VANI BHUSHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties concerned.

(2.) The two writ petitioners have filed the present writ application for quashing the letter dtd. 22/4/2014, annexed as Annexure-11 to this writ application, issued by Patna University (in short 'the University'), whereby the petitioners were informed that the past services rendered by them on Ad-hoc basis cannot be considered as continuous service.

(3.) The case of the petitioners, in brief, is that on the basis of selection process initiated by the University in terms of Sec. 57(9)(a) of the Patna University Act, 1976 and on the basis of recommendation made by the Selection Committee, constituted by the University, the petitioners were appointed against the post of full time Lecturers on temporary basis for a period of six months, vide notification dtd. 29/11/2004. Upon completion of the period of 06 months from the date of issuance of notification dtd. 29/11/2004, the petitioners were allowed to continue in the services of the University and in the meanwhile, once again, the process of selection was carried out by the University and on the basis of recommendation made by the Selection Committee, the petitioners were again appointed as Lecturers on temporary basis vide, notification dtd. 3/12/2005. The aforesaid process continued till 2007-08. For the interregnum period, the petitioners were being paid Rs.150.00 per lecture vide notification dtd. 30/11/2007.