2020 LAB. I. C. 2600 ::AIROnline 2020 All 964 ::(2020) 3 ESC 1255 ::(2020) 141 All LR 464 ::(2020) 5 ADJ 98 (All) ::(2020) 3 All WC 2061

Allahabad High Court

Hon'ble Judge(s): Biswanath Somadder, Yogendra Kumar Srivastava , JJ

Constitution of India , Art.16, Art.309— U.P. State Medical Colleges Teachers Service Rules (1999) , R.5— Pay protection - Entitlement - Post of Lecturer in Medical College - Direct recruitment by advertisement - Government order clarifying that benefit regarding pay protection, would not be available to Govt. servant who is appointed consequent to his selection in recruitment based on open competition - Petitioner, employee accepting appointment pursuant to order issued subsequent to Govt. order dated 24.09.2015, would be governed in terms of policy guidelines and his claim for entitlement to pay protection would be as per terms thereof - Petitioner not entitled for pay protection. Writ A No. 10674 of 2019, D/- 18.07.2019 (All), Reversed. (Para 18 19 20)