RIAZUL HAQUE Vs. GAUHATI UNIVERSITY

JUDGEMENT

(1.) Heard Mr. B. Kaushik, learned counsel for the petitioners appearing in this batch of writ petitions. Also heard Mr. P. J. Phukan, learned Standing Counsel, Gauhati University appearing for the respondents.

(2.) These writ petitions are factually inter-related and therefore, are being taken up for disposal by this common order.

(3.) The facts of these cases, in a nutshell, are that on 17/4/2012 the Gauhati University had issued and advertisement notice No.NTS/5/2012 inviting applications for filling up a number of posts in various categories including one post of Junior Literary Assistant-cum- Proof Reader, 5 posts of Accounts Assistant, 10 posts of Lower Division Assistant and 6 posts of Computer Typist. The advertisement notice dated 17.04.20212 had clearly mentioned the scale of pay applicable in case of each post. In response to the advertisement notice dtd. 17/4/2012 the writ petitioners herein had submitted their candidature for the respective posts. After going through the selection process comprising of written test and interview, the petitioners were selected and accordingly, orders of appointments were also issued in their favour. However, contrary to the projections made in the advertisement notice, which had reflected that the recruitments would be made against vacant sanctioned posts, the petitioners were asked to give an undertaking accepting their initial appointment as contractual employees, which would be valid for a period of one year.