VIKAS PANDURANG DONGRE Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, TECH EDUCATION DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) The petition challenges the judgment and order dated 01.03.2002 passed by the Maharashtra Administrative Tribunal, Bench at Nagpur, dismissing Original Application No. 729 of 2001, seeking regularization on the posts of lecturers in Government Engineering College where the petitioners were working on ad hoc basis.

(2.) The Tribunal held that the appointments of the petitioners were till the duly selected candidate is made available by selection through Maharashtra Public Service Commission. The petitioners had applied for the posts in question, which were advertised through Maharashtra Public Service Commission, but were not selected. The additional posts were in existence and therefore, the petitioners had claimed that they could be regularized on those posts. The Tribunal has dismissed the original application, however, direction was issued to the respondents to follow the principle of "last come, first go" by terminating the services of adhoc employees.

(3.) No doubt that the appointments of the petitioners on ad hoc basis as lecturer were made after issuing advertisement for that purpose and conducting interviews.