DR. GHULAM NABI LONE Vs. SKIMS AND ORS.

JUDGEMENT

(1.) Pursuant to Govt. order No.07-SKIMS of 2009 dated 4 May, 2009, sanction has been accorded to the appointment of petitioner against the post of Associate Professor in the grade of Rs.(14300-400-18300) in CVTS notionally from 24.6.2002 against the post advertised vide Advertisement Notice No. 3 of 2001 dated 28.7.2001.

(2.) Grievance of the petitioner is that the word "notional" runs contrary to the judgment delivered in LPA No. 118 and 119/2005 as the petitioner is entitled to monetary benefits as well. The operative part of the judgment delivered in LPA No. 118 and 119/2005 captioned Dr. Ghulam Nabi Lone v. SKIMS & Ors. reads as under:

(3.) In terms of the said direction, case of the petitioner has been considered for promotion to the post of Associate Professor. The consideration order was unfavour able to the petitioner which prompted him to file one more petition SWP No. 1060/2007, same came to be decided on 2.2.2008. Para 6, which is operative part of the judgment is quoted here-under: