AJAY KAPOOR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has approached this Court seeking direction to respondents to sanction and release requisite grant-in-aid for payment of his salary for the period from 1/12/2019 to 30/6/2020, to which he served after attaining age of 60 years in November 2019.

(2.) Admitted facts in pleadings are that on 1/8/1985, petitioner was appointed as a Lecturer in Physics in respondent No.4's private college, affiliated to Himachal Pradesh University, and his appointment was approved by respondent No.3-Himachal Pradesh University (HPU), vide order dtd. 1/4/1986.

(3.) It is also an admitted fact that respondent No.4-College has been receiving financial assistance from the respondentState/Department of Higher Education, Himachal Pradesh, as per provisions of Grant-in-Aid Rules which include grant-in-aid for payment of salary of duly appointed teaching staff, and petitioner was getting his salary with 95% contribution out of grant-in-aid being released to the respondent No.4-College.