VIJAY PAREEK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, Dr. Vijay Pareek, at the fag end of his career when he is about to reach the superannuation age while serving the respondent Mohan Lal Sukhadia University, Udaipur for last 32 years claims regularisation of his services in the present writ petition.

(2.) The facts leading to the present writ petition in brief nutshell are like this.

(3.) The petitioner was appointed as "Population Education Specialist" on monthly fixed pay of Rs.1000/- vide order Annex.1 dtd.10.3.1981 along with four other persons, who were appointed in regular pay scale as Research Assistant/Officer. The petitioner was appointed after due selection process held by the prescribed Selection Committee comprising of Vice Chancellor, External Expert and nominee from the Ministry of Health and Family Welfare and Member and Director of PRC.