Y.S. PARMAR UNIVERSITY Vs. N.K. JOOLKA

JUDGEMENT

(1.) Present appeal is directed against the judgment dated 8.12.2014 passed by the learned Single Judge of this Court in CWP No. 8262 of 2013, whereby the writ petition filed by the petitioner (respondent herein) was allowed, (for short 'impugned judgment').

(2.) While passing the impugned judgment, the learned Single Judge has held that the petitioner was entitled to the benefit under Rule 22(III) of the Fundamental Rules and Supplementary Rules (for short 'FRSR') and that the reasons given by the appellant (hereinafter referred to as the 'respondent-University'), while rejecting the representations, in Annexures P-10, P-13 and P-15, are not in consonance with correct interpretation of the provisions of Rule 22(III) of FRSR.

(3.) In nutshell, case of the petitioner was that the petitioner, who became Head of the Department (for short 'HOD') in the year 2004 in the respondent-University, was given additional charge of the post of Director of Extension Education (for short 'Director') as a result thereof he was given presumptive pay of 10%. Thereafter, the post of Director was advertised by the respondent-University, the petitioner being eligible was called for interview and was appointed to the said post on tenure basis in the pay scale of Rs. 16400-22400 plus other allowances admissible from time to time in the University. Thereafter, petitioner superannuated as such on 31st March, 2008.