FARAHAT SAHID Vs. UTTARAKHAND GOVERNMENT

JUDGEMENT

(1.) HEARD Mr. Gopal Dutt Joshi, Advocate for the petitioner and Mr. Subhash Upadhayay, Standing Counsel for the State.

(2.) ACCORDING to the petitioner, he has technical knowledge of operating the Printing Press Offset Machine. In response to an advertisement dated 26.02.2003 published by the District Panchayat Raj Officer, Pithoragarh/respondent no.2, the petitioner applied for the post of Offset Printer Operator. The advertisement states that initially for the first year, the incumbent would be given a salary of Rs.5,000/ - per month and after one year of satisfactory service, the regular salary, which is approved by the Government, would be given.

(3.) THE petitioner underwent a selection process and thereafter appointed as Offset Press Operator by the Manager of the District Central Printing Press Panchayat, Pithoragarh / respondent no.3.