M RAJA Vs. CEERI EDUCATIONAL SOCIETY PILANI
LAWS(SC)-2006-10-2
SUPREME COURT OF INDIA (FROM: RAJASTHAN)
Decided on October 31,2006

M.RAJA Appellant
VERSUS
CEERI EDUCATIONAL SOCIETY PILANI Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Appellant was working as a Trained Graduate Teacher (TGT for short) (English) in Atomic Energy Central School, Rawatbhata in the State of Rajasthan. An advertisement was issued by Respondent No. 1 Society for recruitment and appointment to the post of TGT in its school. The appellant applied therefor. An interview was held. Allegedly, he asked for pay protection. It was assured that his pay would be protected.
(3.) An offer of appointment was made to him on 17.12.1996 wherein it was stated: "2. You will be paid salary which includes Basic Pay + DA as per CES Rules. *** *** *** 14. You shall abide by the service rules of CEERI Educational Society as decided from time to time.";


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