S M GOEL Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) Since short question is involved in the matter, with the consent of the parties the matter is taken up today and finally disposed of at this stage.

(2.) Petitioner was working with Delhi University-respondent no.1 herein, on daily wage basis as Work Assistant (Electrical). He worked on daily wage basis for number of years. He is a qualified diploma holder in electrical engineering as well. As he was not regularised, he filed the present petition and the relief prayed for in the petition is that he should be regularised as Junior Engineer as he fulfils the qualification for the post of Junior Engineer.

(3.) Admittedly during the pendency of the writ petition, petitioner has been appointed as Work Assistant (Electrical) Vide appointment letter dated 23rd July, 1999. He joined the post of Work Assistant on regular basis pursuant to the aforesaid appointment given to him. He was appointed to the aforesaid post after his case was considered for selection pursuant to advertisement issued by the University for the said post,