MANOJ BHATT Vs. PRINCIPAL SECRETARY DEPARTMENT OF TRAINING AND TECHNICAL EDUCATION GOVERNMENT OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Navnish Negi, learned Advocate for the petitioner, Mr. Paresh Tripathi, learned Chief Standing Counsel for the State of Uttarakhand, and Mr. Bhupesh Kandpal, learned counsel for respondent Nos. 3 and 4.

(2.) The petitioner has invoked the jurisdiction of this Court seeking a writ of certiorari to quash the order dtd. 14/12/2011, and a writ of mandamus commanding the respondent-authorities to consider re-instating the petitioner in the post of Lecturer (Biotechnology) in the Department of Biotechnology, G.B. Pant Institute of Engineering and Technology, Pauri Garhwal as a regular employee, with all consequential service benefits, as per the governing rules as applicable in the State of Uttarakhand.

(3.) Facts, to the limited extent necessary, are that the petitioner was appointed as a Lecturer (Biotechnology) in the department of Biotechnology, G.B. Pant Institute of Engineering and Technology, Pauri Garhwal against a substantive vacancy, and after due process of selection, on 27/1/2006. With the permission of the Institute, the petitioner appeared for selection to the post of Assistant Registrar in Guru Gobind Singh Indraprastha University, Dwarka, New Delhi in the year 2009, and was selected to the said post on 26/11/2009. He was relieved from the Institute on 1/1/2010 and, consequently, joined duty as an Assistant Registrar at the Indraprastha University, Dwarka on 4/1/2010.