GANESH DIGAMBER JAMBHRUNKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the respondent-State.

(2.) The petitioners were all appointed in Shri Guru Govind Singh Institute of Engineering and Technology on contractual basis and their appointments were made sometime in the year 2011.

(3.) They are aggrieved as a regular recruitment process has started and we are apprised by learned counsel for the respondent-State that at present such process stands completed now but appointment letters are yet to be issued. The petitioners want to be regularized in the post for which such appointment process has been started and in this regard, learned counsel for the petitioners has relied on a judgment of this Court in the case of Sheo Narain Nagar and Others Vs. State of Uttar Pradesh and Another: (2018) 13 SCC 432. Paragraph '7' of this judgment reads as under: