K. G. THAKUR Vs. STATE OF H.P.

JUDGEMENT

(1.) Following substantive reliefs have been claimed in this writ petition:-

(2.) The Executive Council of Himachal Pradesh in its meeting held on 16.06.1986, vide item No. 33 took a decision to establish Himachal Pradesh Science and Technology Entrepreneurs Park (for short 'HP-STEP') in Himachal Pradesh University (for short 'University').

(3.) The petitioners were appointed with HP-STEP in the year, 1998. On 17.02.1999, the University created regular budget head under part-II Development (Plan Budget) for HP- STEP. From the financial years 1999-2000 to 2006-07, the salary and administrative expenses of HP-STEP were regularized by the H.P. University as per budget provision. In the financial year 2007-08, the budget provisions were made against Head Part-III (Earmarked Special Fund) subject to receipt of fund from HP- STEP.