C DHANAMJAYA Vs. SRI VENKATESWARA UNIVERSITY, TIRUPATI

JUDGEMENT

(1.) Since the main controversy involved in both the writ petition and contempt case is common in nature, they are being disposed of by this common order. The Writ Petition No. 11885 of 2012 is filed to issue a Writ, Order or direction, more particularly one in the nature of Writ of Mandamus, calling for the records relating to the issuance of Order No. E1(1)/Research Assistant/2012, dated 30.03.2012 from the file of the respondent and to set aside the same by declaring it as arbitrary, discriminatory and illegal and consequently to declare that the petitioner is entitled to continue in service, till the post of Research Assistant is filled up on regular basis and further direct the respondent to pay the minimum salary to the petitioner in the time scale of pay attached to the said post and also fill up the vacant sanctioned post of Research Assistant in the Department of Human Rights and Social Development.

(2.) The brief facts of the case are as follows:

(3.) The petitioner filed W.P. No. 32594 of 2011 challenging the action of the respondent-University in giving artificial breaks in service on completion of every 89 days period and for consequential reliefs i.e., for regularization of his services in the sanctioned vacant post of Research Assistant in the Department of Human Rights and Social Development in the respondent-University, earmarked for SC category and to direct the respondent to pay him salary in the minimum of the time scale of pay with usual allowances applicable to the post of Research Assistant w.e.f. 15.10.2008, ignoring the artificial breaks in his service and with all other consequential benefits, monetary or otherwise.