PRASAR BHARTI Vs. HARIKESH BS GAUTAM

JUDGEMENT

(1.) Acting on behalf of Prasar Bharti, Broadcasting Engineering Consultants Pvt. Ltd., a Government of India Enterprises issued an advertisement inviting the applications from persons desirous of contractual engagement employment as 'Anchor-cum-Correspondent' for DD News.

(2.) The advertisement published in the newspaper clearly indicated that the engagement would be on contractual basis and that Senior Anchor-cumCorrespondent Grade-I would be paid Rs. 65,000/- p.m.; Anchor-cumCorrespondent Grade-II would be paid Rs. 45,000/- p.m.; and Junior Anchorcum-Correspondent Grade-III would be paid Rs. 25,000/- p.m. The advertisement displayed on the website of Broadcasting Engineering Consultants Pvt. Ltd. further clarified that the monthly sums would be paid as 'Fee'. We highlight that the word used is 'Fee' and not 'Salary'.

(3.) The selection process was a 3 stage process. Firstly, a written examination. Secondly an audition and reporting skill test. Thirdly an interview. Aggregate marks obtained resulted in a merit list being drawn up.