JAI NARAIN VYAS UNIVERSITY Vs. MUKESH SHARMA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature for Rajasthan at Jodhpur in D.B. Spl. Appl. Writ No. 347 of 2019 and other allied writ appeals by which the Division Bench of the High Court has dismissed the said appeals and has confirmed the judgment and order passed by the learned Single Judge passed in respective writ petitions by which the learned Single Judge allowed the said writ petitions and directed the appellant University to regularize their services with all consequential benefits, the employer University has preferred the present appeals.

(2.) The respective original writ petitioners were appointed on different posts namely viz. Chowkidar/Peon, Book Attendant, LDC, Library Assistant, Junior Accountant, Accountant, Helper, Staff Nurse, Sweeper, Rakshak, Lab Bearer, Lab Attendant, Book Lifter, Security Guard, Matron, Driver/Peon, LDC cum Computer Operator of the appellant- Jai Narayan Vyas University, Jodhpur (hereinafter referred to as the "J.N.V. University') on different dates through the placement agency. Since all of them had already put in almost 15-30 years of service, they requested for regularizing their services in the University but their services were not regularized.

(3.) By order dtd. 7/2/2022, this Court issued a limited notice to restrict the benefits accruing from the regularization to three years prior to filing of the writ appeals. The order dtd. 7/2/2022 reads as under:-