AJIT KUMAR,J. - (1.) Heard Sri Radha Kant Ojha, learned Senior Advocate assisted by Sri Vikram D. Chauhan, learned counsel for the petitioner, Sri Rakesh Pande, learned Senior Advocate assisted by Sri Amit Kumar Singh, learned counsel for respondent nos. 5 and 6 and Sri S.P. Singh Additional Solicitor General of India assisted by Sri Kuldeep Singh Chauhan, learned Central Government Counsel for respondent nos. 1 to 4.
(2.) The controversy involved in the present case has arisen on account of the petitioner's lien coming to an end with the parent employer for attaining the age of superannuation and the respondents having appointed the petitioner taking him to be in service with the parent employer, it is alleged, it has been on deputation basis. Thus, service of the petitioner has been treated to be co terminus with that of his previous employment.
(3.) Facts of the case can be drawn in a narrow compass like this that respondent no. 5 namely the Central Institute of Higher Tibetan Studies, Sarnath, Varanasi, U.P., a deemed Central University, issued an advertisement bearing no. 2/2015 inviting applications from the eligible candidates for appointment on the post of Registrar of the University besides other posts.;