KARAN SHANKER Vs. RAJASTHAN AGRICULTURE UNIVERSITY & ANOTHER

JUDGEMENT

(1.) The instant writ petition has been filed for seeking direction to the respondents regularise the services of the petitioner.

(2.) The facts and circumstances giving rise to this case are that petitioner was appointed as computer Operator with the respondent University for a period of three months vide order dated 15.3.1993. His services were extended from time to time and since then he has been working with the respondents. The Board of Management passed a Resolution dated 22.1.98 to the effect that such persons who had passed the prescribed Job Test/Interview and were found qualified for the post and have been given appointment on ad hoc basis their services should be regularised from the date of joining the post through a Screening Committee appointed by the Vice-Chancellor. Petitioner also faced the Screening Committee but his services had not been regularised and instead of regularising his services, an Advertisement dated 7.4.1998 has been issued by the respondents for filling up the posts of Computer Operators, wherein the minimum qualification has been prescribed as Graduate in Science or Mathematics with one year's experience. Petitioner does not possess such a qualification and hence could not apply for the said post. The case of the respondent University, on the other hand, is that as the petitioner does not possess the requisite qualification currently prescribed, he could not be regularised.

(3.) The issue lies in a very narrow compass : whether petitioner is entitled to be considered for regularisation. The Resolution of the Board of Management reads as under-