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Judgment
7 paragraphs · 257 wordsDeepinder Singh Nalwa, J
In the present writ petition, the petitioners are praying for issuance of a writ in the nature of certiorari for setting aside the orders dated 30.10.2024 (Annexure P-2) whereby the cases of the petitioners for regularization of their services have been declined.
Learned counsel for the petitioners submits that the grievance in the present petition is in regard to status of the appointment of petitioners as per the Memorandum of Understanding (in short ‘MoU’) dated 04.05.2007 (Annexure P-5) executed inter se between the respondents, whereby the employee of the College was to be given the status of an employee of the University and all benefits available to the employee of the University.
Learned counsel for the petitioners, on instructions from the petitioners, submits that he will be satisfied if, at this stage, the case of the petitioners is considered in terms of MoU dated 04.05.2007 (Annexure P-5) for the purpose of their status in the University and all other benefits.
Learned counsel for the respondents does not oppose the prayer made by learned counsel for the petitioners.
In view of the above and without commenting upon the merits of the case, the present petition is hereby disposed of with a direction to respondent – University to consider and decide the case of petitioners in terms of MoU dated 04.05.2007 (Annexure P-5) within a period of 02 months from the date of receipt of certified copy of this order.
Pending application(s), if any, shall also stand(s) disposed of.