VINOD KUMAR VERMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioner is working as Assistant Professor on contractual basis. His contract was extended from time to time. The prayer made in the writ petition is as follows: "Issue a writ, order or direction in the nature of Mandamus commanding the respondents to Grant extension to the services of the petitioner and allow him to work as Assistant Professor/Teacher in Computer Science and Engineering Department as has been done in the case of other similarly situated Assistant Professors/Teacher teaching in the same institution which has been allowed to them on the strength of Government order dated 17.10.2015."

(2.) The case of the petitioner, in brief, is that though, there is a Government Order, in terms of which, the services of the similarly situated persons have been renewed till 15.01.2016, petitioner is not being given renewal.

(3.) We heard the learned counsel for the petitioner, the learned Deputy Advocate General for respondent no.1 and the learned counsel for respondent nos.2 & 3.