RABEL GUHAROY Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Letters Patent Appeal is arising out of the judgment dtd. 15/3/2021 passed by this Court in W.P.(C.) No. 9717/2020 and other connected writ petitions, dismissing the writ petitions preferred by the appellants.

(2.) The facts of the case reveal that the Government of India as well as the State Governments for revamping the technical education system in the country to make it demand driven with relevant courses in new and emergent technologies with adequate infrastructure resources, competent faculty and effective teaching-learning processes, took an initiative with the help of the World Bank by launching Technical Education Quality Improvement Programme (TEQIP) which was to be implemented in three phases. The first phase commenced from March 2003 to March 2009. The second phase commenced in 2009 till 2017 and the third phase started from March 2017. Large number of Assistant Professors was recruited in TEQIP Project and it was an appointment purely in a project on contract basis for a specified period.

(3.) The Assistant Professors who were just Assistant Professors in a particular project came up before this Court by filing large number of writ petitions claiming their continuance on the post of Assistant Professor.