ANURADHA SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Since common question of law and facts are involved in these petitions, therefore, they are being heard and decided together. However for the sake of brevity, facts of Writ Petition (S/B) No. 44 of 2022 alone are being considered and discussed.

(2.) By means of this writ petition, petitioner has prayed for following substantive reliefs:-

(3.) Petitioner was appointed as Lecturer on ad hoc basis in M.K.P. (P.G.) College, Dehradun, in the year 1985. Her services were regularized by Director, Higher Education in the year 1992. M.K.P. (P.G.) College is a Government aided college, which was earlier affiliated to a State University, namely H.N.B. Garhwal University. After conversion of the said University as a Central University, concerned college is affiliated with H.N.B. Garhwal Central University.