SHASHANK KUMAR THAKUR AND OTHERS Vs. UNION OF INDIA AND OTHERS
LAWS(ALL)-2007-9-286
HIGH COURT OF ALLAHABAD
Decided on September 20,2007

Shashank Kumar Thakur And Others Appellant
VERSUS
UNION OF INDIA AND OTHERS Respondents

JUDGEMENT

Vineet Saran, J. - (1.) In June, 2007 an advertisement was issued by the Banaras Hindu University for filling up vacancies on several posts, including 19 posts of Semi Professional Assistants in Library Sector. It is for the selection and appointment on such posts of Semi Professional Assistants in Library Sector that the petitioners are aggrieved.
(2.) I have heard Smt. Manju R. Chauhan, learned Counsel appearing for the petitioners as well as Sri S.F.A. Naqvi, learned Counsel appearing for the Union of India and Sri K.K. Roy, learned Counsel appearing for the contesting respondent-University and have perused the record. With consent of the learned Counsel for the parties, this writ petition is being heard and decided at this stage without calling for a counter affidavit.
(3.) Brief facts of this case are that on 10.1.2003 an advertisement was issued by the Banaras Hindu University for engagement/appointment of Semi Professional Assistants "purely on contractual basis initially for a period of six months extendable for further period on satisfactory services, without any commitment for absorption on regular basis." The said appointments were to be made on fixed remuneration of Rs. 4,500/- per month. Then on 7.4.2003 another advertisement was issued for filling up one permanent sanctioned post of Semi Professional Assistants. All the petitioners had applied in response to the first advertisement dated 10.1.2003 for the contractual posts and some of the petitioners had also applied for appointment in response to the subsequent advertisement dated 7.4.2003 for the permanent sanctioned post. It has been stated that the selection in pursuance of both the advertisements was held together. One Alok Kumar Singh was selected and appointed on the permanent post, which was in response to the advertisement dated 7.4.2003. The petitioners herein were all selected and given appointment on contractual basis on fixed remuneration, which, was in response to the advertisement dated 10.1.2003, and claim to continue to work since then. Now by means of an advertisement issued in June, 2007 applications have been invited for filling up 19 permanent posts of Semi Professional Assistants in Library-Sector.;


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