REGENT COMPUTRONICS PVT. LTD.

JASWANT SINGH Appellant

V/S

STATE OF H.P. Respondents

Referred Judgements :-

RANDHIR SINGH VS. UNION OF INDIA [REFERRED TO]
DHIRENDRA CHAMOLI VS. STATE OF UTTAR PRADESH [REFERRED TO]
SURINDER SINGH VS. ENGINEER IN CHIEF C P W D [REFERRED TO]
DAILY RATED CASUAL LABOUR EMPLOYED UNDER PANDT DEPARTMENT VS. UNION OF INDIA [REFERRED TO]
FEDERATION OF ALL INDIA CUSTOMS AND CENTRAL EXCISE STENOGRAPHERS RECOGNISED VS. UNION OF INDIA [REFERRED TO]
JAIPAL NIAZ MOHAMMED PREM LATA HAZARI LAL VS. STATUE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH VS. J P CHAURASIA [REFERRED TO]
MEWA RAM KANOJIA VS. ALL INDIA INSTITUTE OF MEDICAL SCIENCES [REFERRED TO]
V MARKENDEYA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
HARBANS LAL VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
DHARWAD DISTT P W D LITERATE DAILY WAGE EMPLOYEES ASSOCIATION VS. STATE OF KARNATAKA [REFERRED TO]
GRIH KALYAN KENDRA WORKERS UNION VS. UNION OF INDIA [REFERRED TO]
GHAZIABAD DEVELOPMENT AUTHORITY VS. VIKRAMCHAUDHARY [REFERRED TO]
STATE OF HARYANA VS. JASMER SINGH [REFERRED TO]
STATE OF HARYANA VS. SURINDER KUMAR [REFERRED TO]
UNION OF INDIA VS. K V BABY [REFERRED TO]
STATE OF ORISSA VS. BALARAM SAHU [REFERRED TO]
UTKAL UNIVERSITY VS. JYOTIRMAYEE NAYAK [REFERRED TO]
STATE OF HARYANA VS. TILAK RAJ [REFERRED TO]
UNION OF INDIA VS. TARIT RANJAN DAS [REFERRED TO]
APANGSHU MOHAN LODH VS. STATE OF TRIPURA [REFERRED TO]
STATE OF HARYANA VS. CHARANJIT SINGH [REFERRED TO]
HINDUSTAN AERONAUTICS LTD VS. DAN BAHADUR SINGH [REFERRED TO]
KENDRIYA VIDYALAYA SANGATHAN VS. L V SUBRAMANYESWARA [REFERRED TO]
S C CHANDRA VS. STATE OF JHARKHAND [REFERRED TO]
CANTEEN MAZDOOR SABHA VS. METALLURGICAL ENGG CONSULTANTS INDIA LTD [REFERRED TO]
STATE OF PUNJAB VS. SURINDER SINGH [REFERRED TO]
OFFICIAL LIQUIDATOR VS. DAYANAND [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) THE Petitioner has prayed mainly the following reliefs in the petition:

(2.) THE brief facts of the case are that Petitioner was engaged as TGT (Arts) on contract basis vide Officer Order dated 02.12.1996 at fixed salary of Rs. 1650/ - plus allowance per month. He continued as such. The Petitioner is performing the duties equal to the regular counterparts. The qualification for regular appointment and contract appointment is the same and Petitioner is possessing the requisite qualification. The pay scale for regular hand for the same post as per 1998 Revised Pay Rules is Rs. 5480 -8925/ -. On the contrary, the Petitioner was being paid Rs. 1650/ - plus allowance for similar job which after revision of pay scale for Lecturer is fixed Rs. 8178/ - and for DPE Rs. 7576/ -.

(3.) THE Respondent -department has now formulated a different formula for giving DA to contract teachers vide memo dated 07.08.2002 vide which it was decided that the contract teachers would be paid basic pay minimum of the pre -revised pay scale of the post, DA at the rate of 203% which was being paid prior to the issuance of Finance Department letter dated 08.11.1999, interim relief first, second and third installments and other allowances as admissible in the respective areas. The new formula will adversely affect the salary being paid to Petitioner and shall cause financial loss without affording an opportunity to the Petitioner of being heard before resorting to new formula. It has been alleged that directions have been issued to the District Treasury Officer, who are now going to give effect to these instructions thereby reducing salary of the Petitioner by an amount of Rs. 1500 -1800/ - per month.

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JASWANT SINGH Vs. STATE OF H.P.

Referred Judgements :-

JUDGEMENT

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