RAJENDRA KAMTI Vs. LALIT NARAYAN MISHRA UNIVERSITY

JUDGEMENT

(1.) BY invocation of Constitutional writ remedied under Art. 226 of the Constitution of India, the petitioners in this group of 18 petitions who have been working as Class III and IV employees in the employment of the respondent University, namely, Lalit Narayan Mithila University have assailed the office order contained in memo No. 3879 -3982/01 issued by the Registrar of the respondent University, on 28.2.2001, whereby, the services of the employees working on daily wage -basis in different departments and different colleges affiliated to the respondent Lalit Narayan Mithila University came to be discharged with effect from 1.3.2001, inter alia, contending that such an order dispensing with the services of the petitioners is illegal, unjust, unfair service practice and contrary to the resolution of the Syndicate dated 13.7.1985, Since there is a common question involved in these petitions they are being disposed of by this common order as they have been heard together.

(2.) THE petitioners have been working on the basis of daily wages since long on Class III and IV posts in the University or different departments or different affiliated colleges. Some of them have been working since 1979 and some of them have been working since 1985, continuously, uninterruptedly and doing the same work as Class III and IV servants are required to perform. Most of the petitioners, thus, are working for more than 15 years and some of them, also, have completed more than 20 years. All of them came to be discharged, en bloc, irrespective of the period of work they have put in, by one order of the Registrar of the University by passing an office order as stated herein above on 28.2.2001.

(3.) THESE four persons are not regularised. No counter affidavit has been filed by the University. These four persons are also similarly situated employees. Therefore, they are required to be directed to be considered for regularisation in terms of the notification applied to other petitioners.