VINAY KUMAR BHARTI Vs. Y. S. PARMAR, UNIVERSITY

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:

(2.) When this case was taken up for consideration on 20/4/2021, the following order was passed: 'When this case was taken up for consideration, learned counsel for the petitioners submitted that the petitioners are praying for grant of reliefs No. (i) to (iii) as well as (v) and (vi) and are giving up relief No. (iv) in CWPOA No. 3309 of 2019. Her statement is taken on record. Heard in part. For continuation, list on 22/4/2021. Learned counsel for the respondent-University to bring the original/photo copies of the proceedings of 74th & 79th meeting of the Board of Management on the next date of hearing.' Accordingly, the case has been heard today on reliefs No. (i) to (iii) as well as (v) and (vi).

(3.) Brief facts necessary for adjudication of the present petition are as under:- The case of the petitioners is that petitioners No. 1 to 6 were appointed as Junior Scale Stenographers in the respondent- University in between the years 1989 to 1994 and at the time of filing of the petition, they were continuing to serve as such. Similarly, petitioners No. 7 to 18 were initially appointed as Junior Scale Stenographers in the year 1988 and thereafter, they were promoted as Senior Scale Stenographers on different dates and they were serving as such at the time of filing of the petition. Petitioners No. 19 to 23 were initially appointed as Junior Scale Stenographers on different dates in between years 1986 to 1988 and thereafter, they were promoted as Senior Scale Stenographers in between the years 1995-1996. They were further promoted as Personal Assistants on different dates mentioned in the writ petition and they were serving as such at the time of filing of the petition. Petitioner No. 24 was initially appointed as a Senior Scale Stenographer in the year 1986 and thereafter, he was promoted to the post of Personal Assistant in the year 1998. He was serving as such at the time of filing of the petition. Petitioner No. 25 initially joined as a Senior Scale Stenographer on 7/5/1986. He was promoted as Personal Assistant on 17/7/1995 and thereafter as Private Secretary on 6/9/2006. He was working as such at the time of filing of the petition. Petitioners No. 26 and 27 were initially appointed as Junior Scale Stenographers in between the years 1985-1986 and there were promoted as Senior Scale Stenographers subsequently. They were further promoted as Personal Assistants and thereafter as Private Secretaries. They were serving as such at the time of filing of the petition. Petitioner No. 28 was initially appointed as Junior Scale Stenographer in the year 1982. He was promoted initially as a Senior Scale Stenographer and then to the post of Personal Assistant and thereafter to the post of Private Secretary. At the time of filing of the petition, he stood promoted to the post of Senior Private Secretary. Petitioner No. 29 initially joined as Senior Scale Stenographer in the year 1986. He was promoted against the post of Personal Assistant w.e.f. 17/7/1995 and thereafter to the post of Private Secretary w.e.f. 12/11/2008. He superannuated from service on 31/10/2013.