S SRINIVASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) W. P. NOS. 12706 and 12707 of 2007 have been filed by the Secretary of the Union Public Service Commission, seeking to issue a writ of certiorari, to quash the final order dated 29. 6. 2006 passed in O. A. Nos. 290 and 841 of 2005 on the file of the Central Administrative Tribunal, Chennai Bench, Chennai and W. P. No. 23479 of 2006 has been filed by the first respondent in W. P. No. 12706 of 2007 seeking to issue a Writ of Certiorarified Mandamus, to quash the impugned order dated 29/6/2006 passed in O. A. No. 290 of 2005 on the file of the Central Administrative Tribunal, Chennai Bench, Chennai and consequently direct the respondents to regularize the services of the petitioner in the post of Lecturer in Law in Dr. Ambedkar Government Law College, Pondicherry.

(2.) THE parties are referred to as per their ranking in O. A. Nos. 290 and 841 of 2005.

(3.) THE applicant in O. A. No. 290 of 2005 was appointed on ad hoc basis for the post of Lecturer in Law as per the Recruitment Rules, 1988. Subsequently, the Recruitment Rules were amended and the condition of clearing the eligibility test for Lecturership conducted by the UGC was incorporated in 1995. As the said applicant did not get the opportunity to get recruited directly, he filed O. A. No. 741 of 2000.