VICHITAR LATA Vs. DIRECTOR, PGI CHANDIGARH, AND ANOTHER

JUDGEMENT

(1.) Miss Vichitar Lata through present petition filed by her under Articles 226/227 of the Constitution of India seeks a writ in the nature of mandamus commanding the respondents to regularise her services as Junior Laboratory Technician as she has completed two years service on the date this petition was filed i.e. 1.4.1989. This prayer of the petitioner has been opposed basically on the ground that the petitioner is working in short term project/Scheme. These Research Schemes are for a short duration and for limited purpose, for which sanction is given year to year depending upon the progress of the work as assessed by the Review Committee.

(2.) In similar circumstances, this Court in Civil Writ Petition No. 4960 of 1989 decided on August 30, 1989 by the Division Bench ordered that there was no question of the petitioners in the said case to be regularised against the posts they were manning because they were working against the posts sanctioned from time to time for research projects. However, it is not disputed by Mr. Arun Nehra, learned Counsel appearing for the P.G.I. that this Court in various writ petitions has ordered the P.G.I. authorities to consider the case of such petitioners who were appointed against sanctioned posts from time to time for research projects if other scheme was in existence or in offing subject, of course, to their having qualifications and experience for the post. That being the position the only direction that can be issued in this case is that the respondent-authorities, when the scheme in which the petitoner is employed now comes to an end, would consider her case for appointment in some scheme that may be available or that might come into existence in the near future, if she answers the qualifications prescribed for the post in which she might want her employment. With these directions, this writ petition is disposed of.