UNION PUBLIC SERVICE COMMISSION Vs. SUNITA SHARMA

JUDGEMENT

(1.) Union Public Service Commission has preferred these writ petitions to lay challenge to the orders passed by Central Administrative Tribunal, Chandigarh Bench (in short, 'the Tribunal') whereby the Commission has been directed to consider the claim of respondent No.1 and other similarly placed college Teachers appointed on contractual basis for relaxation in age and consequently treat them eligible for the advertised post(s) of Assistant Professor(s). The Tribunal's order in the lead case i.e. CWP No.12069 of 2015 is dated 20.02.2015 which has been subsequently followed in the connected cases.

(2.) The admitted facts are that pursuant to the advertisements issued in the daily newspapers, applications were invited from the candidates "eligible as per UGC norms" to work as Lecturers on contract basis in Government Art and Science Colleges, Chandigarh. One of the such advertisements issued for the academic session 2007-08, followed by the advertisements for subsequent academic sessions have been referred to by counsel for the parties. These advertisements contained subject-wise vacancies in different Government Colleges at Chandigarh.

(3.) The private respondents applied in response to these advertisements and they having been selected are working as Lecturers-cum- Assistant Professors on contract basis. It further appears from the documents on record that some of the respondents were appointed on contract basis even in the year 2005 or so. Their appointment letters are also on record.