
3. Evidently, the UGC Scheme, 2006 was brought into effect by a later order by the Government and by the University. The same is effective from 1.1.2006. In that view of the matter, the petitioner is entitled for the benefit of the Scheme, as she was in service as on that date.
4. Learned Standing Counsel for the University submitted that the petitioner's claim has been considered and she is included in the seniority list also, but only after the receipt of funds from the Government, the benefit can be disbursed.
5. Therefore, the writ petition is allowed, declaring that the petitioner wpc 6867/2011 2 is entitled for the benefit of 2006 UGC Scheme. The amounts due to the petitioner will be quantified and the same will be disbursed within a period of two months from the date of receipt of a copy of this judgment. The arrears of salary consequent to the induction of the petitioner into the UGC Scheme as well as revision of pensionary benefits will be sanctioned accordingly.
The writ petition is disposed of as above. No costs.
(T.R. Ramachandran Nair, Judge.) kav/