LAWS(DLH)-2012-12-86

SUDHIR HILSAYAN Vs. CHAIRMAN, DR. AMBEDKAR FOUNDATION

Decided On December 11, 2012
Sudhir Hilsayan Appellant
V/S
Chairman, Dr. Ambedkar Foundation Respondents

JUDGEMENT

(1.) Vide the instant petition, petitioner is seeking direction to the respondents to complete the selection process for the post of Editor.

(2.) The case of the petitioner is that he is a Scholar with Masters Degree in Agronomy and Mass Communication with Diploma in Journalism from Indian Institute of Mass Communication (IIMC), New Delhi, Ministry of Information and Broadcasting, Government of India. He is highly qualified with 15 years of editorial experience.

(3.) It is submitted that initially, petitioner was appointed as Editor on contractual basis in Dr. Ambedkar Foundation i.e. respondent nos. 1 to 3 on a consolidated salary of Rs.10,000/- per month. The Foundation was set up on the recommendation of the Centenary Celebrations Committee of Dr. B.R. Ambedkar as a Society to implement the programmes and activities for furthering the ideology and message of Dr. B.R. Ambedkar among the masses in India, implementing a plan to have various publications by the Foundation and to have a post of Editor in consultation with the Department of Personnel and Training (DOP&T).