LOK PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS appeal is directed against the judgment passed by the learned writ Court, whereby the claim of the writ petitioner -appellant for grant of consolidated salary of Rs. 43,000/ - per month in terms of advertisement as against salary of Rs. 21,000/ - per month actually being paid to him has been rejected.

(2.) ON 29.8.2012 the appellant received his appointment letter which was dated 24.8.2012 and claims to have been shocked to see that the terms and conditions thereof were not in accordance with the advertisement notice and had been totally changed to his disadvantage. Instead of being offered consolidated salary of Rs. 43,000/ - per month, the appellant was to be paid reduced maximum salary of Rs. 21,000/ -. The appointment now offered to him was hourly/lecture basis and it was categorically mentioned that his services shall stand automatically terminated in case of joining of factuality on regular/contract basis. Objections filed by him were not redressed. It is in this background that the appellant filed a writ petition for grant of the following reliefs: - -

(3.) NOTABLY the respondents did not deny the issuance of the advertisement, but stated that the applications received in response to the advertisement were scrutinized by a committee and it was found that the Institute could not get the 'best talent'. Therefore, it was decided that undertakings be taken from the applicants called for interview that they are willing to be considered for hourly basis and would be paid out of the Students Welfare Fund and the decision of their appointment on contract/hourly basis under Students Welfare Fund was left to the Selection Committee.