SAVITA THAKUR JOSHI Vs. H. P. UNIVERSITY, SHIMLA

JUDGEMENT

(1.) This is a case where the petitioner has remained posted on the same post throughout her service career of about 33 years. Petitioner was appointed as Research Investigator in Population Research Centre (for short, "PRC") of Himachal Pradesh University (for short, "HPU"). Petitioner is scheduled to retire on 31/3/2024 and still she is working on the same post of Research Investigator.

(2.) The Ministry of Health and Family Welfare, Government of India, has established a network of PRCs for the purpose of obtaining critical research basis inputs related to Health & Family Welfare Programmes and Policies at the National and State Levels. The PRC in HPU is one of such Centres. As per the stand taken by respondents No. 4 and 5, the PRCs are aided by Central Government, whereas, for administrative purposes, they are amenable to the rules of the institution where they are established. Respondents No. 4 and 5 have called the PRCs as Plan Schemes. Since the funding of PRCs is done by the Central Government, the staffing pattern is also approved by it.

(3.) The staffing pattern of PRC in HPU is as under: <IMG>JUDGEMENT_75_LAWS(HPH)3_2024_1.jpg</IMG>