LAWS(J&K)-2022-5-81

FAYAZ AHMAD BHAT Vs. UNIVERSITY OF KASHMIR

Decided On May 21, 2022
Fayaz Ahmad Bhat Appellant
V/S
UNIVERSITY OF KASHMIR Respondents

JUDGEMENT

(1.) The petitioner was engaged as Xerox Operator in the Examination Wing of the University of Kashmir on ad hoc basis for a period of three months on the consolidated pay of Rs.1070.00 per month by the order of Deputy Registrar, Administration, issued by him vide his no. F(Adhoc-Xerox Operator) Adm. dtd. 18/4/1989.

(2.) The services of the petitioner as Xerox Operator were regularized and the petitioner was substantively appointed against the available post of Xerox Operator in the Automation Centre of the University in the pay scale of Rs.3050.004590 plus usual allowances as admissible under rules. This was done by the order of Assistant Registrar, Adm. dtd. 10/3/1999.

(3.) It is submitted that the respondent university apart from having one post of Xerox Operator, had created six posts of Assistant Xerox Operators in the pay scale of Rs.2650.004000 (unrevised) 4440-7440+GP 1650 (revised). With a view to fill up the post of Assistant Xerox Operators, an advertisement notice was issued by respondent university on 2/9/2015, which apart from laying down eligibility conditions, also indicated the pay band of the post of Assistant Xerox Operator as Rs.4440.007440 with grade pay of Rs.1650.00 (revised).