SADAT ALI KHAN ZAI Vs. BANGALORE UNIVERSITY

JUDGEMENT

(1.) THOUGH this petition is listed for preliminary hearing, the same is taken up for final disposal with the consent of the learned counsel appearing on both sides.

(2.) THE petitioner has filed this petition for quashing Annexure-A by issue of writ of certiorari and for a writ of mandamus directing the respondent to regularise the services of the petitioner in the civil engineering department as teaching assistant or to absorb the services of the petitioner in the concerned civil engineering department as lecturer since he possessed the requisite qualification.

(3.) THE petitioner is a holder of masters degree in civil engineering. He passed his b. e. , during the year 1985 with first class and, in the year 1986 he was appointed by the respondent-university as a teaching assistant in the scale of Rs. 600 to Rs. 1,300/- on temporary basis as per Annexure-C. It is his case that, till the date of presentation of the petition, the petitioner was working in the same cadre but on a consolidated salary of Rs. 2,100/- as fixed by the respondent-university in the year 1993. It is also on record that, during this period, he secured masters degree in civil engineering as per annexure-b. The petitioner having been appointed in the year 1986 was continued in his post as a teaching assistant from time to time by issuing separate orders appointing him every time for a period of six months.