A S GADGIL Vs. UNIVERSITY OF PUNE

JUDGEMENT

(1.) PRESENT petition is filed on an apprehension that the services of the petitioners will be terminated. The appointment of the petitioners is made in reserved categories. They have been appointed since suitable candidates belonging to the Backward Class were not available. Their services have been continued each year after having a break in the services at the end of the academic year. Since their services are of a temporary nature, pending availability of backward class candidates they cannot claim permanency in their posts. The moment candidates from the backward class are available their services are liable to be terminated. However, as long as candidates belonging to the Backward Class are not available, petitioners cannot be replaced by fresh candidates, also not belonging to the Backward Class. Their services will be liable to be continued till such time candidates from Backward Class are available. This will be subject to the Government Resolution dated 25th January, 1990, as modified from time to time by Government Resolutions dated 12th December, 1994 and 15th January, 1995.

(2.) PETITION in the circumstances is disposed of with the aforesaid observations.