DR. RAJ KUMAR SINGH Vs. SECRETARY, DEPARTMENT OF AGRICULTURE AND FARMERS WELFARE, GOVERNMENT OF UTTARAKHAND

JUDGEMENT

(1.) Since common questions of facts and law are involved in these writ petitions, therefore, these are being heard and decided together by this common judgment. However, for the sake of brevity, facts of Writ Petition (S/B) No. 327 of 2023 alone are being considered and discussed. Petitioner Dr. Raj Kumar Singh has sought the following reliefs:

(2.) It is not in dispute that petitioner was appointed on the post of Junior Research Officer (Agronomy) vide order dtd. 20/11/1992 in the Department of Agrometeorology in G.B. Pant University of Agriculture and Technology, Patnagar (for short, 'University'). The said appointment was made after selection, which was held pursuant to an employment notice no. 1 of 1991. In the said advertisement, the post of Junior Research Officer has been shown as equivalent to the post of Assistant Professor and both these posts were placed in the same pay scale i.e. Rs.2200.004000. It is also not in dispute that petitioner was appointed with the approval of Board of Management of the University. Learned Counsel for the University concedes that petitioner was selected by a Selection Committee constituted as per Clause 4(d) of Chapter XIII of the Statute of the University, which is extracted below:

(3.) It is not in dispute that a person can be appointed to a teaching post in the University only after selection by the Selection Committee constituted under Clause 4(d) of Chapter XIII of the Statute. Since petitioner was appointed after selection in terms of Clause 4(d), therefore, it can be safely inferred that the University recognized the post in question as a teaching post.