PARTHA SARATHI DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing the present writ petition, the petitioner has prayed for following reliefs:

(2.) Briefly stated, the petitioner was appointed as Part-time Lecturer for imparting lectures in Regional Institute of Pharmaceutical Sciences and Technology (for short, RIPSAT), Agartala, w.e.f. 1st June, 2000 for a period of 6(six) months subject to maximum 50 classes per month @ Rs.60/- per Lecture. There was financial concurrence to such appointment. Time to time the service of the petitioner was extended as Part-time Lecturer. Vide Memorandum dated 28th April, 2015 the petitioner's service was continued upto 29.02.2016 or till the appointment of full time Lecturer, whichever is earlier [Annexure P/2 to the writ petition].

(3.) The respondent Nos. 1, 2 and 4 by filing counter affidavit have stated that there is no scope to regularize his part time service in the post of Assistant Professor, however, they have stated that the petitioner is eligible for the post of Assistant Professor and they have admitted the fact that he has the teaching experience of 15 years as Part-time Lecturer but his service cannot be regularized as his appointment was not a regular appointment or ad-hoc appointment to the post of Lecturer/Assistant Professor.