- (1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs: "(I) the respondents may kindly be directed to consider the case for approval of the appointment of the petitioner on the post of Lecturer Jeevan Vighyan and Jain Vidhya Science of Living from the date of his appointment. (II) that consequent to aforesaid it may kindly be directed that the petitioner is entitled to be fixed in the regular pay scale from the year 2000 when he was fixed for the first time in the fixed pay; (III) pursuant to aforesaid direction being given the arrears of pay which will accrue in favour of the petitioner after proper fixation may as well be directed to be released in favour of the petitioner with interest permissible according to the market rate. (IV) Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case, may also kindly be passed in favour of the petitioner. (V) Writ petition filed by the petitioner may kindly be allowed with costs."
(2.) Brief facts of this case, as noticed by this Court, are that the petitioner is working with Acharya Shri Tulsi Amrit Mahavidhyalaya, Gangapur (Bhilwara), since his appointment in the year 1993. The petitioner claims that he faced the selection process for the post of Lecturer in the Subject of Jeevan Vigyan and Jain Vidhya (Science of Living) and was given appointment as Lecturer w.e.f. 31.07.1996 vide order dated 12.02.1997 in the pay scale of 2200-4000. The said appointment was made by the Selection Committee comprising of the Assistant Director, College Education and representatives of the University as a nominee of Government inter alia.
(3.) As per Shri R.S.Saluja, learned counsel for the petitioner, the post in question was a sanctioned post of the Higher Education of the Government of Rajasthan in accordance with Annexure-5 of the writ petition, which is dated 09.04.1997. The selection of the petitioner has not been approved inspite of repeated letters being written by the authorities of the Institution in question.;