B DURVASULU Vs. REGISTRAR UNIVERSITY OF HYDERABAD

JUDGEMENT

(1.) Heard the learned counsel for petitioner and Mr. V.R.N. Prasanth appearing for University of Hyderabad.

(2.) This is an appeal against the judgment of learned Single Judge in W.P.No. 4153 of 1994. The appellant/petitioner filed the Writ Petition seeking extension of benefit of clause -16 of Section III Miscellaneous of Chapter-II of the Non-teaching Employees Rules of University Hyderabad. He also sought a direction that he should be treated to have been appointed on regular basis as Office Assistant with effect from 11-1-1977 when he joined duty in pursuance of appointment order dated 8-1-1977.

(3.) The facts leading to filing of the Writ Petition are that the petitioner was appointed on ad hoc basis on 8-1-1977 as Office Assistant. This appointment was made for a period of six months. It is the case of the parties that in January, 1977 Rules of service had not been framed therefore many appointments were made on ad hoc basis including the appointment of the petitioner. However, the petitioner was continued till 1979 when according to the petitioner he was regularized. In August, 1977 the rules by name. "Non-teaching Employees (Terms and Conditions of Service) Rules, 1977" came into effect and according to the petitioner, in terms of Rule 16 he was entitled to have been regularized with effect from 8-1-1977 when he was appointed on ad hoc basis and not from the date when he was regularly appointed in March, 1979.