THARAKESHWARI AND ORS. Vs. PONDICHERRY UNIVERSITY AND ORS.

JUDGEMENT

(1.) BY consent, this writ petition is taken up for final disposal.

(2.) THE first petitioner would state that she possesses the qualification of M.Sc., M.Phil and also doing Ph.D. in Bio -Chemistry and has cleared National Eligibility Test (NET) examination during the year 2010 and she joined the services as Lecturer in August 1998 and on 19.07.2004, her pay was converted into Consolidated Pay basis and she belongs to Other Backward Class Community (OBC) and she is entitled to the benefit of reservation. The second petitioner would state that she possesses qualification of M.Sc. (Bio -Chemistry), and doing Ph.D. and passed the NET examination in 2003 and joined the services of the respondents as Lecturer on consolidated pay basis and prior to joining service, she was working as Lecturer, ADM College, Nagapattinam, from August 1998 to December 2000 and in Thiruvalluvar Arts and Science College, Kurinjipadi from August 2002 to 2004 and she also belongs to Other Backward Class community and she is also entitled to the benefit of reservation.

(3.) THE petitioners would further aver that the respondents have issued fresh notification on 17.01.2014 (impugned notification) inviting vacancies for recruitment of faculty and other academic posts in 42 subjects/disciplines and Sl. No. 42 is Bio -Chemistry and the recruitment is for two posts of Assistant Professor and one post is reserved for OBC category. The grievance expressed by the petitioners is that though the petitioners are working as Lecturers and discharging their duties as that of the regular Lecturers, who are getting time scale of pay, for more than 10 years, the respondents did not chose to regularize their services, but instead resorted for recruitment through open market and hence, came forward to file this writ petition.