DR. AMIT MEWARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is seeking regularization on the post of Assistant Professor/ Associate Professor and has also prayed for a writ of mandamus restraining the respondents from proceeding any further with the selection pursuant to the advertisement No.A-28/ 2025 dtd. 27/1/2025.

(2.) The case of the petitioner is that he was engaged as Teaching Personnel (Maths) in the Department of Mathematics, Statistics and Computer Sciences of College of Basic Sciences and Humanities, G.B. Pant University of Agriculture & Technology, Pantnagar during 2nd Semester of the Academic Year 2005-06. Although, the engagement was purely on contractual basis for one academic session, but it was extended from time to time and he had worked for 16 years without any complaint.

(3.) In view of the above, the petitioner claims benefit of the Daily Wages, Work-Charge, Contract, Fixed Salary, Part time and Ad-Hoc Employees Regularization Rules, 2013 (for short hereinafter referred to as "the Regularization Rules of 2013"), notified on 30/12/2013.