ANAND SINGH Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) TWO identical cases on all respects of the present case i.e persons seeking regularization with respondent/University Grants Commission have been dismissed by me. First is the case of Kanishk Sharma and Ors. Vs. University Grants Commission and Ors. in W.P.(C) No.4071/2013 decided on 2.7.2013 and second is the case of Sushil Kumar and Ors. Vs. University Grants Commission in W.P.(C) No.4338/2013 decided on 10.7.2013. The second judgment which was decided was filed by the same counsel who appears before me in this third case.

(2.) IN the case of Sushil Kumar (supra) and which is identical with the present case, the following order was passed:-

(3.) I had while disposing of the two matters in the cases of Kanishk Sharma (supra) and Sushil Kumar (supra) not imposed any costs because it is possible that persons may not be aware of the ratio in the case of Umadevi (supra). However, it appears that either the petitioners are well aware of the ratio in the case of Umadevi (supra) but still want to waste judicial time or possibly the counsel may not be advising the petitioners with respect to ratio of the judgment of the Supreme Court in the case of Umadevi (supra). In either case, there clearly is wastage of judicial time in view of the direct ratio of the Supreme Court in which it is stated that there cannot be a backdoor entry in the State/Government employment or with an instrumentality of State, and the same can only be when there is vacancy in sanctioned post and recruitment is through regular recruitment process including by insertion of advertisement in newspaper.