ANAND MAKKER Vs. I I T

JUDGEMENT

(1.)

(2.) BY means of this Letters Patent Appeal, the appellants challenge the validity of common judgment dated 10th April, 2001 passed by the Learned Single Judge in five writ petitions. The learned Single Judge has dismissed all these writ petitions. Though these five appellants had filed five separate writ petitions, in view of the commonality of the issue they are disposed of by the learned Single Judge by one common judgment. In these circumstances, it was necessary for the appellants to prefer separate appeals. However, having regard to the aforesaid prayer of the learned counsel for the appellant no1 has agreed to pay the court fee in each of the appeals is accepted, the Registry is directed to give five appeals numbers i.e. LPA 262/2011, 262 -A/2001,262 -B/2001, 262 -C/2001 and 262 -D/2001.

(3.) ALL the appellants were appointed on different dates as Senior Research Assistants by the respondent Indian Institute of Technology. As per the appellants the cadre of SRA has been classified as academic post and is a group B post. They all applied in response to advertisements given by the respondent in the leading newspapers for filling the post of SRAs. They were called for interviews before the duly constituted selection committees as per Acts and Statutes of IIT. They were issued offers of appointments having characteristics of regular employment which was dully accepted by them. The necessary details are as below -