PARVAZ AHMAD KHAN. Vs. UNION TERRITORY OF JK

JUDGEMENT

(1.) In this petition, the petitioners, who are working in the respondent department, on academic arrangement, seek a 'Writ of Mandamus' commanding the respondents not to dispense with/disengage the services of the petitioners on the available posts held by the petitioners in the respective faculties/discipline in the respondent colleges and the respondents be directed to allow the petitioners to continue in the services on the basis of existing arrangement till the post held by the petitioners are referred to the Public Service Commission and filled up in accordance with the rules on substantive basis through proper recruitment process envisaged under law. A direction is also sought upon the respondents not to substitute the services of the petitioners held temporarily by them by another similar arrangement sought to be ensued by the respondents and pay them the legitimately earned wages.

(2.) The subject matter of the instant petition is squarely covered by the order passed in writ petition bearing WP(C) No. 2088/2020. The order being relevant is taken note of;

(3.) Mr G.N. Shaheen, learned appearing counsel for the petitioners submits that CAT Bench, Jammu is presently not available on account of ensuing vacations, therefore, the petitioners' cause will get prejudiced and the lis will become infructuous in the event the petitioners are kept waiting for opening of the CAT Bench, which, probably will open on 11th of January, 2021.