GULAB SINGH Vs. BOARD OF GOVERNORS

JUDGEMENT

(1.) This order shall dispose of Civil Writ Petition No.14680 of 2017 (Gulab Singh & others v. Board of Governors and another), Civil Writ Petition No.14691 of 2017 (Rahul Kapoor & another v. Board of Governors and another) and Civil Writ Petition No.14770 of 2017 (Priyanka & others v. Board of Governors and another) as the issue involved in these three petitions is identical.

(2.) Petitioners in this bunch of petitions possess the qualification of M.Tech. in their respective disciplines and have worked as Assistant Professors on contractual basis with the Dr.B.R. Ambedkar National Institute of Technology, Jalandhar (hereinafter to be referred to as 'the respondent') in the years 2013, 2014, 2015, 2016 and even for the Academic Session thereafter and were relieved on 6.2017.

(3.) The precise grievance raised by the petitioners is that the respondent has issued an advertisement No.6 dated 7.6.2017 and in terms of which, applications have been invited for recruitment of faculty on contractual basis with designation as Assistant Professor in different disciplines and the petitioners, as such, apprehend that they would be replaced by another contractual arrangement.