SUMANGAL ROY Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition Nos. 10319-CAT of 2001; CWP No. 10852-CAT of 2001; CWP No. 11024-CAT of 2001; 11039-CAT of 2001; CWP No. 10320-CAT of 2001; CWP No. 10286 of 2001 and CWP No. 11978-CAT of 2004 filed by the 9 lecturers appointed on adhoc basis in the Government College of Arts, Chandigarh in the year 1989.

(2.) Though the challenge in each of the writ petition is to the separate order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for short 'the Tribunal'), but all orders are co-related, passed on the basis of one or the other case. Since the facts are identical, we dispose of all the writ petitions by a common order. However, for the facility of reference, the facts are taken from Civil Writ Petition No. 10319- CAT of 2001.

(3.) Vide advertisement dated 5.8.1989 (Annexure P.3) posts of two lecturers in the pay scale of Rs. 700-1600/- were advertised. The petitioner Sumangal Roy applied in response to such advertisement and was selected after interview by a duly constituted Selection Committee vide letter of appointment dated 28.12.1989 (Annexure P.4).