O.P.CHAUHAN Vs. H.P.UNIVERSITY

JUDGEMENT

(1.) Petitioner, O.P. Chauhan, who was at that time an Assistant Registrar in the Himachal Pradesh University, filed this writ petition in September 1978 Apart from the University and its Executive Council, impleaded as the first two Respondents, certain other officers were arrayed in the petition as Respondents. They are five in number. The petition remained pending for a few years and was heard for a few days. In the year 1990. On a prayer made by the learned Counsel for the Petitioner on November 22, 1990, permission was accorded for amendment of the petition in certain respects. The amended writ petition was filed on December 4, 1990.

(2.) The Petitioner was appointed as Deputy Registrar on ad hoc basis with effect from April 1, 1985 and so was the third Respondent, Banke Ram Sharma. The 6th Respondent K.K. Bajaj was recruited directly as Deputy Registrar in the University in the month of December 1977 after facing an interview for the purpose in the month of November that year. These are the only two Respondents who are likely to be affected by a decision in favour of the Petitioner in this writ petition. There is no dispute between the Petitioner and the learned Counsel appearing for the first two Respondents about it.

(3.) The Himachal Pradesh University framed the Himachal Pradesh University Ministerial and Administrative Service (Recruitment. Promotion and Certain Conditions of Service) Rules, 1973 which were notified on February 6, 1973 with effect from which date they became effective The post of Deputy Registrar is mentioned as one of the posts in Appendix to these rules and is thus governed by these provisions.