ASHOK KUMAR Vs. VICE CHANCELLOR, RASTHRIYA SANSKRIT SANSTHAN

JUDGEMENT

(1.) The present petitions have been filed by the petitioners praying inter alia for issuance of directions to the respondent/Rashtriya Sanskrit Sansthan(hereinafter referred to as 'the University') directing it to regularize their services to the post of Data Entry Operators and further, call upon the University not to remove them from service.

(2.) When WP(C) Nos. 6998, 6999 & 7004/2013 were listed for admission on 11.11.2013, the following observations were made:

(3.) On 16.12.2013, while hearing arguments, the predecessor Bench had referred to the observations made by the Constitution Bench of the Supreme Court in the case of Secretary, State of Karnataka & Ors. Vs. Uma Devi & Ors., 2006 4 SCC 1, and noted as below: