ABDUL QUIYUM Vs. THE VICE CHANCELLOR

JUDGEMENT

(1.) The background in which both these appeals have been filed deserves to be narrated first. C.W.J.C. No. 7577 of 2014 appears to have been instituted first with almost the same prayer namely that the appellant is entitled to be considered as having been promoted on the post of Assistant against which he was working as a daily wager with effect from 12th of July, 1982. The contention of the appellant is that the said post was a sanctioned post that was in existence since 1979. The claim, therefore, was that he deserves to be regularized against the said post.

(2.) It is also the case of the appellant that four other similarly situated daily wage employees were also claiming similar benefits and they were extended the benefit of regularization against their post as Assistants with effect from 10th May, 1983.

(3.) The appellant contends that since he was working even prior to that with effect from 12 th July, 1982, he should be extended the similar benefit and for which the matter was being pursued by the petitioner who it is stated is in possession of a degree in L.L.B. as well as Ph.D. The appellant contends that the unfortunate part is that his claim was sidelined by the University for no valid reason but he ultimately succeeded in getting his case considered by a Committee that made a recommendation in his favour on 27 th August, 2004. Based on the said recommendations, a resolution was passed under the Chairmanship of the Vice Chancellor of the University on 27th March, 2006, whereby the appellant was extended the benefit of being treated as regularized on the post of Routine Grade Clerk, and not that of an Assistant, with effect from 12 th July, 1982. The said resolution dated 27th March, 2006 is on record.