LAWS(DLH)-2004-5-39

BHAWNA DHYANI Vs. NATIONAL OPEN SCHOOL SOCIETY REGD

Decided On May 31, 2004
BHAWNA DHYANI Appellant
V/S
NATIONAL OPEN SCHOOL SOCIETY (REGD.) Respondents

JUDGEMENT

(1.) Petitioner joined service under the Association of Indian Universities on 21.6.1984 in the scale of Rs.425-800 which scale was revised to Rs.1400-2600 w.e.f. 1.1.1996.

(2.) National Open School Society (NOS) was established as an autonomous organization in November, 1989, being a society registered under Societies Registration Act,1860. Society has established the National Institute of Open Schooling (NOIS). It was adopting recruitment rules framed by the Central Board of Secondary Education (CBSE) till September,2002. With effect from September, 2002, NOS framed "General Rules of Recruitment and Promotion of Academic and Non-Academic Staff of NIOS 2002".

(3.) On 11.7.1990, petitioner joined respondent by way of direct and permanent recruitment as Personal Assistant (P.A.) to the Chairman of NIOS in the scale of Rs.2000-3200. Vide order dated 12.4.1993 the post of P.A. was re-designated as Personal Secretary (P.S.). Scale continued to be the same. While re-designating the post of P.A. to P.S., job profile of the petitioner was stipulated as under:-