GHANSHYAM BAJPAYEE Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri S.K. Pandey holding brief of Sri R.K.Nigam and learned Standing counsel for the respondents.

(2.) By means of this writ petition, petitioner has challenged the order dated 12.6.2008 passed by Dr. Raksha Goswami, the then Director of Ayurvedic and Unani Services, Uttar Pradesh, Lucknow,(Annexure-13 of writ petition) declining to accept the representation of petitioner for payment of same salary which is being paid to the Regular Lecturer of Sanskrit in Government Ayurvedic Medical College.

(3.) The petitioner was appointed as part time Sanskrit Lecturer, in Ayurvedic College on consolidated pay of Rs.500/- per month on the basis of appointment letter no. 1048/Shiksha-1059/1988 dated 9.3.1988 (Annexure-1 to the writ petition) pursuant to advertisement published in the year 1988. The petitioner joined his post at Government Ayurvedic College, Jhansi in last week of March, 1988 and since then he has been continuously working as a Sanskrit Lecturer. He was required to teach Sanskrit of under graduate standard to the students of B.A.M.S. prescribed by all India Central Medical Board. In the appointment letter dated 9.3.1988 the petitioner's name appears at serial no. 6.