LOK PAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) RESPONDENT No. 3 issued an advertisement on 27.7.2012, whereby applications were invited for recruitment of faculty on contract basis as Assistant Professors/Lecturers in various Engineering/Applied Sciences and Humanities disciplines for a period of six months. Petitioner submitted an application for considering his candidature in sequel to advertisement dated 27.7.2012. Nine candidates out of twenty candidates participated/appeared before the interview Board on 22.8.2012. Petitioner was found suitable and offered appointment on 24.8.2012. He was appointed as Lecturer on hourly/lecture basis.

(2.) MR . B.C. Negi, learned Advocate has vehemently argued that the petitioner should have been appointed on contract basis instead of hourly/lecture basis.

(3.) I have heard learned counsel and also gone through the pleadings carefully.