Dinesh Maheshwari, J. - (1.) THIS intra -court appeal is directed against the order dated 04.01.2001 whereby the learned Single Judge of this Court has dismissed the writ petition (CWP No. 88/1999) preferred by the petitioner -appellant seeking directions against the respondent - University to continue with his ad hoc appointment on the post of Assistant Professor in Rajasthani Department.
(2.) THE petitioner -appellant filed the writ petition aforesaid with the averments that after having taken Masters Degree in Rajasthani in the year 1989, he had qualified the National Eligibility Test and was pursuing his Ph.D. course; that after having applied pursuant to an advertisement issued by the respondent University on 14.09.1991, he was selected by the Screening Committee and was appointed as Assistant Professor (Rajasthani) on ad hoc basis by the order dated 02.01.1992; that though the initial appointment was effective until 06.05.1992 but thereafter, the period was extended from time to time by further orders issued for every academic session; and that lastly, he worked on the said post until 27.06.1998. While stating that he had continuously worked on the said post from the month of June 1992 to the month of June 1998 on ad hoc basis except a few days' gap between each academic session and while pointing out that there were 20 other persons working on the post of Assistant Professor in different Departments on ad hoc basis and 19 of them had been given extension, the petitioner -appellant voiced the grievance that his services were not extended after 27.06.1998. The petitioner -appellant, while pointing out the other set of facts that he was put to explanation on some complaint about medical bills, submitted that the Vice -Chancellor did not feel satisfied with the explanation and ordered preliminary inquiry; and thereafter, a detailed inquiry was recommended and a charge -sheet was served upon him. The petitioner -appellant further pointed out that he had preferred a writ petition (CWP No. 1904/1998) challenging the said charge -sheet wherein this Court granted an ad interim stay order dated 24.06.1998 restraining the respondents from passing final orders in the inquiry; and alleged that the respondents deliberately denied him extension for having moved the Court. The petitioner -appellant contended that the respondents had been wholly unfair in not according him extension because of pendency of the said other writ petition against departmental proceedings even while granting extension to other incumbents; and that he had purportedly been punished without completing the inquiry.
(3.) THE petitioner -appellant further averred that as per the requirements of the Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974, the University had no right to make stop -gap appointments for a period more than a year and hence, he was being given the fresh appointment order every academic session but then, the respondents failed to carry out their duty of making regular selections.;