MOHD RAMZAN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) THE three Petitioners who were appointed as lecturers on ad hoc basis in the Department of Polytechnic of Respondent No. 1 Jamia Millia Islamia (,,JMI) seek a mandamus to be issued to the JMI to regularize their services from the date of their initial appointment. THEy further seek the quashing of the proceedings of the Selection Committee held in January-February 1995 and to restrain the JMI from appointing any other person to the posts against which the Petitioners had been working.

(2.) ON 16th May 1995 it was directed by this Court that any appointment made will be subject to the result of the writ petition. Pursuant to an order dated 31st January 1996 an additional affidavit was filed by the Petitioners. The writ petition was thereafter permitted to be amended and rule was issued on 8th August 1997.

(3.) THIS Court has heard the submissions of Mr. Rajat Malhotra, learned counsel appearing for the Petitioners and Mr. M.A. Siddiqui, learned counsel appearing for the Respondents.