GOPAL SHARAN GUPTA Vs. UNIVERSITY OF RAJASTHAN

JUDGEMENT

(1.) These two appeals arise out of order dtd. 3/3/2014 passed by the learned Single Judge deciding a writ petition filed by writ petitioner-Dr.Gopal Sharan Gupta in the matter of his claim for regularization. By the impugned order, learned Single Judge allowed the claim of regularization but the benefit of regularization was given w.e.f. 1/4/2011 and in respect of the intervening period, only notional benefits were granted with a direction that actual benefits shall be payable to the petitioner from the date of passing of the order of regularization.

(2.) The writ petitioner has filed D.B. Special Appeal (Writ) No.1041/2014 aggrieved by the order passed by the learned Single Judge to the extent it limits actual benefits only prospectively from the date of passing of the order of regularization with the claim that the petitioner ought to be awarded actual benefits from an earlier date.

(3.) University of Rajasthan has preferred an appeal against the judgment of learned Single Judge registered as D.B. Special Appeal (Writ) No.715/2015 as it is aggrieved by the directions of the learned Single Judge directing regularization of the writ petitioner.