GARIMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Both the above titled Writ Petitions are being decided together as the questions of law and facts are almost similar. Facts of the case are, however, being noticed from the Civil Writ Petition No. 23738 of 2011 filed by Garima Sood and others.

(2.) The petitioners Garima Sood, Ramandeep Kumar and Preeti have preferred this writ petition stating that they are fully eligible for appointment on the post of Lecturers and Asstt. Professors as all of them have successfully passed Junior Research Fellow Test from CSIR and UGC. The grievances raised in both the present petitions are with regard to the appointment and continuation of part time Lecturers against the large number of regular sanctioned posts. It is their contention that the respondents have appointed the part time Lecturers and have continued them for long and now they are in the process of regularizing their services in violation of the law laid down by the Apex Court in Secretary, State of Karnatka and others vs. Uma Devi and others, (2006) 4 SCC 1 and also by this Court in Kulbhushan Singh v. State of Punjab reported in (2001) 4 SCT 852.

(3.) It is contended that in the connected writ petition i.e CWP No. 22673 of 2011, petitioner Didar Singh has cleared his UGC NET qualification and also completed his Ph.D in 2013 and he also prays for restraining the Government from taking a decision to regularize the part time adhoc Letcurers working in the Govt. Colleges.