GAGANJOT KAUR Vs. PANJAB UNIVERSITY & OTHERS

JUDGEMENT

(1.) This judgment shall dispose of CWP-15267 & 15273-2017 and COCP-2773-2017, involving common questions of law and facts.

(2.) However, to dictate orders, facts have been taken from CWP-15267-2017 titled Gaganjot Kaur Vs. Panjab University & others.

(3.) The petitioner seeks a writ of mandamus under Article 226 of the Constitution of India, to allow her to continue as Guest Faculty till regular appointments are made. Further, a writ in the nature of certiorari is sought to quash the practice of the respondent-University to replace the petitioner with similarly situated Guest Faculty by issuance of advertisement dated 07.06.2017 (Annexure P-5) and further direction for restraining them from making fresh appointments against the post occupied by the petitioner and to continue her on the said post.