NATIONAL INSTITUTE OF TECHNOLOGY Vs. OM PRAKASH RAHI

JUDGEMENT

(1.) Leave granted.

(2.) The present batch of appeals are directed against the self­ same judgment dtd. 31/7/2018 passed by the Division Bench of the High Court of Himachal Pradesh at Shimla which upheld the order passed by the Director of the National Institute of Technology without going through the process of selection of the teachers in the higher pay band of Rs.37400.0067000 with AGP Rs.9000.00 and re­ designated as Associate Professor consequent upon completion of three years of service in AGP Rs.8000.00(6th Central Pay Commission) and directed the appellants to consider their claim for further promotion to the post of Professor, and if found suitable, the teacher may be promoted from the due date with all consequential benefits.

(3.) The facts in brief have been taken note from Civil Appeal @ SLP(Civil) No. 31892 of 2018, culled out from the record and relevant for the purpose are that the appellant-institution, was initially the Regional Engineering College(REC) (H.P.), Hamirpur. Consequent upon conversion of 14 NITs and 3 RECs including the present institution at Hamirpur as National Institute of Technology with deemed university status, they were taken over as fully funded institutions of Central Government by notification dtd. 14/5/2003 wherein it was decided with the approval of the competent authority to implement Career Advancement Scheme(CAS) in NITs after approval of the recommendations of the Selection Committee by the Board of Governors(BOGs) of the NIT concerned by Office Memorandum dtd. 15/9/2003 and prescribed service conditions of the teachers/employees of the then RECs upon conversion as NITs with deemed university status by later notification dtd. 9/11/2003.