DR. VIJAY KUMAR SHARMA Vs. HIMACHAL PRADESH UNIVERSITY

JUDGEMENT

(1.) Since common questions of law and facts are involved in both the petitions, same were tagged together vide order dtd. 28/3/2025 and are being disposed of vide this common order. CWP No. 10065 of 2023

(2.) Present petition has been filed by petitioner-Dr. Vijay Kumar Sharma, seeking following main reliefs:

(3.) Petitioner herein, who was an MA in Sociology with 55% marks and had qualified State Eligibility Test, was initially appointed as a Project Offic- er in Indian Institute of Himalayan Studies (UGC Centre of Excellence) on 22/7/2010, pursuant to advertisement dtd. 20/6/2010 issued by the res- pondent-University for filling up three posts of Project Officers in aforesaid Institute. Petitioner's services were regularized on 15/6/2016 with effect from 1/4/2016. Petitioner was granted upward movement/placement from Stage-I to Stage-2 with Rs.7,000.00 AGP, then to Stage-3 with Rs.8000.00 AGP). Now the petitioner is claiming Rs.9000.00 AGP in Stage-4 and promo- tion as Professor, inter alia praying for change of nomenclature of Project Officer to Assistant Professor.