REGISTRAR, NILAMBAR PITAMBAR UNIVERSITY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Seven persons claiming themselves engaged by the Ranchi University (now falling under Nilambar Pitambar University) came to the writ Court in W.P (S) No.5282 of 2014 to challenge the order dtd. 19/6/2014 passed by the Registrar of the Nilambar Pitambar University.

(2.) By the aforesaid order, the writ petitioners were informed that the orders of regularization passed by the Ranchi University in the years 1994, 1995 and 1996 attained finality and after lapse of about 19 years they could not have been accorded similar benefits. This was also a ground indicated in the aforesaid order that the Syndicate's decision dtd. 20/10/2003 in pursuance of which the notification of regularization dtd. 29/12/2003 was issued attained finality and, therefore, a modification in the notification dated 29 th December 2003 is not permissible in the year 2011; after lapse of 8 years. The Registrar of the Nilambar Pitambar University who is the respondent no.5 informed the writ petitioners that they had accepted the notification dated 29 th December 2003 without any protest and now after a lapse of 8 years the issue cannot be reopened.

(3.) In the order dtd. 22/12/2021, the writ Court held that there was no delay on the part of the writ petitioners to raise a claim based on parity and, that, the respondent-University made a hostile discrimination against them. The writ Court dealt with the rival contentions in the following manner: