SULEKHA SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of instant petition, petitioner has prayed for the following substantive reliefs: -

(2.) Petitioner was appointed as Lecturer in Political Science in respondent No.5 College w.e.f. 6/8/1990 on temporary basis for three months against the payment of consolidated fixed pay of Rs.1800.00 per month. Petitioner, however, continued to serve respondent No.5-College in the same capacity. She obtained M.Phil degree in Political Science on 6/7/1994. Thereafter petitioner was allowed running scale of 2200-4000/- w.e.f. 1/4/1995.

(3.) After initial appointment of the petitioner, respondent No.5 College had started recruitment process for fresh appointment to the post of Lecturer in Political Science against the post held by the petitioner. CWP No. 867/1992 was preferred by the petitioner but the petition was later withdrawn due to grant of regular pay-scale to petitioner by respondent No.5 College w.e.f. 1/4/1995.