ASHOK SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. Siya Ram Shahi, learned counsel for the petitioners, learned counsel for the Patna University, learned counsel for National Institute of Technology and learned Additional Standing Counsel for the Central Government.

(2.) THE petitioners have prayed for issuance of a writ of mandamus commanding upon respondent nos. 2 and 4 to take over their services in view of their regularisation vide order, as contained in annexure 5.

(3.) COUNTER affidavits have been filed on behalf of the respondent Patna University and also NIT, Patna. In the counter affidavit of the respondent Patna University, it is precisely stated that the petitioners initially were daily wage employees of the erstwhile Bihar College of Engineering and the posts were sanctioned by the Department of Science and Technology, Government of Bihar, and since the erstwhile Bihar College of Engineering has been taken over by the Central Government and upgraded as NIT, the liability is shifted to the Central Government and the NIT, Patna to absorb the services of the petitioners against the sanctioned vacant posts.