RAJNEESH TRIPATHI Vs. RANI DURGAWATI VISHWA VIDYALAYA

JUDGEMENT

(1.) THE order being passed today shall govern disposal of Writ Petition Numbers:

(2.) PETITIONERS , who are working as daily wage employees in Rani Durgawati Vishwa Vidyalaya (hereinafter referred to as 'RDW'), have filed this writ petition challenging the action of the respondent University in regularizing the individuals, who are arrayed as private respondents in all these petitions. It is the case of the petitioners that the process of regularization initiated by the University is illegal, therefore, they have sought for cancellation of the entire process of regularization.

(3.) ON the basis of the directions issued by this Court, a Committee was constituted consisting of Professor Gyanendra Singh - Former Vice Chancellor, Chitrakoot Vishwavidyalaya -nominee of the Chancellor; Professor Narendra Kumar Dhakad - Additional Director in the Department of Higher Education, Indore Division - representative of the Principal Secretary, Higher Education Department; Shri Vishwanath Dubey - Ex Chairman, MP. Financial Corporation - nominee of the Vice Chancellor; and, Shri R.D. Musalgaonkar - Representative of the University. The Committee has submitted its Report dated 7.1.2011 and the Registrar of the University - Shri R.D. Musalgaonkar, has filed this Report alongwith his affidavit vide application filed on 12.1.2011. From a perusal of the Report it is seen that the Committee has examined the cases of regularization undertaken in the matter of 122 employees and it has found that about 40 employees are entitled to be regularized and in the case of other employees, certain objections have been pointed out by the Committee, in its Report.