Partap Singh Thakur vs Dr. Yashwant Singh Parmar University

Kurian Joseph, C.J.—The Writ Petition is filed, mainly with the following prayers:

i) That the impugned Annexure-PK dated 21.2.2007 may kindly be quashed and set-aside;

ii) that respondent University may kindly be directed to regularize the services of the petitioner as Field Assistant w.e.f. 6th February, 1996 with all consequential benefits like arrears of salary and seniority etc.;

iii) that the respondent University may kindly be directed to grant the regular pay scale to the petitioner w.e.f. the date of his initial appointment as Field Assistant on adhoc basis;

The petitioner submits that he has been working as Field Assistant since 1996 before the University and yet he has not been regularized in service. The stand of the University appears to be that he appeared twice for open selection and he could not succeed. Be that as it may. Now, it is around 14 years that petitioner has been working as Field Assistant. Therefore, it is only appropriate that the University considers whether the petitioner can be regularized in service since under the Government in all the departments, there is a policy of regularization after 8 years of service, subject to availability of vacancy. There will be a direction to the respondent-University to take a decision in the case of the petitioner within a period of three months from the date of production of the copy of this judgment alongwith a copy of the Writ Petition, by the petitioner.

With these observations, the Writ Petition is disposed of, so also the pending application(s), if any.