UMAKANT Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) These 3 petitions have been filed by persons who had been working as Guest Faculty in various departments of the University of Allahabad. The basic relief in all these petitions is that the petitioners may be continuanced as Guest Faculty the University may not insist on fresh selection every year and further to consider the regularization of the petitioners, as their appointment as Guest Faculty is against substantive posts. The petitioners seek quashing of the advertisement published by the University for regular appointment. Some of the petitioners in these 3 petitions are common. We have clubbed these petitions and the same are being decided by this common judgment.

(3.) We shall first deal with writ petition no.64494 of 2008 which is first in point of time.