CHETNABEN JAYRAMBHAI SAVALIYA Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) Since the issues involved in both these captioned writ petitions are intrinsically connected, the same are heard together and decided analogously by this Common Judgment.

(2.) This is a classic case where the litigant keeps on spinning the litigation wheel of fortune until he / she hits with the jackpot. FACTS

(3.) The petitioner is serving as a part-timer Lecturer. Though, it is her case that she was selected for full-time Lecturer, but the respondents have illegally appointed the respondent No.5 on such post. The petitioner is having degree of Bachelor of Arts (BA) in Psychology. The petitioner cleared the said examination with 1st Class securing 60% marks. She was appointed as a part-timer Lecturer in Psychology subject by the respondent No.3, on 1/12/1992.