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Judgment
8 paragraphs · 285 wordsAlok Kumar Verma, J
The present Writ Petition has been filed under Article 226 of the Constitution of India with the following prayers:-
“(I) Issue a Writ, Order or direction in the nature of mandamus commanding and directing the respondents to regularize/ appoint the petitioner on regular basis against the vacant post which is lying vacant in the university at present.
(II) Issue a Writ, Order or direction in the nature of mandamus commanding and directing the respondents authorities to complete the process of regularization of the petitioner within a prescribed period as this Hon’ble Court deems fit.
(III) Pass any other writ, order or direction, which this Hon’ble Court may deem fit and proper in the facts and circumstances of the case.
(IV) Award the cost of the writ petition to the petitioner.”
Dr. Kartikey Hari Gupta, Advocate, submitted that the services of the petitioner are similar to the petitioners of WPSS No. 425 of 2014 and WPSS No.44 of 2024. Vide Office Order dated 05.03.2025, the respondent University constituted a Committee to examine the services of various employees including the petitioner. The said Committee submitted its report on 24.04.2025. The Committee recommended that the petitioner may be given appointment against the existing vacant posts in the University. There are sanctioned and vacant posts in the University against which the petitioner can be given appointment. An affidavit dated 30.04.2025 of the Registrar of the University has been filed in support of the said submissions.
With the consent of both the parties, the present Writ Petition is disposed of in terms of the Order dated 20.03.2018, passed in WPSS No.425 of 2014 and Order dated 24.12.2024, passed in WPSS No.44 of 2024.