VINOD KUMAR Vs. MAHARISHI DAYANAND SARASWATI UNIVERSITY, AJMER

JUDGEMENT

(1.) The cause shown for condonation of delay in filing D.B.Civil Special Appeals (Writ) No.668/2014 & 667/2014 is good and sufficient. The applications for condonation of delay are allowed.

(2.) We have heard learned counsels appearing for the appellant in D.B.Civil Special Appeals (Writ) No.499/2014, 613/2014 & 615/2014 and learned counsel appearing for the appellant-Maharishi Dayanand Saraswati University, Ajmer (for short, 'the University') in D.B.Civil Special Appeals (Writ) No.641/2014, 667/2014 & 668/2014.

(3.) All these intra-court appeals arise out of a judgment of learned Single Judge dated 27.1.2014, by which in purported compliance of the directions issued by Honourable Supreme Court dated 25.10.1994, he has cancelled the appointments of all the 20 candidates made by the University on the post of Lower Division Clerk (LDC) on 12.12.1995, and has further directed that the resultant vacancies will be advertised within two months from the date of receipt of copy of the order.