BISHAN SINGH CHANDEL Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) The petitioner claims his promotion to the post of Planning & Development Officer alongwith the pay scale attached to it from a retrospective date. This claim stands on two planks. Firstly, that the respondent-University in an arbitrary and discriminatory manner, did not exercise the discretionary power to relax the applicable rules in favour of the petitioner for his promotion to the post of Planning & Development Officer, while at the same time, in exercise of this very power, similarly situated employees were promoted by the respondent to the post of Deputy Registrar etc. and secondly, notwithstanding above, the respondents had given additional charge of the post of Planning & Development Officer to the petitioner w.e.f 12.11.2014. The petitioner superannuated on 31.03.2015 while discharging the duties of Planning & Development Officer, therefore, the pay scale attached to this post is required to be released in his favour.

(2.) Facts:-

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