SOMESH THAPLIYAL & ANOTHER, VIJAY JYOTI KUMAR AND ORS Vs. VICE CHANCELLOR, H N B GARHWAL UNIVERSITY SRINAGAR

JUDGEMENT

(1.) Subject matter of dispute in all the three writ petitions is similar and, accordingly, they are consolidated.

(2.) It is the case of the petitioners that they responded to an advertisement and were selected for the advertised posts. While they were appointed, it was held out that the appointments are for three years on contractual basis. Petitioners joined the posts on protest holding out that the advertisement responded by them, which resulted in their selection and appointment, did not hold out that the advertised posts are contractual posts. Subsequent thereto, an advertisement has been published for the purpose of supplying vacancies which have already been supplied by the petitioners. They have, accordingly, challenged the said advertisement and at the same time have sought for recognition of their status in terms of the advertisement which was responded by them.

(3.) The learned counsel appearing on behalf of the University submitted that he needs time to take appropriate instructions in the matter.