CHATTAR SINGH Vs. INDIAN GANDHI NATIONAL OPEN UNIVERSITY

JUDGEMENT

(1.) As the facts and issues raised in the present petitions are similar, I propose to dispose of all these writ petitions by this common judgment and order.

(2.) The petitioners in these writ petitions were engaged by the respondents for various jobs like Production Assistant, Attendant, Technician, Cameraman, Helper (Electrician) and Office Attendant. Some of the petitioners were initially appointed on adhoc basis. However, all the petitioners were subsequently appointed on contract basis. A complete chart showing names of the petitioners, the post against which they were appointed, date of commencement of their first contract and the date of expiry of last extension is shown herebelow:- <FRM>JUDGEMENT_254_ILRDLH8_2002Html1.htm</FRM>

(3.) All the petitioners herein seek for a direction to the respondents to regularise their services from the date of their initial appointment and to give all consequential benefits to the petitioners including the relief of grant of equal pay as is being paid to the regular employees of the respondent/university for doing similar nature of work. By virtue of interim orders passed by this court, some of the petitioners are still working with the respondent/university whereas services of some of the petitioners stand terminated and they have not been working with the respondent/university as of date.