Ajay Bhanot, J. - (1.) Heard Sri S. K. Dwivedi, learned counsel for the petitioner and learned Standing Counsel for the State and Sri V. B. Misra, learned counsel for the University.
(2.) The petitioner was appointed as a certificate writer in the Sampurnanand Sanskrit University, Varanasi on 30.12.1996. It is claimed by the petitioner that he has been working continuously against the aforesaid post since the date of his appointment. The petitioner also asserts that he possesses the requisite qualifications and eligibility for appointment to the post.
(3.) A large number of employees in the respondent University were not appointed on a regular basis. Some of these employees were appointed on a contractual basis while others employees were as Ad-hoc, Temporary or on Daily Wage basis. A consolidated salary was paid to many of these employees including the petitioner.;