SANTOSH KUMAR Vs. RAJENDRA AGRICULTURAL UNIVERSITY, BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioners have preferred these writ petitions wherein the petitioners have prayed as under :

(3.) The case of the petitioners is that the petitioners were appointed on various posts on contractual basis and have been working on the said post for a long period ranging between 8 years to 15 years. An advertisement was issued by the University on 13/3/2020, for recruitment to various posts which included the posts manned by the petitioners. Learned counsel for the petitioners submits that the petitioners have a right to continue on the said post and the said post could not have been filled by way of advertisement. As the petitioners have been working on the said post on contractual period for a long time, they were entitled to de-regularized on the said post. Learned counsel in support of such submission, has taken to this Court to the judgment passed in the case of Dileep Kumar and Ors. Vrs. Rajendra Agriculture University and Ors. decided by a coordinate Bench on 18/12/2014 as well as to an order passed by the Division Bench in L.P.A. No. 396 of 2015 (Akhilesh Kumar Singh Vrs. The Bihar Agriculture University, Sabour, Bhagalpur and Ors.) dtd. 16/4/2015 and to an order passed by the Apex Court in Civil Appeal No. 3757 of 1990, dtd. 16/8/1990, to submit that the case of the petitioners is covered by the said judgments where orders have been passed for regularization.