RAKHEE Vs. PUNJAB UNIVERSITY

JUDGEMENT

(1.) The petitioners through instant petition under Articles 226/227 of the Constitution of India are seeking directions to respondents not to replace them with another set of Adhoc/Contractual Assistant Professors.

(2.) On 7/6/2017, while issuing notice of motion, interim order in terms of order dtd. 1/6/2017 passed in CWP-12705-2017 was passed in favour of the petitioners. The order dtd. 7/6/2017 reads as:

(3.) Learned counsel for respondents submit that petitioner No.3 has already withdrawn his petition and others have not rejoined service despite repeated letters to them. They do not seem to be interested to join.