- (1.) Heard Sri B.N. Singh, learned counsel for the petitioner and the learned Standing Counsel, appearing on behalf of the respondents. By means of the present writ petition, the petitioner is seeking the following reliefs:- "I. Issue a writ, order or direction, in the nature of mandamus commanding the respondents not to deny duty to the petitioner on the post of Medical Consultant (Female) unless regular appointment is made by the University on the post of Medical Consultant (Female) by replacing from ad-hoc Medical Consultant. II. Issue a further writ, order or direction to the respondents to treat the petitioner in service and pay salary and other benefits admissible to the post. III. Issue any other writ, order or direction, which this Hon'ble Court may deem fit and proper in the facts and circumstances of the case. IV. Award cost of the petition to the petitioner."
(2.) Briefly stated the facts, giving rise to the present petition, are that on 3rd July, 2009, the respondents issued a notice, inviting applications for the engagement/appointment of Male and Female Doctors on contractual basis for a period of six months or till the regular appointment, whichever is earlier, pursuant to which, the petitioner applied for such engagement/appointment. In pursuance of the aforesaid notice, interview was held in which the petitioner also participated and she has been appointed vide order dated 20th July, 2009 as a Medical Consultant (Female) on the contractual basis on the fixed remuneration of Rs.8,000/= per month for a period of six months or till the regular appointment of the Medial Officer, whichever is earlier. It appears that petitioner's engagement has been extended from time to time. Vide letter dated 17th July, 2012, the petitioner has been engaged for a period from 21st July, 2012 to 20th January, 2013, thereafter, vide letter dated 20th February, 2013, the petitioner has again been further engaged on the contractual with effect from 21st January, 2013 till the further appointment on the contractual basis/regular appointment. By the letter dated 24th July, 2013, Sameer Pal, Dean, Students Welfare, wrote a letter asking Krishna Kumar Pandey, to discharge the general duties of Human, Medical Clinic as the period of contractual engagement of Dr. S.K. Singh and Dr. Anju Pandey, the petitioner, has expired, till extension of their engagement or till fresh engagement on contractual basis is made.
(3.) Learned counsel for the petitioner submitted that denial of further engagement after 21st July, 2013 is wholly unjustified. He submitted that the respondents intent to engage some other Doctors on the contractual basis. It has further been submitted that by the letter dated 20th February, 2013, engagement of the petitioner on contractual basis has been extended till fresh selection on contractual basis/regular appointment is made. In the said letter expiry of the engagement of the petitioner on 21st July, 2013 is not mentioned.;