AFIFA SHAHEEN KAMLI Vs. SKUAST

JUDGEMENT

(1.) By this common judgment, I propose to decide and dispose of the three writ petitions, founded on identical material facts. In all these petitions, the facts pleaded are more or less identical, therefore are taken up together.

(2.) Petitioner in the instant petitions has questioned the decision of respondent-University, notified in terms of Notification No. 03 of 2011, dated 29.03.2012 and Notification No. 04 of 2012, dated 16.03.2012 as also notice bearing No. 06 of 2015, dated 23.09.2015, whereby it is notified that the tenure of the existing officers and future appointments on the posts of Director Extension Education, would be for a period of 05 years and University Order No. 964(Est.)of 2015, dated 13.11.2015 impugned in the SWP No. 2456/15, whereby on completion of five years tenure the petitioner has been posted as Students Welfare Officer SKUAST-K, which post stands approved to be designated as Dean Students Welfare by the University Council and vide Notification No. 01 of 2013, dated 11.01.2013, whereby University notified that the addition/amendment to SKUAST-K Statutes-1983 as contained in Annexures-I, II, III and IV, extracted as under:

(3.) Brief Facts: