- (1.) The petitioner prays for the issue of a writ of mandamus directing the respondents to regularise his services as a Lecturer with effect from August 30, 1988. A few facts may be noticed.
(2.) The petitioner who lays claim to a distinguished academic career competed for appointment to the post of Lecturer in Political Science. He was selected. Vide order dated November 29, 1988, a copy of which has been produced on the record as Annexure P.2, the petitioner was appointed as a Lecturer with effect from August 30, 1988, on adhoc, purely temporary basis at a basic pay of Rs. 2,200/- plus other admissible allowances...." The petitioner held this post till March 31, 1989. The post was again advertised on June 23, 1989. The petitioner again competed for this post. He was selected. He was appointed vide order dated December 1, 1989 with effect from October 3, 1989. Even this appointment had been made on adhoc basis. On March 21, 1990, the petitioner submitted a representation for regularisation of his services. Having failed to achieve the desired object, the petitioner has approached this Court through the present writ petition. It has been averred that in fact regular vacancies were available and the respondents had acted arbitrarily in treating his appointment ?.s 'adhoc'. Consequently, a prayer for the issue of mandamus, directing the respondents to regularise the petitioner's services with effect from the date of initial appointment viz. August 30, 1988 has been made.
(3.) In the written statement filed on behalf of the respondents it has been inter alia averred that the respondents had made the appointment on adhoc basis primarily on account of the fact that 'due to financial constraints, the authorities had yet to take a decision regarding the continuance of M.A. Classes.' The "financial condition of N.A.C. (Notified Area Committee) was very bad and the College is dependent on it for the finances. Consequently till the time a decision was taken to continue M.A. Classes in Political Science, the petitioner was offered appointment on adhoc basis.";