AFSHA ANSARI Vs. GURU GHASIDAS UNIVERSITY

JUDGEMENT

(1.) Since the issue involved in both these writ petitions are identical in nature and the facts and grounds, so also the contentions of the petitioners all being similar, this court proceeds to decide both these petitions by this common order.

(2.) The substantial challenge in both the these petitions is to the order dated 03.04.2006 passed by the respondents in the light of the resolution of the respondent dated 30.03.2006 whereby the earlier regularization of the petitioner has been cancelled and the status of the petitioner have been brought back as contractual Assistant Librarian and salary also has been substantially reduced and brought back on the fixed salary of Rs. 8000/- per month.

(3.) The brief facts which led to filing of these petitions is that the respondent No.1-University way back in the year 1997 issued a notice for recruitment for filling up of various posts. One such post that being of Assistant Librarian. Since the petitioners had all the requisite qualifications prescribed under the rules, they applied for the said post of Assistant Librarian. Later, after scrutiny of records the petitioners were called for interview. The name of the petitioner was placed in the panel of selected wait list. However, later on looking to the need of the hour and administrative exigency the executive council of the University resolved that additional one post of Librarian and four posts of Assistant Librarian for the Institute of Technology and Institute of Pharmacy be created. As the petitioner's name stood in the panel of wait list candidates and since there was need, the respondents finding the petitioner to be well qualified and dully selected, appointed them as Assistant Librarian on contract basis at a fixed salary vide order dated 28.11.1999. Thereafter the petitioners had been continuously working on the post of Assistant Librarian.