Vinod Anand vs H.P. Krishi Vishvavidyalaya

Kurian Joseph, C.J.—The writ petition is filed with the following prayer:

(i) That the Respondent University may be directed to pay to the applicant the daily wages as Junior Engineers as prescribed by the H.P. Government (Finance Department) w.e.f. the year 1989 to 1993-94 @ Rs. 73/ -, Rs. 82/ -, Rs. 90.60 paise, Rs. 102-60 paise and Rs. 109-80 paise respectively with interest @ 18% p.a. or in the alternative the Respondent University may be directed to release the applicant the regular pay scale of Rs. 1800-3200 w.e.f. 1st August, 1988 with interest @ 18% p.a.

In the reply, it is stated at para 3 as follows:

Impugned order.

The applicant has enclosed the copy of his appointment letter as Jr. Engineer on daily paid basis vide Annexure A-I, wherein it is specifically recorded in para I that the applicant would be paid daily wages at the rates fixed by Engineer-in-Chief, HPPWD, Shimla.

Accordingly, the applicant has been paid daily wages at the rates fixed by Engineer-in-Chief as amended from time to time as would be evident from submissions made hereinafter. But the applicant has tried to mislead the Hon''ble Tribunal by soliciting the applicability of rates prescribed by Secretary Finance Govt. of Himachal Pradesh, which are not admissible to him.

There is no rejoinder as yet. In case the Petitioner has still any dispute with regard to the factual position, as above, he may approach the University in which case the Registrar will look into the matter and take appropriate action in the matter within another four months from the date of production of a copy of this judgment by the Petitioner.

The writ petition is disposed of, so also the pending applications, if any.