VEDPAL, J. - (1.) HEARD Shri Y.S.Lohit learned counsel for the petitioner and Shri S.P.Shukla learned counsel for the respondents.
(2.) WRIT petition under Article 226 of the Constitution of India has been preferred by the petitioner challenging the decision taken by the Executive Council of the respondent University, rejecting the petitioner's claim for regularisation/absorption against the regular vacancy. The petitioner claims himself to be appointed and served as Senior Research Assistant in the Department of Geology in the University of Lucknow from 15.9.1984 to 5.10.1989. Thereafter, he was reappointed again as Research Associate under the Scheme of C.S.I.R. in the Department of Geology from 13.7.1991 to 31.7.1996. Then again he was re-appointed from time to time on the post of Research Associate in the Department of Geology under the scheme funded by the C.S.I.R. It has not been disputed that the petitioner was appointed in various schemes funded by C.S.I.R., U.G.C. and Department of Science and Technology and continued to serve the respondent University till date.
(3.) PETITIONER staked his claim for absorption against regular vacancy existing in the Department and on failure on the part of the University, he submitted representation to the Chancellor on 27.9.1999 under Section 68 of the U.P.State Universities Act(hereinafter referred to as the 'Act'). The Chancellor directed the respondent University to take a decision being petitioner's appointing authority. Writ petition no.1883(S/B) of 1999 filed by the petitioner was dismissed on 25.11.1999 with liberty to avail the statutory alternative remedy.;