LALIT GEHLOT Vs. JAI NARAIN VYAS UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present batch of writ petitions are based on identical facts and involving common point of law, therefore, the same are being disposed of by this common order.

(3.) Brief facts which are required to be noted for deciding the controversy are that the petitioners were appointed on different posts viz. Chowkidar/Peon, Book Attendant, LDC, Library Assistant, Junior Accountant, Accountant, Helper, Staff Nurse, Sweeper, Rakshak, Lab Bearer, Lab Attendant, Book Lifter, Security Guard, Matron, Driver/Peon, LDC cum Computer Operator in the respondent- Jai Narayan Vyas University, Jodhpur on different dates through the placement agency/casual basis/daily wage basis. Some of the petitioners have served the respondent No. 1 in their respective capacities for a very long time. Since, the position on which the petitioners are working and the period since when they are working, have not been disputed, therefore, the individual details of the petitioners are not being mentioned in this order. The petitioners have represented to the respondents from time to time for regularization of their services on the strength of the judgments passed by this Court in the following cases:--