JAGDISH MUKUNDRAY BHATT Vs. REGISTRAR

JUDGEMENT

(1.) IN present petition, the petitioner has prayed, inter alia, that: -

(2.) SO far as relevant facts are concerned, the petitioner has averred, inter alia, that: -

(3.) THE petitioner was appointed as a Lecturer in H.A.College of Commerce w.e.f. 2.9.1983. The petitioner has rendered services as Lecturer with H.A.College of Commerce continuously upto 14.6.1995. The petitioner submits that for better prospects petitioner had joined the services of respondent no.2 and posted at B.K.School of Business Management on the post of Teaching Research Associate (TRA), w.e.f. 15.6.1995. It is submitted that the nomenclature is TRA but for all the purposes of the Gujarat University and all the Universities in Gujarat the post is equivalent to Lecturer. It is made clear that all the duties performed by the petitioner from day one with the respondent no.2 are that of Lecturer only in all the sense but nomenclature was only TRA. The petitioner has joined the services without any break with the respondent no.2 and the pay protection was also granted by the respondent no.1. The petitioner submits that the name of the petitioner is included in the muster roll of the Teachers/Lecturers, professors. It is further submitted that respondent no.2 and respondent no.1 for all the purposes before the U.G.C. and AICTE, disclosed petitioner as Lecturer only and not as TRA i.e. Teaching Research Associate. The petitioner further submits that name of the petitioner from time to time was shown in teachers' voting list at the time of election of Teachers' Association.