(1.) Dissatisfied with the finding of the learned Single Judge in WP(C) No. 12 of 2012, by which the Writ Petition was dismissed, the Appellant assails the Judgment dated 17.04.2015.
(2.) In the Writ Petition, the prayers of the Petitioner (the Appellant herein) were for quashing of the entire recruitment process under the two Appointment Notices, one dated 29.04.2010 (Annexure P-1) and the second dated 28.04.2011 Rajendra Prasad vs. Sikkim University and Others (Annexure R/2-17), on the basis of which the Respondent No.2 issued appointments to vacant posts in its teaching faculty. That, the private Respondents No.5, 6 and 7 in the Writ Petition being appointees to the posts of Assistant Professors, be allowed to remain in service on temporary basis until fresh recruitment process is concluded in terms of the rules and regulations. He also sought the quashing of the Termination Order dated 16.03.2012, by which his services were terminated and reinstatement into service with continuity and back wages. The learned Single Judge having discussed the points raised by the Appellant in the Writ Petition, concluded as follows in the impugned Judgment;
(3.) The facts in the Writ Petition are necessarily to be delved into for clarity in the matter. Vide Order dated 23.09.2008 the Appellant was appointed on contract w.e.f. 01.10.2008 as an Assistant Professor, in the Respondent No.2 University in the "Department of Peace and Conflict Studies and Management," for a period of six months on consolidated salary, which post he joined accordingly. On completion of the contractual period, on submission of fresh application, he was reappointed in the same post, the last letter of appointment on contract having been issued to him on 02.01.2012 employing him up to 31.03.2012.